BHUVNESHWARI EDUCATION SOCIETY Vs. DEPUTY COMMISSIONER CUM REGISTRAR

JUDGEMENT

(1.) WE have heard learned counsel for the parties.

(2.) BY this writ petition, it is prayed that the order passed by the Registrar Societies-cum-Deputy Commissioner, Mandi District dated 22nd June, 2011 be quashed and set aside. Further, the consequential communication received by the petitioner for handing over the records of the Society to the Assistant Registrar in terms of communication Annexure P-30 be also quashed and set aside.

(3.) PURSUANT to the orders of the Deputy Commissioner the SDM commenced inquiry to ascertain the membership of the Society, in furtherance of order dated 1st September, 2010 passed by this Court. In the said inquiry, the SDM found that only 21 persons are the promoter members of the Society and entitled to exercise rights of the members.