- (1.) Heard Dr. Daya Shanker learned Counsel for the Petitioners learned standing counsel for the State Respondents and Sri Rajeshwar Singh learned Counsel for one namely Sri Namwar Singh who has filed an impleadment application No. 69886 of 2010.
(2.) The Petitioner claims to have been elected on 15.3.1999 as the Secretary, of the Society Kshetriya Shree Gandhi Ashram Camp Office, Mohamdabad, District Mau registered under the Societies Registration Act and got it renewed from 29.6.2001 for a period of five years. He is aggrieved by the order dated 3.6.2008 (Annexure 16 to the writ petition) passed by the Assistant Registrar, Firms Societies and Chits, Azamgarh under Section 4(1) of the Societies Registration Act.
(3.) According to Dr. Daya Shanker the term of the committee of management was of three years and the Petitioner was re-elected on 27.3.2002 for another three years as Secretary of the committee of the management of the society. According to him the Petitioner was again elected on 18.3.2005. He states that one Namwar Singh illegally held a meeting on 26.3.2002 and claimed to have been elected as Secretary. The Petitioner alleges to have protested against the illegal meeting held by Namwar Singh but the Assistant Registrar did not take any action hence he filed a Writ Petition No. 40408 of 2005 wherein by order dated 18.5.2005 the Petitioner was given liberty to make a reference to the prescribed authority under Section 25 of the Act. The Petitioner alongwith the requisite number of members made a reference which was numbered as Case No. 1 of 2006. The reference was dismissed on 11.8.2006 whereagainst the Petitioner has filed Writ Petition No. 63569 of 2006 and an interim order dated 24.11.2006 was passed. A further interim order dated 17.3.2008 was passed restraining Namwar Singh to function as Secretary and the District Magistrate was directed to take charge which he took on 26.3.2008.;