SANTOSH SINGH RATHORE Vs. STATE OF MP

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief(s) :

(2.) The facts, necessary for the disposal of the present petition in short are that the present petition has been filed making allegations against the Trust and its management and it was also pleaded that an application under Section 26 of M.P. Public Trust Act (In short '' Trust Act '') has been filed before the respondent no.3.

(3.) On 17 -7-2019, a statement was made by the Counsel for the petitioner that although the petitioner has filed an application under Section 26 of the Trust Act, but the respondent no.3 is not taking any action on the said application, therefore, this Court directed the petitioner to file the order-sheets of the Registrar Public Trust.