Ritu Raj Awasthi, J. - (1.) NOTICE on behalf of opposite party No. 1 has been accepted by the learned Chief Standing Counsel, Sri M.B. Singh has accepted notice for opposite party No. 2, whereas Sri R.P. Mishra - II, has put in appearance for opposite party No. 4.
(2.) HEARD Sri Anil Tewari, Senior Advocate, assisted by Sri Apoorva Tewari, learned Counsel for the Petitioner, Sri M.P. Singh for opposite party No. 2 and Sri R.P. Mishra - II, for opposite party No. 4 and perused the record. Issue notice to opposite party No. 3 returnable at an early date.
(3.) LEARNED Counsel for the Petitioner submitted that in compliance of the Court's order dated 25.2.2010 passed in Writ Petition No. 3808 (MS) of 2009, the Deputy Registrar by order dated 3.9.2011 has finalized the voter list and appointed himself as Election Officer to hold the election of the Committee of Management of the society. Thereafter the election programme was declared on the same day i.e. 3.9.2011. As per the said programme the elections are to be held on 24.9.2011. However, by the impugned order dated 14.9.2011 the opposite party No. 2 has directed the Petitioner to submit all the relevant documents for re - consideration of the valid voter list and for that purpose has given one month's time.;