Rajiv Sharma, J. - (1.) HEARD Sri B.D. Madhyan, Senior Advocate, assisted by Sri Udai Chandani, learned Counsel for the Petitioner and Sri D.K. Upadhyaya, learned Chief Standing Counsel, for the State and Sri M.B. Singh, learned Counsel for the Respondent No. 2.
(2.) KALYAN Sansthan Uttar Pradesh [hereinafter referred to as Society] is a Society registered under the Societies Registration Act. Sri Brijendra Singh Yadav claiming himself to be the President and founder of the Society has filed this writ petition under Article 226 of the Constitution of India against the order dated 30.4.2011 passed by the Deputy Registrar, Firms Societies and Chits, Lucknow as contained in Annexure No. 1 to the writ petition, whereby the registration of the society has been cancelled. Sri B.D. Madhyan, Senior Advocate, appearing on behalf of the Petitioner submits that Petitioner's society was registered for a period of five years w.e.f. 15.4.1999 till 2014 but without any rhyme or reasons, the Deputy Registrar, in an arbitrary manner, cancelled the registration of the Society.
(3.) SRI D.K. Upadhyaya, learned Chief Standing Counsel and Sri M.B. Singh, learned Counsel for the Respondent No. 2, have raised preliminary objection that the Petitioner has got equally efficacious alternative remedy by preferring an appeal under Section 12(D)(2) of Societies Registration Act, as amended by U.P. Act No. 11 of 1984, before the Commissioner of the division concerned. In support of his submission, he has relied upon the judgment of this Court rendered in the case of Hira Lal v. Registrar, Firms, Chits and Societies, Lucknow and Ors., 1995 A I H C 1692 and Kranti Kumar Chaturvedi and Ors. v. District Inspector of Schools, Kanpur Dehat and Ors., 1995 A I H C 1958.;