COMMITTEE OF MANAGEMENT SUMITRA SEVA SANSTHAN MANAGER SHAILENDRA Vs. UP ZILADHIKARI PRESCRIBED AUTHORITY SOCIETIES REGISTRATION ACT

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) It is alleged that the elections of the Committee of Management have been held on 12.6.2002 by the respondent No. 3 and the list of membership of the committee of Management of the petitioner was accepted by the Assistant Registrar on 18.8.2004.

(3.) Aggrieved by the order of Assistant Registrar, writ petition No. 41133 of 2005 has been filed by Shri Ran Vijay Singh, which was allowed directing the Assistant Registrar to refer the dispute to the Prescribed Authority. Consequently the Assistant Registrar referred the dispute to the Prescribed Authority vide his order dated 7.6.2005. Thereafter, the petitioners moved an application before the Prescribed Authority to initiate a criminal proceeding under Section 195/340 Cr.P.C. against Shri Ran Vijay Singh for committing forgery in respect of the publication of the election schedule in newspapers.