Madhya Pradesh High Court
Braj Mohan Mahajan vs State Bar Council Of Madhya Pradesh on 16 January, 2019
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WP-848-2019
THE HIGH COURT OF MADHYA PRADESH
WP-848-2019
(Braj Mohan Mahajan vs. State Bar Council of M.P. & Ors.)
Gwalior, Dated 16.01.2019
Petitioner in person.
Heard on admission.
The petitioner vide this petition under Article 226
of the Constitution of India seeks mandamus to
respondents No.1 & 2, viz., State Bar Council of
Madhya Pradesh through its Secretary & Chief Election Officer, to permit him to cast his vote in a election for office bearers of the High Court Advocate Association, Gwalior scheduled on 18/01/2019.
Evidently, the election programme was declared on 03/12/2018 with the stipulation that the person enrolled as an Advocate and have become the Member of the Association after 03/12/2018 will not be permitted to cast his vote.
It is further evident from record that the petitioner took membership of High Court Bar Association, Gwalior on 19/12/2018.
Since the petitioner took membership of the High Court Bar Association, Gwalior after 03/12/2018, no mandamus can be issued.
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WP-848-2019 The issue whether a Writ Petition under Article 226 of the Constitution of India would lie against respondents is kept open.
As no relief can be granted, petition fails and is dismissed. No costs.
(Sanjay Yadav) (Vivek Agarwal)
Judge Judge
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PAWAN KUMAR
2019.01.17
17:25:42 +05'30'