RANJEET SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Sethi, learned Senior Counsel along with Shri S.P. Joshi, learned counsel has fairly stated before this Court that he has verified the provisions of Section 50 of the Act, 1960 and the period provided is 90 days.

(2.) He is heard on the question of admission as well as for grant of interim relief.

(3.) The facts of the case reveal that some notice was issued to the primary society on 25.02.2019 and no notice was issued to the present petitioner. The impugned order reflects that on 26.02.2019, Samiti Prabandhak appeared with record and thereafter, impugned order has been passed on 28.02.2019, meaning thereby, within 3 days the entire exercise has been completed by the respondent/State.