MEHRA GRAMODHYOG SANSTHAN Vs. DISTRICT JUDGE, HARIDWAR

JUDGEMENT

(1.) HEARD Sri Sidhartha Sah, Advocate for the petitioner and Sri N. Prasad, Standing Counsel for the respondents.

(2.) THERE is no private party in the writ petition and only District Judge is the party and respondent no. 2 is the general public. With the consent of both the parties the writ petition is decided finally at the admission stage.

(3.) ACCORDING to the petitioner he is a registered society under Societies Registration Act and its renewal for the further period of five years w.e.f. 2001 is continuing. It was argued that the society was registered with the object of social service for the poor, helpless, lepers, down trodden, illiterate, backwards etc. In the year 1992 the petitioner's society purchased a landed property situated at circle no. 3 village Jwalapur, District Haridwar bearing Khasara no. 704 and 705 having total area of 0.594 hectare for total sale consideration of Rs. 35,000/ - for the purpose of public welfare and social service but he could not use the said land for his object and the same is lying vacant.