PRATAP CHHATTRAWAS, GUNA Vs. STATE OF M.P.

JUDGEMENT

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

(2.) Writ Petition No. 8221/2015 is directed against the order dated 10/11/2015 passed by the State Government in an appeal under Section 40 of the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (referred as Adhiniyam 1973). The appeal was directed against the order dated 06/01/2010 passed by the Registrar, Firms and Societies.

(3.) Whereas, in Writ Petition No. 1821/2016, besides the order dated 10/11/2015, the petitioner has also questioned the order dated 10/07/2017.