DAYAL CHAND JAIN ACTING PRESIDENT LIFE MEMBER PRAYAG SANGEET SAMITI ALLAHABAD Vs. ASSISTANT REGISTRAR FIRMS SOCIETIES AND CHITS ALLAHABAD

JUDGEMENT

(1.) HEARD Shri Ravi Kiran Jain, Senior Advocate assisted by Shri R. K. Awasthi for the petitioner. Learned Standing Counsel ap-pears for the Assistant Registrar, Firms, Societies and Chits, Allahabad-respondent No. 1. Shri Ravi Kant, Senior Advocate assisted by Shri Saroj Yadav appears for respondent Nos. 2 and 3. There is no dispute on facts, and thus with the consent of parties, the writ petition was heard and is finally decided at the admission stage.

(2.) THE petitioners is the acting President and life member of the 'prayag Sangeet Samiti, Allahabad'-a society registered under the Societies Registration Act, 1860 (in short the Act) as amended in Uttar Pradesh. The Samiti is a prestigious cultural institution in the city of Allahabad established for advancement and popularisation of classical Indian Music, both vocal and instrumental. He has filed this writ petition challenging the election programme announced by the Assistant Registrar, Firms, Societies and Chits, Allahabad, on 1. 4. 2008 calling the members of the Samiti to elect the Executive Committee of the society under section 25 (2) of the Act.

(3.) THE election programme provides for filing of nominations on 22. 4. 2008 from 12. 00 to 2. 00 p. m. in the office of Assistant Registrar, Firms, Societies and Chits, Allahabad; the scrutiny of nomination papers on 23. 4. 2008 from 12. 00 to 2. 00 p. m. in his office; the withdrawal of nomination papers on 25. 4. 2008 from 12. 00 to 2. 00 p. m. in his office; the publication of the list of valid candidates on 26. 4. 2008 (Saturday) in his office; casting of ballots on 29. 4. 2008 (Tuesday) from 11. 00 a. m. to 3. 00 p. m. and counting of votes from 3. 00 p. m. at the registered office at Kamla Nehru Road, Allahabad, and declaration of results on the same day at the registered office of the society.