O.P.Garg, J. - (1.) These are two connected with petitions in which a dispute regarding the election of office bearers of the Committee of Management of Shree Mahant Baba Hathi Ram Pajawa Ramlila Committee, Rani Mandi, Allahabad, which is a Registered Society, has been raised.
(2.) Counter and Rejoinder affidavits have been exchauged. Heard Sri Shailendra as, learned Counsel for the petitioner V.K. Tiwari as well as Sri Arun Tandon in opposition, who is the petitioner's Counsel in Writ Petition No. 18268 of 2000.
(3.) Earlier a Writ Petition No. 40373 of 1999 was filed by Mahant Baba Hathi Ram Ramlila Committee. The said petition was disposed of finally by order dated 21.9.1999 with the observation that: ".........on the facts and circumstances of thu present case the Prescribed Authority will right in directing the Registrar who happens to be the impartial and independent authority to hold the election of the office bearers and members of the Committee of Management of the Society. It may also be observed that the proceedings under Section 25 of the Societies Registration Act are summary in nature. The orders passed by the authorities in the said section arc always subject to the decision by a competent Civil Court. Petitioners, if so advised, may approach the competent Court for declaration of their rights subject to what has been stated above. With these observations and directions, this petition stands finally disposed of.";