SHASHI KANT DIXIT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Gajendra Pratap Singh, learned Senior Counsel assisted by Sri Jitendra Kumar Srivastava for the appellant, Sri Radha Kant Ojha, learned Senior Counsel assisted by Sri Pradeep Kumar Mishra for respondent (writ petitioners) and learned Standing Counsel who appears for respondent nos. 1 and 2.

(2.) This intra-court appeal is against the judgment and order dtd. 20/10/2022 of the learned Single Judge dtd. 20/10/2022 in Writ- C No. 20203 of 2022 whereby the writ petition of the writ petitioners (i.e. respondent nos. 3 and 4) was allowed, the order dtd. 28/6/2002 passed by Assistant Registrar Firm Societies and Chits, Varanasi Mandal, Varanasi (i.e. respondent no. 2) was quashed with a direction to refer the matter to the prescribed authority for deciding the rival claims under Sec. 25 of the Societies Registration Act, 1860.

(3.) Before coming to the issues involved in this appeal, it will be apposite to give a brief description of the society in question and the various provisions governing its administration.