GAVISHNATH SHIKSHA SAMITI Vs. REGISTRAR FIRMS AND SOCIETIES

JUDGEMENT

(1.) IN the present petition, the petitioners seek quashing of Annexures 'F', 'L' and 'N', by which the earlier Executive Committee of the petitioner No.1 Society was approved and continued.

(2.) THE respondents 3 to 8 have raised a priliminary objection to the maintainability of the petition on that ground that the petitioner No.2 Phoolchand Gupta, who was earlier the President of the petitioner No.1 Society, was removed by the Society as a motion of no confidence was passed against him in the General Body Meeting held on 25.9.1984 by the 2/3rd majority of the members and thereafter he no more remained the President. Moreover, the petitioner No.2 has not preferred any appeal or revision under section 40 of the M. P. Societies, Registrikaran Adhiniyam, 1973.

(3.) ANNEXURE 'P' gives the names of the members of the earlier Executive Committee, which was intimated by the Registrar of Firms and Societies, M. P., Bhopal to the District Education Officer, Satna, on 28.9.1985 vide Annexure 'L' and the said list of the members of the Executive Committee was approved by the District Education Officer, Satna, by his order dated 11.10.1985 (Annexure 'M').