SHRI ARYA MAHILA Vs. BANARAS HINDU UNIVERSITY

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This bunch of writ petition raise a dispute with regard to the elections of the office bearers of the society duly registered in the name and style of Shri Arya Mahila Hitkarini Maha Parishad, Lahurabir, Varanasi as well as in respect of the Committee of Management of the Degree College as well as Intermediate College established by the said society.

(3.) It is not necessary to state the facts leading to these petitions. Suffice is to refer to the judgment of this Court dated 23rd November, 2004 passed in Civil Misc. Writ Petition No. 38238 of 2004 wherein this Court recorded that since 1992 no valid elections of the office bearers of the society have taken place and accordingly directed the Assistant Registrar, Firms, Societies and Chits to hold fresh elections of the office bearers of the society in accordance with the registered bye-laws. For the said purpose the Assistant Registrar was required to finalize the electoral college. On a modification application filed in the same petition, the Court under order dated 22nd December, 2004 provided that till the elections by the Assistant Registrar are held the properties of the society shall be maintained by the trustee of the society alone. The Court has been informed that against the said judgment Special Appeal No. 67 of 2006 has been filed. However, no interim order has been granted in the special appeal till date.