MADARSA FURQUANIA SOCIETY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prabhakar Awasthi, learned counsel appearing for the petitioner and Sri S.M. Nazar Bokhari, learned counsel appearing for respondents no. 3 and 4 and learned Standing Counsel for respondents no. 1 and 2.

(2.) In compliance of the earlier order of this Court dated 20th May, 2019, the records have been produced from the office of Assistant Registrar Societies, Allahabad now Prayagraj and have been perused by me.

(3.) By means of the present petition under Article 226 of the Constitution of India, the petitioners have assailed the order passed by the Assistant Registrar Societies dated 25th February, 2015 whereby the list of the office bearers/ committee of management submitted by respondents no. 3 and 4 was directed to be registered under Sections 3 and 4 of the Societies Registration Act.