MANGILAL Vs. J P MISHRA RECOVERY OFFICER

JUDGEMENT

(1.) This order shall also govern the disposal of Misc. Petition No. 1358/86 (Abdulrahim s/o Ismail v. The Returning Officer and another).

(2.) Mangilal (Misc. Petition No. 1494/86) has filed this petition under Art. 226 of the Constitution of India, challenging the order dated 16-8-1986, whereby his nomination to the Slate Pencil Co-operative Society Ltd., Mandsaur (hereinafter referred to as 'the Society') was rejected.

(3.) Initially 7 petitioners had filed Misc. Petition No. 1358/86, challenging the rejection orders dated 16-8-1986 of their nominations to that Society. Subsequently on an application filed on behalf of the petitioners 2 to 7, on their prayer, they were deleted vide order dated 8-9-86.