MUKESH KUMAR MANDIL Vs. STATE OF M.P.

JUDGEMENT

(1.) PERUSED the record.

(2.) THE petitioner feels aggrieved by an order passed by the Chief Medical and Health Officer -cum -Treasurer, Indian Red Cross Society, Morena, dated 15.7.1998. whereunder purporting to enforce the order passed by a Division Bench of this Court at Main Seat, Jabalpur, dated 30.4.1997; disposing of a public interest litigation [Miscellaneous Petition No. 2260 of 1991] Ram Krishna Tiwari and another v. State of M.P. and another, the petitioner has been required to close his business of dealing in the medicines in the disputed shop within a week; failing which canceling the allotment of the shop in his favour, the same shall be got vacated.

(3.) THE Division Bench in the aforesaid case had directed the State Government to take immediate steps to see that as per the Government order referred to hereinabove, a shop should be run by Red Cross Society or by Super Market; clarifying that the Red Cross Society was not entitled to give the shop to a third party which was never contemplated under the aforesaid Government order.