KRIPA RAM Vs. RAM KRISHAN DAS

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution challenges the order dated 10th September, 2014 whereby respondent No.1's application dated 27.11.2012 is allowed and he has been permitted to participate in the proceedings.

(2.) THE admitted facts between the parties are that the Misc. Case No. 1/2014 is instituted on 14.09.2014. The said case is infact a reference made under Section 26(2) of M.P. Public Trusts Act,1951(Act). In said proceedings, the respondent No.1 preferred an application (Annexure P/5) dated 27.11.2012 and stated that he may be given an opportunity of hearing. This application is allowed by the court below. This order is criticized on the ground that in a reference the respondent No.1 has no locus standi.

(3.) I have heard learned counsel for the parties on this aspect.