BANSIDHAR Vs. STATE OF M P

JUDGEMENT

(1.) Order on this application shall be passed along with final order. The case is heard finally with the consent of the counsels. This L. P, A. is directed againts the judgment and order dated 21.3.94 of learned Single Judge, passed in M. P. No. 794/93, whereby a direction has been issued that the Registrar of the Cooperative Societies, Bhopal, or any responsible officer nominated by him not being respondent no. 2 shall examine and make appropriate enquiry in regard to the representation (Annexure P 12 application for demand of justice).

(2.) It has further been directed that the inquiry shall be completed within 3 months, and till shen the transfer of plots shall remain stayed.

(3.) It has also been observed that if the inquiry is not completed within the stipulated period, the petitioner or any other member of the Sanstha shall be free to approach the authorities or the court as the case may be.