Radha Krishna Consumer Cooperative ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 21163 MP

Madhya Pradesh High Court

Radha Krishna Consumer Cooperative ... vs The State Of Madhya Pradesh on 12 December, 2023

Author: Anand Pathak

Bench: Anand Pathak

                                      1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                                 WP No. 29475 of 2023
(RADHA KRISHNA CONSUMER COOPERATIVE SOCIETY THROUGH ITS SALESMEN SUNIL VAJPAYEE Vs
                    THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 12-12-2023
       Shri Sanjay Bahirani - Advocate for the petitioner.

       Shri Nilesh Singh Tomar - Govt. Advocate for respondents/State.

Heard on admission/stay.

Petitioner is aggrieved by order dated 2.11.2023 passed by District Supply Officer on the direction of Collector.

Petitioner raised the plea of bias because Collector is the appellate authority. He relied upon the judgment of Patna High Court in the matter of Krishma Sao vs. State of Bihar and another, 2002 (1) EFR 293 as well as the order passed by this Court in the case of Jaipur Cement Shiv Primary Consumer Cooperative Store vs. State of M.P. and Ors, 2002(2) EFR

618. Issue notice to the respondents on payment of process fee within three working days through registered A.D.mode, returnable within two weeks.

Till next date of hearing, effect and operation of impugned order shall

remain stayed.

List the case in the month of January, 2024 after notice.

(ANAND PATHAK) JUDGE

Van

VANDANA VERMA 2023.12.12 18:33:04 +05'30'