DINESH SINGH SARTHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Narendra Kumar Chaturvedi, learned counsel for the petitioner and Sri Amit Sexena, learned Senior Advocate assisted by Sri Balwant Singh, learned counsel for the respondents.

(2.) The petitioner, who claims to be a member of general body of the society is aggrieved against the order of the Assistant Registrar, Society dtd. 10/3/2022, whereby he has rejected the objection of the present petitioner against the list of members of general body and finalized 251 members electoral college for the purposes to hold election of the Committee of Management of the society nominating District Inspector of Sanskrit Schools of Gorakhpur Division, Gorakhpur as an Election Officer.

(3.) It transpires from the record that earlier petitioner had approached this Court vide Writ C No.- 29150 of 2019 against the order dated 1 st July, 2015 passed under Sec. 25(2) of the Societies Registration Act, 1860 (hereinafter referred to as Act, 1860) directing District Inspector of Schools, Gorakhpur to hold elections of the society.