VIGYAN PARISHAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner no.1 Vigyan Parishant is a society registered under the Societies Registration Act, 1860. The petitioner no.2 is a General Secretary of the petitioner no.1.

(2.) According to the petitioners, the Vigyan Parishad was founded on 10/3/1913 by four renowned scholars of Muir Central College (now the University of Allahabad) with the object of developing scientific activities in Hindi. The then Principal of Muir Central College Mr. J.P. Hennings provided a place for opening an office for petitioner no.1. For this purpose a resolution dtd. 27/1/1953 was passed by the Executive Council of the University, which is quoted hereunder:-

(3.) Plain reading of Clause 2 (ii) of the aforesaid resolution lays that the building made by the Parishad shall be the property of the Univertisy and shall be known as Vigyan Bhawan. Clause 2 (iii) lays that the building shall be allowed to be occupied and used by the Vigyan Parishad for so long as it continues to function with its present aims and objects or with such other aims and objects as might be approved by the university. Clause 2 (v) of the resolution of the Executive Council lays that in case the Parishad adopts aims and objects which the University does not approve of, it shall vacate the premises within six months of receiving notice to this effect from the University.