RAM SANWAREY YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed by the petitioner, who alleges himself to be the Manager since 1990 of Kedar Nath Shikshan Sansthan, a Society established in 1977 and renewed from time to time thereafter, against the order dated 31.12.2015 passed by the respondent no.4- the Deputy Registrar, Firms, Societies and Chits, Head Quarters, Lucknow, in which he has directed the registration of list of members of the Committee of Management of the Society on the basis of documents submitted by the respondent nos.7 and 8 as the Manager and the President respectively of the Society.

(3.) The petitioner has further challenged the order dated 13.09.2011 passed by the respondent no.3 by which allegedly a modified list of membership of the Executive Committee of the Society has been registered, which was submitted by the respondent no.7 through an application dated 09.09.2011.