RAM SAHAI CHIROLIYA Vs. DISTRICT BAR ASSOCIATION

JUDGEMENT

(1.) Petitioner - Shri Ram Sahai Chiroliya, Shri Rajesh Kumar Saxena, present President, District Bar Association Datia and Shri Ram Naresh Dangi Secretary District Bar Association, Datia are present in person.

(2.) The present petition under Article 226 of the Constitution of India is filed by the petitioner seeking following reliefs:-

(3.) In the present case, dispute is in respect of cancellation of membership of the petitioner from District Bar Association, Datia. He is enrolled at S.No. MP/1111/1989 by the State Bar Council of M.P. and is a practicing Advocate at District Datia. He was elected as President of the Executive Body of the District Bar Association Datia for the period 2017- 2019. After his tenure is over, it appears that some amount of Bar Association was to be deposited which allegedly petitioner has not deposited therefore, on that pretext Executive Council issued a show cause notice dtd. 3/7/2020 (Annexure P-3) to the petitioner which was duly replied by the petitioner. Thereafter the impugned order dtd. 22/8/2020 (Annexure P-1) was passed by which membership of the petitioner was severed. Therefore, petitioner is before this Court.