ARUN GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The subject of lis

(2.) The learned counsel for the petitioner would point out to the fact that by an amendment to the bye-laws, the provisions for membership was raised to 301 from 201 and the plea is that the moment the threshold of number in excess 300 is provided for a Society, the system of collegium as contemplated under the provisions of the Haryana Registration and Regulations of Societies Act of 2012 will apply.

(3.) Admittedly, although the contemplated strength of Society was increased to 301, there were only 300 members, and of them, 3 had died and 12 of them had been declared as wrongly inducted through a decision of the civil court in Civil Suit No.96 of 2011. These two incidents make the tally of membership to less than 300 and that has been considered in the impugned order as relevant for the non-applicability of the system of collegium for election of the office bearers of the Society.