MADARSA ARABIA DARUS SALAM Vs. COMMISSIONER AZAMGARH DIVISION

JUDGEMENT

(1.) HEARD Counsel for the parties and perused the record.

(2.) MADRASA Arabia Darus Salam situate in village Bichlapur, Bhelu Pakar, post Sarwan, District Mau which was established by petitioner No. 2 in the year 1970. On 12. 4. 1986 the general body of Society resolved to form a society and got it registered under the Societies Registration Act. One Abdul Sattar was elected as President and Mohammad Mustafa was elected its Secretary.

(3.) IT is stated that Mohammad Mustafa applied for registration of the Society. On 1. 4. 1987 respondent No. 2, the Assistant Registrar, Firms Societies and Chits, Azamgarh had sought certain clarifications and pointed out certain defects. Instead of removing the defects, respondent No. 3 fraudulently submitted another set of papers for registration in which he altogether changed the office bearers behind the back of real office bearers and members. He in the second set of papers showed the names of the persons were submitted who were I never members or office bearers of the society and were against the resolution of the society dated 12. 4. 1986. The society obtained Registration No. 925/1989-90 on 10. 8. 1989.