JAI GURUDEV DHAARM Vs. STATE OF U P

JUDGEMENT

(1.) This petition had come up before me earlier vide nomination dated 23.7.2012 made by the Chief Justice. It was disposed of after hearing the parties vide judgment and order dated 24.7.2012.

(2.) The writ petition was disposed of holding the order of the Deputy Registrar of the Firms, Societies and Chits, Agra dated 6.7.2012 impugned in the writ petition to be without jurisdiction and directing the parties to get the dispute regarding the office bearers of the Society adjudicated by the competent civil court, but in the meantime, permitting the Executive Committee of the Society and its office bearers, as stood recognised for the year 2011-12 with its Vice President, to hold the post of the President to function till the adjudication of the dispute or any other arrangement is made by the civil court.

(3.) It has been placed before me again on the limited remand made by the Division Bench vide order dated 26.11.2012 passed in Special Appeal No.137 of 2012 arising from the above referred judgment and order dated 24.7.2012.