LAWS(DLH)-2012-5-280

BRIJ MOHAN GUPTA Vs. REGISTRAR OF SOCIETIES

Decided On May 02, 2012
BRIJ MOHAN GUPTA Appellant
V/S
REGISTRAR OF SOCIETIES Respondents

JUDGEMENT

(1.) The petitioner assails the order dated 04.02.2011 passed by the Registrar of Societies (Registrar, for short) whereby the registration of the society, of whom the petitioner is the Secretary, stands cancelled. The petitioner also seeks a mandamus for restoration of the Society's registration no. 62867/2008. The case of the petitioner is that in the year 2000, the petitioner along with other like minded persons, who are followers of "Baba Goga Medi" formed an association and gave it the name "Delhi Dharmik Sewa Sangh Goga Medi Rajasthan", having its office at 16/33, East Punjabi Bagh, Delhi. After the formation of the said association, steps were taken for getting the same registered under the Societies Registration Act. The President of the society gave affidavits in terms of the guidelines framed by the respondent, Govt. of NCT of Delhi, at the time of formation of the society. The format of the affidavit required to be submitted by the promoter members reads as follows:-

(2.) As would be seen from the aforesaid format, the President was required to, inter alia, state that the desirous persons of the Society are not related to each other by way of blood relation or otherwise. It is admitted that two of the promoter members, namely, Sh. Chandra Bhan Gupta and Sh. Brij Mohan Gupta, the Petitioner herein, are father and son respectively. The society was duly registered by the Registrar of Societies, Respondent no. 1 herein, and the aforesaid registration number was granted to it.

(3.) It appears that respondents no. 2 to 6 made a complaint to the Registrar, complaining that false affidavits had been sworn by the President of the Society to the effect that the desirous members are not related to each other. Acting on the said complaint dated 20.05.2010, the Registrar issued a notice dated 02.06.2010 calling upon the society to show cause as to why their registration should not be cancelled.