NAIDA AKHTAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Appeal is preferred against the order passed by the learned Single Judge in Writ Petition (M/S) No. 2101 of 2012 dated 20.05.2019.

(2.) The appellants herein had filed Writ Petition (M/S) No. 2101 of 2012 seeking a writ of certiorari to quash the order passed by the second respondent dated 05.09.2012 in Case No. 1 of 2011 whereby the appellants-writ petitioners' application was rejected construing the application to have been filed by only one member; and for an order to allow the application dated 12.01.2011, filed by all the appellants-writ petitioners, or in the alternative to issue a mandamus commanding the respondent authority to decide the application, filed by all the appellants-writ petitioners, afresh on merits.

(3.) The dispute in the writ petition relates to the constitution of a Managing Committee of the Society registered under the Societies Registration Act.