SANTOSH YADUVANSHI Vs. STATE OF MP

JUDGEMENT

(1.) PARTIES are heard. The appellant being aggrieved by the order dated 7-12-2006 is before this court with a submission that the learned single Judge was not justified in dismissing the petition.

(2.) THE short facts necessary for disposal of this writ appeal are that the appellant wanted to become member of Jai Durga Prathamik Upbhokta Sahkari bhandar, Maryadit but he was not supplied the membership form and as such he was denied membership. It is also the case of the appellant that he made a representation to the Society for granting him the membership but in the meanwhile the election process started and as his name was not included in the voters list, he had to come to this Court in the writ application challenging the voters list.

(3.) LEARNED counsel for the appellant submits that though the appellant was denied membership and his name was not included in the voters list, he had a right to challenge the voters list, election/election process and as he comes under the clause 'any person', the writ petition at his instance was maintainable.