ADARSH SANSKRIT VIDYALAYA Vs. STATE OF U P

JUDGEMENT

(1.) By means of this petition, the petitioners have challenged the validity of an order dated 06.08.2013, passed by the Deputy Registrar, Firms, Societies and Chits, Faizabad Division, Faizabad. The petitioners have also challenged consequential order/letter issued by the Deputy Registrar to the District Inspector of Schools, Amebedkar Nagar. The petitioners have also prayed that election proceedings dated 01.09.2013, which have been held pursuant to the impugned orders dated 06.08.2013 and 23.08.2013, be also quashed with consequential effects.

(2.) Heard Sri Manish Kumar, learned counsel for petitioners, learned Standing Counsel appearing for respondent nos. 1 to 4 and Sri Pt. S.Chandra, learned counsel appearing for respondent nos.5 and 6.

(3.) A society in the name and style of Shri Adarsh Sanskrit Vidyalaya,Akbalpur Slarpur post Malipur, District Faizabad/Ambedkar Nagar was registered on 18.10.1967 at file No.I-17768 having registration certificate no.694/1967-68. The certificate of the society was renewed from time to time. However, dispute arose in the year 2009 when one Hriday Narayan Mishra submitted certain papers for renewal of the society which were objected to by the petitioner no.2-Ram Nath Mishra by filing complaints on 23.10.2009 and 26.10.2009. The matter was considered by the Deputy Registrar and on 13.07.2010 the complaints dated 23.10.2009 and 26.10.2009 made by Sri Ram Nath Mishra were rejected and stand taken by Sri Hriday Narayan Mishra was found to be correct.