DEVENDRA KUMAR OJHA Vs. STATE OF U P

JUDGEMENT

(1.) After the matter was argued at some length, learned counsel for the parties have agreed that the present writ petition may be disposed of at this stage itself without calling for any further affidavits specifically in view of the order proposed to be passed today.

(2.) Sri Shah Lal Chand Jain Bal Vikas Samiti, Chirgaon, Jhansi is a society registered under the Societies Registration Act. Petitioners before this Court seek quashing of the order of the Assistant Registrar dated 11.05.2012 whereunder he has directed that the list of Office Bearers submitted by Jinendra Kumar Jai respondent no. 5 be registered under Section 4 of the Societies Registration Act. The order is challenged on the ground that the Assistant Registrar has no jurisdiction to enter into the disputed issues pertaining to the elections of the Office Bearers of the society. Bonafide disputes are necessarily to be referred to the Prescribed Authority under Section 25 (I) of the Societies Registration Act.

(3.) Facts as are born out from the order impugned itself are as follows.