LAWS(ALL)-2012-9-312

COMMITTEE OF MANAGEMENT, SRI. RAM KRISHNA BAL NIKETAN Vs. ASSISTANT REGISTRAR, FIRMS, SOCIETIES AND CHITS

Decided On September 14, 2012
Committee Of Management, Sri. Ram Krishna Bal Niketan Appellant
V/S
ASSISTANT REGISTRAR, FIRMS, SOCIETIES AND CHITS Respondents

JUDGEMENT

(1.) Heard Sri R.C. Dwivedi, learned counsel for the petitioner and Sri Dileep Kumar Srivastava for the respondent No. 2, and the learned Standing Counsel for the Respondent No. 1.

(2.) This petition has been filed assailing the order passed by the respondent - Assistant Registrar, Firm, Societies and Chits, Gorakhpur dated 10.9.2010. The petitioner Awdhesh Singh contends that he is a valid member of the society and further the declaration of membership by the impugned order is against the weight of evidence on record.

(3.) Sri Dwivedi contends that the finding in relation to the petitioner is erroneous and so far as the contesting respondents are concerned the infirmity pointed out in the membership list of the respondent No. 2 has not been considered in correct perspective.