KANYAKUBJA EDUCATION TRUST KANPUR Vs. DEPUTY REGISTRAR

JUDGEMENT

(1.) BOTH the above special appeals are being disposed off by this common judgment.

(2.) SPECIAL Appeal No. 703 of 2004 has been filed against the judgment of the learned Single Judge dated 25.5.2004 in Writ Petition No. 38344 of 2003.

(3.) THE facts of the case are that there is a Society known as Kanyakubja Education Trust registered under the Societies Registration Act, 1860. The Society has its own Rules. Rule 3(d) of the Rules of the Constitution of the Trust states: "Office bearers shall be elected by the Board of Trustee" for a period of four years.