GURU NANAK HALL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners in this case are Guru Nanak Hall and Library, through its President, and Civil Lines Club, through its President. Both the petitioners are shown to be societies registered under the Societies Registration Act , 1860 (hereinafter, referred to as 'the Act of 1860'), and are situated at Bathinda, Punjab.

(2.) By way of this writ petition, they seek a writ of mandamus directing the Registrar of Firms and Societies, Chandigarh, the second respondent, not to accept any purported election list, by violating the Constitution of the Civil Lines Club, the second petitioner, dated 11.09.1997. They also seek a writ of certiorari to quash the list of trespassers/illegally elected President and General Secretary.

(3.) Heard Dr. Rau. P.S. Girwar, learned counsel for the petitioners.