- (1.) Leave granted.
(2.) These appeals have been filed challenging the judgment and order dated 1.3.2006 passed by the Division Bench of Delhi High Court by which Letters Patent Appeals were allowed and the judgment and order of the learned single Judge disposing of four writ petitions was set aside. The learned single Judge had allowed the writ petitions and countermanded the election of the members of the Executive Board of Delhi Sikh Gurdwara Management Committee, which was held on 19.12.2005 and had issued a further direction that fresh election be held on 14.2.2006.
(3.) The controversy raised in all the four appeals is identical and for the sake of convenience we will refer to the facts of Civil Appeal No. 4532 of 2006 (arising out SLP (C) No. 5188 of 2006) (Avtar Singh Hit vs. Delhi Sikh Gurdwara Management Committee and others). The principal issue raised is regarding the validity of the election held on 19.12.2005 for electing the members of the Executive Board of Delhi Sikh Gurdwara Management Committee (hereinafter referred to as 'DSGMC'). In order to understand the controversy involved it is necessary to make a brief reference to the relevant statutory provisions.;