AADARSH GURUNANAK GRIH NIRMAN SANSTHA Vs. SANDEEP BHALE

JUDGEMENT

(1.) This petition has been preferred by the review petitioner for review of order dtd. 16/10/2024 passed in W.P. No.31158/2024 which was disposed off with a direction to the Collector, District Indore to advert to the complaint dtd. 19/12/2023 of the writ petitioner and to take appropriate action as may be deemed fit by affording due opportunity of hearing to the review petitioner.

(2.) This review petition has been preferred on the ground that no notice of the petition was issued to the review petitioner and no opportunity of being heard was given to it. The merits of the case were not considered. It was the fundamental right of the review petitioner to be heard. The order has been passed behind the back of the review petitioner and is prejudicial to it. Material facts were suppressed by the writ petitioner and a favorable order has been obtained by him. Certain relevant orders were not disclosed. The order is an adverse order against the review petitioner. The representation of the writ petitioner is ill conceived. He had no locus or right to prefer any complaint against the review petitioner.

(3.) It is observed that in the order dtd. 16/12/2024, submission was made by the writ petitioner that a report has been called on his complaint from the Deputy Commissioner, Cooperative Society, District Indore which has been received on 5/1/2024, but thereafter no further steps have been taken. Prayer was made for expeditious proceedings to be taken on his complaint. Learned counsel for the respondent/State had submitted that due and appropriate action in the matter as per law would be taken expeditiously.