KHACHCHAN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioner claiming himself to be a member of the General Body of a Society registered under the Societies Registration Act, 1860, which runs a Junior High School, and is aided by the State Government assails the impugned order dated 19th January, 2011 passed by the Deputy Registrar, Firms, Chits & Societies on the ground that it is without jurisdiction and even otherwise on merits the acceptance of the claim of the Respondent No. 3 in relation to the elections dated 25.11.2005 and 1.10.2010 is contrary to the provisions of the bye-laws as is evident from the facts already brought on record.

(2.) Sri R.K. Ojha alongwith Sri Irshad Husain has advanced his submissions for the Petitioner and Sri Ashok Khare learned senior counsel along with Sri H.N. Pandey has been heard for the Respondent No. 3 and the learned Standing Counsel for the Respondent Nos. 1 and 2.

(3.) The judgment had been reserved on 23.2.2011 as the learned Counsel for the Respondent including the learned Standing Counsel stated that they do not propose to file any counter affidavit and the matter be disposed of finally on the submissions already raised and the documents on record. Accordingly, the matter is being disposed of finally under the rules of the court and with the consent of parties.