LAWS(ALL)-2014-7-270

RAMESH CHANDRA Vs. SHYAM JI MISRA

Decided On July 01, 2014
RAMESH CHANDRA Appellant
V/S
Shyam Ji Misra Respondents

JUDGEMENT

(1.) Heard Sri Yogesh Agarwal, learned counsel for petitioner and perused the record.

(2.) The facts giving rise to the present dispute, in brief, to appreciate the contentions may be summarized as under.

(3.) Sri Triveni Madhav Prayagwal Shiksha Sabha, Prayag is a registered society, run for the benefit and uplift of Tirth Purohit of Allahabad, commonly known in the public as "Prayagwal, Allahabad". It had purchased certain property from Musammat Niyazunnisha Bibi, long back, which was sought to be sold by Society so that its proceeds may be used for welfare of Society. A public notice was issued on 26.4.1989 inviting potential purchasers to make their offers. An application was also filed before District Judge, Allahabad seeking "prior approval". The application was registered as Misc. Case No. 82 of 1990.