- (1.) WE have heard learned Counsel for the parties at length.
(2.) THE short controversy is whether pending hearing the final disposal of the writ petition, the interim order restraining the appellants from making appointments of teachers can be sustained? The controversy pertains to the Managing Committee of the Board of Trustees of the Shia College and the Schools and other connected institutions.
(3.) THE bone of contention between both the parties is as to who constitutes the Committee of Board of Trustees. If there be the controversy in terms of the Societies Registration Act, as amended in the State of U.P. considering Sections 4 and 25, that has to be decided by the competent authority under Section 25.;