MAJLISHE SHURA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Suresh Chandra Dwivedi, learned counsel for the petitioners, learned Standing Counsel for the State-respondents and Shri Arun Kumar for the contesting respondents.

(2.) Writ C No.36342 of 2022 has been filed challenging the order of Assistant Registrar, Firms, Societies and Chits, Gorakhpur, Region Gorakhpur dtd. 2/11/2022 whereby he has declined to make a reference to the Prescribed Authority under Sec. 25(1) of the Societies Registration Act-1860 (hereinafter referred to as 'the Act, 1860'). Writ C No.13882 of 2023 has been filed challenging consequential attestation of signatures of the respondent-Committee pursuant to the order dtd. 2/11/2022.

(3.) Since the basic dispute involved in both the petitions is same, both writ petitions are being decided simultaneously as affidavits have also been exchanged between the parties.