B D WADHWA Vs. HARDAYAL DEVGUN

JUDGEMENT

(1.) These are three appeals (L.P.As. Nos. 110 to 112 of 1973) against the common judgement dated April 30, 1973 of a learned Single Judge of this Court in Civil Writs Nos. 682 and 683 of 1972.

(2.) Civil Writ No. 682 of 1972 was filed by two members of the Governing Body of Maitereyi College, New Delhi, praying, inter alia, for quashing a resolution dated July 16, 1972 passed by the Executive Council of the Delhi University whereby a new Governing Body comprised of persons who are some of the respondents to the petition of the said College which is a Society registered under the Societies Registration Act, 1860 was sought to be constituted as a result of which the petitioners and some of the respondents who were appointed as the Governing Body of the said College on November 21, 1970 for a period of three years were sought to be removed as such members. The petitioners also prayed that the new Governing Body and the University of Delhi alongwith the Delhi Administration be restrained from interfering with the affairs of the said Society and it be declared that the new Governing Body was illegally constituted.

(3.) Similarly Civil Writ No. 683 of 1972 was filed by two members A of the Governing Body of the Lakshmi Bai College, Delhi, which is also registered under the Societies Registration Act. 1860 who alongwith some of the respondents to the petition were appointed to the Governing Body on 6th or 7th of January, 1972 with effect from November 16, 1971 to challenge the aforesaid resolution dated July 16, 1972 whereby a new Governing Body, the members of which are some of the respondents to the petition, was sought to be constituted lor the said College. The prayers in this writ petition are identical with the prayers in C.W. No. 682 of 1972 and so are the points of law.