YUVA JAGRITI PARISHAD Vs. STATE OF UP

JUDGEMENT

(1.) Petitioner No. 2 before this Court claims to be the President of Yuva Jagriti Parishad Mohalla Tularam Station Road. Tehsil and District-Pilibhit, which is a society duly registered under the Societies Registration Act. The Assistant Registrar, Firms, Societies and Chits under the impugned order has held that elections for constituting the office bearers of the society have not taken place for last so many years and therefore it has become time barred. He has further issued an order that fresh elections shall now be held under Section 25 (2) of the Societies Registration Act by the Assistant Registrar. For the purpose parties have been given an opportunity to submit the list of valid members of the general body along-with their complete details in the office of the Assistant Registrar. This order of the Assistant Registrar is being challenged by means of the present writ petition.

(2.) On behalf of the Petitioner it is contended that since renewal of the registration of the society was granted, on an application made by the Petitioner, on 5th June, 2009, the Assistant Registrar could not have held that the office bearers have become time barred, inasmuch as renewal of the society is for a period up to 2012.

(3.) This Court may record that on a pointed query being made by this Court as to when the list of elected officer bearers was last registered under Section 4 of the Societies Registration Act, counsel for the Petitioner could not answer the query.