CHANDRAWATI SHIKSHAN SANSTAHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Gajendra Pratap, learned Senior Counsel assisted by Shri S.P. Srivastava, learned counsel for the petitioners, learned Standing Counsel for State-respondents and Shri Gautam Baghel for respondent no.3. PREVIOUS PROCEEDINGS IN THIS CASE

(2.) This Court, after hearing learned counsel for both the sides, passed following order on 3/10/2023:-

(3.) This writ petition has been filed challenging the order dtd. 17/6/2023 whereby the Assistant Registrar, Firms, Societies and Chits, Azamgarh Region, Azamgarh has, after recording certain findings with regard to the validity of list of members of General Body and certain elections of office bearership relied upon by both the parties, declared the Committee of the Society as 'defunct/barred by time' w.e.f. 19/9/2022 and, for the purposes of holding elections in exercise of powers under Sec. 25(2) of the Societies Registration Act, 1860 (hereinafter referred to as 'the Act, 1860'), he has issued a tentative list of members of General Body directing the parties to submit objections against the same with a further direction that election of the time-barred Society shall be held after finalizing the electoral college/membership list/voter list. FACTS OF THE CASE