SHAMSHER SINGH Vs. TIKA RAM EDUCATION SOCIETY REGISTERED

JUDGEMENT

(1.) THIS judgment shall dispose of Civil Revision Petition Nos. 434 and 435 of 1995 as both these arise out of the same order dated 13.1.1995 passed by the Additional District Judge, Sonepat.

(2.) THIS revision petition is against the order of the Additional District Judge dated 13.1.1995 whereby the order of the trial Court dated 23.8.1994 has been set aside with a further direction that all the applications and requests from the public, who are desirous of becoming members of the Society, received upto 25.8.1994 be heard and decided by the Administrator by the end of the month. The objections, if any, raised be also decided by the Administrator and a final list be published to hold election.

(3.) THE appellate Court instead of examining the controversy in the light of pleadings of the parties, chose to examine the issues raised in a larger prospective i.e. as to how these democratically elected bodies are supposed to work and so the Additional District Judge on its own thought it appropriate to include all such persons as voters who had been enrolled by the registered society upto 25.8.1994 subject to, however, the approval of the Administrator who was stated to have been appointed by the Governor (on the expiry of the term of the governing body).