LAXMI NARAIN AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) These two petitions have been filed by the petitioner, challenging the order dated 10.09.2015 passed by the Deputy Registrar, Firms, Societies and Chits, Lucknow, finalizing the list of members of general body of Shri Ram Swaroop Memorial Institute of Management and Computer Application (for short "the Society") registered under the provisions of Societies Registration Act, 1860 (for short "Act, 1860").

(2.) The Society was registered on 29.12.1998 and its registration has been renewed from time to time and the last renewal was made on 29.12.2013 for 5 years i.e. up-to 28.12.2018. The object of the Society, as given in Memorandum of Association, is to establish a Society to promote practical oriented business management information and computer application, education, training, research and development and consultancy etc. The further object is to promote and manage educational and vocational institutions, schools/colleges affiliated to any approved educational body/authority within Union of India besides other objects as mentioned in the Memorandum.

(3.) At the time of registration of the Society, the following were the members of the Executive Committee with whom the management of the affairs of the Society was entrusted:-