(1.) These three writ petitions relate to the claim of control over the Management and affairs of a registered society namely, Katra Education Society, registered under the Societies Registration Act, 1860. The society has established two institutions namely the Dwarika Prasad Girls Inter College which is an institution recognised under the U.P. Intermediate Education Act, 1921, and another institution namely, D.P. Girls English Medium School, affiliated to the Central Board of Secondary Education, New Delhi. The Management of the society is entrusted to an Executive Committee consisting of six office bearers and seven members as per the bye-laws that was admitted between the parties prior to the dispute arose.
(2.) The leading writ petition has been filed by the society through Pradeep Agrawal who claims himself to be the Secretary questioning the correctness of the order dated 23rd March, 2012 passed by the Assistant Registrar, Firms, Society and Chits whereby he accepted the documents filed by the respondent no. 2 Neeraj Agrawal to be valid for renewal and also accepted him as the Secretary of the society alongwith the other office bearers. The list of office bearers of Neeraj Agrawal was registered by the Assistant Registrar under Section 4 of 1860 Act which is being disputed by Pradeep Agrawal.
(3.) The second writ petition has been filed by Anand Agrawal, who is the father of Neeraj Agrawal, contending that in order to resolve all disputes a fresh Committee was constituted in the meeting of the General Body on 24th April, 2012, that is after the passing of the order of the Assistant Registrar referred to hereinabove. This fresh list of office bearers dated 24th April, 2012 was filed by the Assistant Registrar and Mr. Anand Agrawal has prayed for a mandamus to the Assistant Registrar to register the said list under Section 4 of the Societies Registration Act, 1860.