VISHRAM SINGH AND OTHERS Vs. STATE OF U.P.THROUGH PRINCIPAL SECRETARY, FINANCE, GOVT.OF U.P.LUCKNOW AND OTHERS

JUDGEMENT

(1.) Counter-affidavit and rejoinder-affidavit have been exchanged between the respondent No. 4 and the petitioner who are the contesting parties in both these writ petitions. Sri R.N. Singh, learned Senior Counsel for the petitioners in both the writ petitions and Sri Ashok Khare, learned Senior Counsel for the respondent No. 4 in both the writ petitions as also learned Standing Counsel for the State respondents have been heard hence both these writ petitions are being decided today itself.

(2.) Writ Petition No. 53333 of 2010 Vishram Singh and others v. State of U.P. and others has been filed by as many as fourteen persons claiming themselves to be life members of the society by the name of Rajput Patharia Vidyalaya Sabha, Kamal Ganj, District Farrukhabad and are aggrieved by the order dated 17.8.2010 passed by the Deputy Registrar, Firms, Societies and Chits, Kanpur Region, Kanpur (Annexure 14 to the writ petition) whereby the Deputy Registrar has directed holding of election of Committee of Management of the society on the basis of list of members submitted by the respondent No. 4 namely Sri Ashwani Kumar Singh.

(3.) Writ Petition No. 52383 of 2010 Mewa Ram Verma and others v. State of U.P. and others has been filed by two petitioners namely Sri Mewa Ram Verma and Sri Kulap Singh claiming themselves to be life members of the society. These petitioners are also aggrieved by the order dated 17.8.2010 passed by the Deputy Registrar, Firms, Societies and Chits whereby he has directed for holding election of the Committee of Management on the basis of members of the general body of the society submitted by respondent No. 4 namely Sri Ashwani Kumar Singh (wrongly mentioned as respondent No. 3 in paragraph 3 of the writ petition).