VISHNU KUMAR MITTAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Petitioners seek quashing of order dtd. 7/9/2021, Annexure P-5, passed by respondent no.2-Director General of Industries and Commerce-cum- Registrar General of Societies, Haryana, order dtd. 7/4/2021, Annexure P-4, passed by respondent no.3-State Registrar of Societies, Haryana and order dtd. 15/2/2021, Annexure P-3, passed by respondent no.4-District Registrar of Societies, Rohtak.

(3.) Brief facts necessary for adjudication of the matter are that twelve (12) petitions were filed before the District Registrar of Societies, Rohtak, whereby petitioners challenged the exclusion/deletion/striking down of their names from the list of eligible voters, while claiming to have been legally inducted as members of Vaish Education Society (Regd.), Rohtak (for short 'Society') by the Ad-hoc Committee (Ex. Governing Body). Petitioners claimed to have applied for the membership of the society before31/3/2020 along with membership fees and requisite documents.