RAJESHWARI PRASAD SINGH Vs. SWAMI SHARAN SINGH

JUDGEMENT

(1.) This special appeal by Sri Rajeshwari Prasad Singh challenges the interim order dated 9.6.2011 passed by the learned Single Judge, by means of which the order dated 26.5.2011 passed by the District Inspector of Schools, Sultanpur, appointing Principal, Government Inter College, Sultanpur as the election officer under Section 25(2) of the Societies Registration Act, 1860, has been stayed.

(2.) In fact, the respondent filed the writ petition mainly with the relief of quashing of the order dated 21.4.2011 by means of which the membership dispute was decided by the Deputy Registrar and the order dated 26.5.2011, in which the aforesaid delegation/appointment of election officer was made by the District Inspector of Schools but on objection being raised that in regard to the membership dispute and against the same order, a Writ Petition bearing no. 3179 (MS) of 2011 filed by the society itself is pending, a statement was given that the said relief is not being pressed in the said writ petition.

(3.) Sri Manish Kumar appearing for the respondents has reiterated and stated that so far the relief against the order dated 21.4.2011 is concerned, the same is not pressed and the appeal may be heard in respect of the order passed by the District Inspector of Schools.