Dilip Gupta, J. - (1.) WRIT Petition No. 11438 of 2006 has been filed by the Committee of Management, Shri Shakti Vidyapeeth Junior High School, Bendo, Karchhana, Allahabad and Shesh Narain Upadhyay claiming himself to be its Manager for quashing the order dated 14th February, 2006 passed by the District Basic Education Officer, Allahabad by which Vidya Bhushan Shukla has been recognized as the Manager of the Committee of Management of the said Institution.
(2.) WRIT Petition No. 55703 of 2006 has been filed by Shakti Shiksha Samiti, Allahabad with Vidya Bhushan Shukla and Rajni Kant Shukla as Secretaries of the Society for quashing the order dated 14th September, 2006 passed by the Assistant Registrar, Firms, Societies and Chits, Allahabad (hereinafter referred to as the 'Assistant Registrar') by which direction has been issued under Section 3 -A of the Societies Registration Act, 1860 (hereinafter referred to as the 'Act') for renewal of the registration of the Society on the basis of the papers submitted by Shesh Narain Upadhyay as the Secretary/Manager of the Society. Writ Petition No. 47321 of 2007 has been filed by Shakti Shiksha Samiti, Bendo, Karchhana, Allahabad and Rajni Kant Shukla claiming himself to be its Secretary for a direction upon the State Government to decide the application filed by the Petitioners for cancellation of the registration certificate of the Society issued in 1984 at the instance of Shesh Narain Upadhyay.
(3.) WRIT Petition No. 63954 of 2007 has been filed by Shakti Shiksha Samiti, Bendo, Karchhana, Allahabad and Rajni Kant Shukla claiming himself to be its Secretary for quashing the order dated 20th November, 2006 passed by the Assistant Registrar by which the certificate issued on 10th October, 2005 for renewal of the registration of the Society registered earlier in 1968 has been cancelled. The Petitioners have also sought the quashing of the order dated 5th November, 2007 passed by the Commissioner, Allahabad Division, Allahabad by which the appeal filed by the Petitioners for setting aside the aforesaid order was dismissed.;