COMMITTEE OF MANAGEMENT Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Khare learned Senior Counsel assisted by Sri Saroj Yadav for the Petitioner.

(2.) The challenge in this petition is to the order dated 27th December, 2010 passed by the Sub-Divisional Magistrate Basgaon, Gorakhpur/Prescribed Authority in relation to the dispute of a society registered under the Societies Registration Act, 1860. The power in voked is under Section 25(1) thereof on a reference alleged to have been made by 21 persons.

(3.) The facts giving rise to this petition are that that an alleged election was set up on 18th December, 2005 by the Petitioner Shivaji Singh. A rival election by the Ravindra Singh was set up on 29th December, 2005. It further transpires from the case of the Respondent that Ravindra Singh resigned in June, 2007 and one Vivekanand Respondent No. 5 was elected as the Manager.