ALOK SRIVASTAVA (EN NO 8299) AND ANOTHER; T P SINGH Vs. REGISTRAR/A R , FIRMS SOCIETIES & CHITS, ALLAHABAD & 3 ORS

JUDGEMENT

(1.) Both the above writ petitions have been tagged together vide order dated 22.3.2017. They have been heard together and are being decided by this common judgement.

(2.) Heard Sri G.K. Singh learned Senior Advocate assisted by Sri Sankalp Narayan and Sri Siddharth Nandan learned counsels for the petitioners and Sri Ram Kaushik and Sri Kartikeya Saran for respondent no.2 in the connected Writ Petition No.53462 of 2016 (T.P. Singh Vs. Registrar/Assistant Registrar, Firms, Societies and Chits Allahabad & another). Sri S.D. Kautilya learned Advocate has put in appearance for the respondent nos. 2 & 3, in Writ Petition No.44908 of 2017.

(3.) The Writ Petition No.53462 of 2016 has been filed by Sri T.P. Singh seeking a direction in the nature of mandamus commanding the Registrar/Assistant Registrar, Firm Societies and Chits, Allahabad (in short 'Assistant Registrar, Societes') to decide the objections filed by him in File No.1, File No.2, File No.3 and File No.4 against the respondent No.2 namely Kayastha Pathshala through its President, under Section 4, 12-D and Section 24 of the Societies Registration Act, 1860 (in short 'the Act 1860').