SHRI ADARSH SANSKRIT VIDYALAYA & 2 ORS Vs. C/M SHRI ADARSH SANSKRIT VIDYALAYA, AMBEDKAR NAGAR & 6 ORS

JUDGEMENT

(1.) This appeal has been filed in the name and on behalf of the Committee of Management Shri Adarsh Sanskrit Vidyalaya which is a Society registered under the Societies Registration Act, 1860 through its alleged Manager Shri Sarju Prasad Dubey. It questions the judgment of the learned Single Judge dated 5.7.2016 whereby the petition filed by the respondent Nos.1 and 2 herein has been allowed, and the order of the Deputy Registrar, Faizabad dated 6.8.2013 giving directions to hold fresh elections and the consequential orders finalizing the election schedule and membership dated 23.8.2013 as well as the elections held on 1.9.2013 has been quashed.

(2.) The Society has been allowed to be managed in the meantime under the supervision of the Principal of a Government Inter College as was directed earlier by a learned Single Judge vide judgment dated 13.3.2013 in Writ Petition No.5043 (MS) of 2010.

(3.) The Deputy Registrar has been further directed to re-consider the entire matter particularly the objections raised by the respondent Nos.1 and 2 with regard to the allegations of forgery, concoction and fabrication of documents resulting in the passing of the previous orders of the Deputy Registrar.