DAMODAR CHOUHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India seeking following reliefs:

(2.) During course of arguments learned counsel for the petitioner drew the attention of this Court towards the unlawful activities going on in society with regard to induction of new members in the respondent no.4-Society and submits that till date six representations were given to respondent Nos.2 and 3, but so far, no action has been taken and hence prayed for issuance of direction to the respondent Nos.2 and 3 to decide the representations Annexure A-1 to Annexure A-6 and also to conduct an inquiry within a period fixed by the Court before preparation of preferential list of the members of society.

(3.) It appears that despite making several representations i.e. Annexure A-1 to Annexures A-6 to the respondent authorities and looking at the nature of allegations raised by the counsel for petitioner and the fact that respondents have not decided those representations till date, although the first one was made way back in 19/8/2023, hence, limited prayer made by the petitioner is hereby allowed to the extent that respondent Nos.2 and 3 are directed to decide the representations Annexure A-1 to Annexure A-6 made by the petitioner and conduct an inquiry by taking cognizance of the facts as mentioned in Annexure A-1 to Annexure A-6 expeditiously and preferably within a period of 90 days from the date of receipt of certified copy of this order and thereafter prepare preferential list of the members of society in accordance with the findings of inquiry.