RAM CHANDRA MISSION Vs. STATE OF U.P.

JUDGEMENT

(1.) This order will dispose of a bunch of 11 Special Appeals and one writ petition. The Special Appeals arise out of a common order passed by the learned Single Judge dated July 10, 2015. The writ petition, inter alia, challenges the orders dated February 21, 2015 and October 12, 2015 whereby the list of the members of the working committee for the year 2015-16 has been approved and the registration certificate of Ram Chandra Mission (Society) for the year 2015-2020 has been renewed.

(2.) The issue primarily pertains to control and management of Shri Ram Chandra Mission, namely, appellant No.1 (hereinafter referred to as ''the Mission'). It is said to be a spiritual society registered under the Societies Registration Act, 1860 (hereinafter referred to as ''the Act').

(3.) At the time of hearing, it was not disputed that there are two rival groups, who are seeking to retain the management of the Mission. One set of persons is the appellants (hereinafter referred to as ''Group-I') whereas another set is the private respondents (hereinafter referred to as ''Group-II').