PRATIBHA SHIKSHAN SAMITI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel for opposite parties 1 and 2 as also Mr. Anil Tewari, learned Senior Advocate, assisted by Mr. R.C. Tewari, learned counsel for respondent No.3.

(2.) By means of this writ petition, the petitioner has prayed for a writ in the nature of certiorari quashing order dtd. 23/9/2013, passed by Deputy Registrar, Firms, societies and Chits, Faizabad Region, Faizabad, respondent No.2. A further writ of mandamus has been prayed directing respondent No.2 not to give effect to the impugned order dtd. 23/9/2013 and not to disturb the functioning of the petitioner.

(3.) The petitioner No.1 is registered society, petitioner No.2 is the founder Manager and respondent No.3 was the founder President along with other office bearers. In the meeting held on 28/7/2008, a decision was taken for getting registered list of executive committee of management under Sec. 4 of the Societies Registration Act, 1860 (in short, Act) for the year 2008-09. List of 39 members of the general body was approved in the resolution dtd. 15/6/2008. The Deputy Registrar vide order dtd. 22/10/2008 passed order for registration of the list for the year 2008-09. On 30/11/2008, a resolution was passed for getting renewal of the registration as well as membership of 35 new members of general body. The resolution was accepted and sanctioned strength of general body became 74.