- (1.) RULE. Mr. Chirag Patel waives notice of Rule for respondent No. 4 and Mr. Shukla, learned AGP for respondents Nos. 1, 2 and 3. With the consent of learned advocates appearing for both the side, the matter is finally heard today.
(2.) THE short facts of the case appears to be that the interim order dated 29. 12. 2003 was passed by the District Registrar for winding up of the petitioner Society. It appears from the record that the Society in response to the aforesaid interim order for winding up, applied for extension of time so as to enable the Society to financially strengthen its capacity and avoid final liquidation order. However, it also appears that the Society thereafter did not submit the report before the District Registrar and the District Registrar, vide order dated 07. 07. 2006, passed the final order of winding up on the premise that no explanation is submitted by the Society. No other reasons whatsoever are mentioned. The petitioner Society carried the matter in Appeal being Appeal No. 125/06 before the Additional Registrar (Appeals) which ultimately, came to be dismissed. The petitioner also carried the matter before the State Government in revision which also came to be dismissed vide order dated 19. 03. 2006 and it is under these circumstances, the present petition.
(3.) I have heard the learned advocates appearing for the parties, viz. Mr. Shah for the petitioner, Mr. Patel for the respondent No. 4 and Mr. Shukla, learned AGP for the State Government and its authorities.;