SYED SAEED JAFAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Anurag Shukla, learned counsel for the petitioners and Sri Sudeep Seth, learned counsel for respondents no. 7, 8, 10 and 11. Learned Standing Counsel has argued on behalf of respondents no. 1 to 6. Respondent no. 9 remains unrepresented, despite issuance of notice.

(2.) The order dated 30.7.2012 contained in Annexure-33 to the writ petition and the order dated 16.8.2011 contained in Annexure-11 to the writ petition are essentially the subject matter of challenge in the present writ petition.

(3.) By order dated 30.7.2012 a decision has been taken by the Deputy Registrar as regards the membership of the petitioners in relation to the Society viz. Anjuman-e-Taleem, Muftiganj, Lucknow whereas order dated 16.8.2011 whereby signature of respondent no. 7 was attested is dependent upon the legitimacy of membership of the members, who are validly entitled to participate in the process of election in order to constitute the managing body of the Society.