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Judgment
The petitioner by stating himself to be a social worker has filed this petition as Public Interest Litigation for the following reliefs:-
1- To conduct fresh election of the Sewa Sahakari Sanstha Maryadit Miragpura, Distt. Morena.
2- Under such and such time election be conducted.
Having heard the learned counsel and perusing the papers placed on record, we are of the considered view that in view of the specific provisions u/s 53 of the M.P. Cooperative Societies Act and its Rules to hold the election of the society and if the same is not held by the sitting officer bearer then in that circumstance, under the scheme of Section 53 read with Section 64 of the M.P. Cooperative Societies Act, 1960, the petitioner has a remedy to approach the Registrar, Cooperative Society to resolve all the disputes raised in this petition. So in such premises, the alternative efficacious remedy is available to the affected person and therefore, we are not inclined to admit or issue any notice on this petition. Consequently, the same is hereby dismissed. However, the petitioner is extended a liberty to file his representation or other proceedings before the appropriate authority provided under the Cooperative Societies Act, 1960 for redressal of his disputes raised in this petition. It is further directed that on filing such a representation or proceedings by the petitioner, the same shall be considered by such authorities within 60 days from the date of filing the same.
Petition is dismissed but with the aforesaid liberty, observation and direction.