RESIDENT WELFARE ASSOCIATION PURVANCHAL SILVER CIT Vs. DEPUTY REGISTRAR, SOCIETIES, FIRMS AND CHITS & 2 O

JUDGEMENT

(1.) Heard Sri G.K. Singh, Senior Advocate, assisted by Sri Kunal Ravi Singh, Sri Nikhil Kumar and Sri Dinesh Kumar Singh, for the petitioners and Sri Shashi Nandan, Senior Advocate, assisted by Sri Saurabh Sinha, Sri R.K. Pandey, Sri B.B. Jauhari and Ms. Sudha Pandey, holding brief of Ms. Anjali Upadhaya, for the respondents, in the aforementioned writ petitions. As common issues of law and facts are involved in these writ petitions as such these writ petitions were consolidated and heard together.

(2.) Writ-C No. 47631 of 2016 has been filed for quashing order of Deputy Registrar, dated 14.09.2016, holding that the term of Board of Management of the Society, Resident Welfare Association Purvanchal Silver City-2, has expired and requesting District Magistrate to permit to hold election of Board of Management under Section 25 (2) of Societies Registration Act, 1860.

(3.) Writ-C No. 59931 of 2016 has been filed for quashing order of Deputy Registrar, dated 04.11.2016, who while deciding the representation of Pankaj Jain, held that election dated 28.02.2016 of Board of Management of the Society, Resident Welfare Association Purvanchal Silver City-2, was not held according to the provisions of Model Bye-laws as such cannot be recognized.