ISHWAR CHAND Vs. STATE OF U P

JUDGEMENT

(1.) When Special Appeal No. 695 of 2008 was decided on 22nd July, 2008 this Court was very hopeful, in view of the stand taken by the respective parties, that the long drawn litigation between the two parties with regard to the election of the Committee of Management of the Institution as well as the Office Bearers of the Society will come to an end but that has not come true.

(2.) On the basis of the elections held pursuant to the directions of the Court in the aforesaid Special Appeal, the District Inspector of Schools attested the signatures of the Manager of respondent No. 5-Committee of Management by the order dated 16th December, 2008 and the Deputy Registrar, Firms, Societies and Chits, Kanpur (hereinafter referred to as the ''Deputy Registrar') has registered the list of office bearers under Section 4 of the Societies Registration Act, 1860 (hereinafter referred to as the ''Act') by the order dated 25th April, 2009. The petitioners have approached this Court for quashing these two orders.

(3.) It is stated that the term of the Committee of Management of Sardar Patel Inter College, Kannauj (hereinafter referred to as the ''College') as well as that of the Society namely Sardar Patel Mahavidyalaya Society (hereinafter referred to as the ''Society') is three years and the last undisputed elections of the Committee of Management of the College were held on 24th June, 2001 and there is no dispute with regard to the membership of the General Body as existing on 24th June, 2001.