KESHAV YADAV Vs. PRATHMIK KRISHI SAKH SAHAKARI SAMITI MARYADIT JIGNA, TEHSIL DATIA, DISTRICT DATIA (M.P.) AND OTHERS

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) In this appeal under Section 2(1) of Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, challenge is to an order dated 09.03.2018 passed in Writ Petition No.3510/2014.

(3.) The Writ Petition was directed against the order dated 16.05.2014 passed by the Joint Registrar, Co-operative Societies, Gwalior Division, Gwalior, whereby in purported exercise of his power under Section 80A of M.P. Co-operative Societies Act 1960, the process of election of Board of Directors, Primary Agriculture Credit Cooperative Society, Jigna, Datia, was held to be null and void.