ADHYAKSHA, COMMITTEE OF MANAGEMENT SRI VIMAL NATH DIGAMBER JAIN TEERTH KSHETRA AND ANOTHER Vs. DY.REGISTRAR, FIRMS, SOCIETIES AND CHITS AND OTHERS

JUDGEMENT

(1.) Heard Sri R.K. Jain, learned Senior Advocate assisted by Sri Rahul Jain, learned Counsel for the Petitioners, Sri K.S. Shukla, learned Counsel for Respondent No. 2 and learned Standing Counsel for the State-Respondent.

(2.) Petitioners before this Court claim to be the office bearers of the society duly registered under the Societies Registration Act, 1860 in the name and style of "Sri Vimal Nath Digambar Jain, Teerth Kshetra Committee, Kampil, U.P. District Farrukhabad". Petitioners seek quashing of the order of the Deputy Registrar, Firms, Societies and Chits, Kanpur Division, Kanpur dated 29th June, 2010 wherein the objections raised qua registration of the amended bye-laws of the society submitted before the Deputy Registrar under Section 4-A of the Societies Registration Act have been rejected.

(3.) It is not necessary for this Court to enter into the details leading to this writ petition in detail. Suffice is to record that the matter had travelled upto this Court earlier in Civil Misc. Writ Petition No. 69091 of 2009. The order earlier passed by the Deputy Registrar, Firms, Societies and Chits accepting the amended bye-laws dated 7th December, 2009 was set aside by this Court on a petition earlier filed by the present Petitioners on the ground that the order has been passed in violation of principles of natural justice. Accordingly, the Deputy Registrar, Firms, Societies and Chits was directed to take a fresh decision after affording opportunity of hearing to the parties concerned.