Sangeeta Chandra, J. - (1.) Heard Dr. L.P. Mishra, Advocate, assisted by Sri Sarvesh Kumar Dubey, Advocate and Sri Vivek Raj Singh, learned Senior Advocate, for the petitioners in Writ Petition No.4528 (M/S) of 2010, Writ Petition No.367 (M/S) of 2012, in Writ Petition No.430 (M/S) of 2012 and Sri Prashant Chandra, learned Senior Advocate, assisted by Sri Kartikey Dubey for the private respondents- Vimal Kumar Sharma (now Dead) and some of the members of the Society who have filed an application for dismissal of the aforesaid writ petition. Sri Madan Mohan Pandey, learned Additional Advocate General assisted by Sri Sashank Bhasin, appears for the State-respondents.
(2.) This bunch of four petitions have been filed relating to a dispute of Motilal Memorial Society, the parent Society situated at Motimahal, Rana Pratap Marg, Luctrar on 3.8.2005.
(3.) The Registrar invoked the provisions of sub-section (2) of Section 25 of the Act and nominated the Deputy Registrar to act as an Election Officer for holding the elections of the Governing Council of the Society. This order was issued in ignorance of the fact that election had already taken place on 22.7.2005.;