MOHAMMAD ZAHEER Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition has been filed by the petitioners as Manager/Secretary of Committee of Management Madarsa Ahle Sunnat Islamia Hussainiya Arwawan, Moti Nagar, District, Faizabad against the order passed by the Deputy Registrar dated 30.11.2013, and a further prayer has been made therein that a mandamus to be issued to the State respondents to treat the reservations dated 25.5.2011, 30.6.2011 and 3.7.2011 passed by the petitioner no. 2 as valid and to treat 47 new members as valid members of the General Body.

(2.) The facts relevant for the controversy are to the effect that an application was moved by the Committee of Management for recognition of list of 30 members submitted by it for the year 2004-05. The said list was disputed and in pursuance thereof, a detailed hearing took place, and the Deputy Registrar passed an order on 9.7.2010 accepting the list of 30 valid members only, instead of 69 members as alleged by Sri Anis Ahmad. The objections of Sri Anis Ahmad and Sri Sagir Ahmad were both rejected.

(3.) In the order dated 9.7.2010, the Deputy Registrar also directed holding of elections by the District Minority Welfare Officer under Section 25(2) of the Societies Registration Act.