JANTA PRASAR SAMITI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Y.K. Saxena, learned counsel for the petitioners, learned Standing Counsels for the State, and Sri H.N. Singh, learned Senior Counsel assisted by Sri Abhishek Dwivedi, learned counsel for the respondent.

(2.) The petitioners through the present writ petition have assailed the order dtd. 16/2/2015 passed by respondent no.2-Sub-Divisional Magistrate-Derapur, Kanpur Dehat whereby the Prescribed Authority has rejected the claim of petitioners for continuing as Manager of the Society namely Sri Janta Prasar Samiti Sadaramau Manepur, Post Jhinjak, District Kanpur Dehat.

(3.) There is a society registered in the name of Sri Janta Prasar Samiti Sadaramau Manepur, Post Jhinjak, District Kanpur Dehat (hereafter referred to as 'Society') under the provisions of U.P. Societies Registration Act, 1860. According to Clause 8[XXXXX] of the bye-laws of the Society, the senior most successor of life long Manager Sri Harishchandra Singh shall be nominated as Manager of the Society.