GURJAR SABHA MEERUT Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and perused the records.

(2.) The Petitioner is a Society registered under the Societies Registration Act, 1860.

(3.) The admitted position is that the tenure of the Management of the Society under Clause 9 is two years subject to its extension in special circumstances. It is admitted that the last elections were held on 4th May. 2008 in which the Petitioner was elected as a President and Sri Virendra Kumar was elected as a Secretary. The tenure of the said Committee was to expire on 3rd May, 2010. Before the tenure could expire, learned Counsel for the Petitioner contends that a resolution was passed on 4th April, 2010 for extending the tenure of the Committee of Management for a period of three months in order to enable the Committee to hold a fresh election. Fresh elections are alleged to have been held by the outgoing Committee of Management on 30th June, 2010.