NATHURAM SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) This writ petition under Article 226 & 227 of the Constitution of India is directed against the communication dated 14/7/2015 addressed to Deputy Commissioner, Cooperative, District Bhind under the signature of Secretary, M.P. State Cooperative Election Authority, Bhopal in the context of election of members of Prathmik Krishi Sakha Sahkari Sanstha, Maryadit, Athar, District Bhind purportedly with the approval of the election authority staying the election with immediate effect.

(2.) Facts necessary for disposal of writ petition are to the following effect:-

(3.) It appears that respondent No. 5 filed a complaint before the Collector, respondent No. 3 on 6/7/2015 hurling serious allegations against Returning Officer in the matter of election including rejection of nominations, scrutiny of nominations and declaration of results etc allegedly under some political pressure. As reflected from the impugned communication, the Collector conducted an enquiry and submitted the enquiry report before the Authority and the Authority has stayed the election.