SUNIL KUMAR JHUNJHUNWALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Anil Tiwari, Senior Advocate assisted by Shri Apoorva Tiwari for the petitioners, learned Standing counsel appearing for respondent nos.1 and 2 as well as Shri Rajesh Kumar Singh, learned counsel appearing for caveator-respondent no.4 and Shri Raj Kumar Singh, who has filed an application for impleadment and has been permitted to argue the matter as an intervenor.

(2.) The instant petition has been filed praying for quashing of the order dtd. 26/8/2023 passed by the Deputy Registrar, Firms, Societies and Chits, Ayodhya Region, Ayodhya, a copy of which is annexure 1 to the petition with a further prayer of mandamus commanding the respondent no.2 to not give effect to the amended bye-laws as contained in annexure no.2 to the petition, and to declare the amended bye-laws as non-est and to restrain the respondent nos.3 and 4 from taking any decision on the basis of amended bye-laws and the impugned order dtd. 26/8/2023.

(3.) A preliminary objection has been raised by Shri Rajesh Kumar Singh, learned counsel appearing for the private respondents which is also supported by Shri Raj Kumar Singh, learned counsel who has filed an application for impleadment that against the order impugned, the petitioner has a statutory remedy of appeal as provided under Sec. 4 (1-A) of the Societies Registration Act, 1860 (hereinafter referred to as "Act, 1860") as applicable in State of Uttar Pradesh.