UMRAO SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS appeal takes exception to the decision of learned Single Judge dated 6.1.2014 in W.P. No. 5642/2013. That writ petition was filed by the Respondent No. 4 seeking direction against Respondents No. 1 to 4 to take action and declare that the appellant was disqualified from holding the post of Chairman and/or declare to have ceased to hold the post of Chairman of ISDSM. The learned Single Judge has disposed of the writ petition by directing the Registrar to consider the representation made by the Respondent No. 4 in that behalf.

(3.) IT is further submitted that the learned Single Judge completely overlooked the fact that there is no averment in the writ petition filed by Respondent No. 4 that he had made representation to the Registrar. In other words, the fact recorded by the learned Single Judge in the order dated 6.1.2014 that Respondent No. 4 (writ petitioner) later on submitted a detailed representation to the Registrar, Cooperative Society is factually incorrect and error apparent on the face of the record.