SURESH CHANDRA SRIVASTAVA Vs. COMMISSIONER, FAIZABAD MANDAL, FAIZABAD

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned counsel for the petitioner and Sri Rajbaksh Singh, who has filed power on behalf of opposite party no.3/Caveator.

(2.) The petitioner aggrieved by the orders passed by the Deputy Registrar dated 19.03.2016 cancelling the certificate of renewal of petitioner's trust and the order passed by the Commissioner, opposite party no.1 rejecting the appeal filed against the same vide its order dated 05.11.2018.

(3.) It is the case of the petitioner that he is the son of the erstwhile Manager late Girija Prasad Srivastava. Initially a trust was found in 1954 called the "Thauri Educational Trust". Later it was registered under the Societies Registration Act and it established a Junior High School. In 1973 the Junior High School was upgraded as High School and the Scheme of Administration was approved on 25.01.1973. The school was upgraded to Inter College on 26.02.1982. The Society gifted 6.6 hectares land to the school building but after the amendment in the Act under Section 3-A in 1975 no renewal of the Society under the amended provisions of the Act was made for several years.