JUDGEMENT
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(1.) Heard learned Counsel for the parties.
(2.) Through this writ petition order dated 30.01.1985 passed by Assistant Registrar Societies Firms and Chits Bareilly and order of Commissioner Agra Division Agra dated 09.08.1988 have been challenged true copies of which are is Annexures 7 and 9 to the writ petition respectively. Through Annexure 7 Registration of Sri Anang Pal Tomar Smark Shiksha Samiti Sonkh District Mathura, Petitioner No. 1 (registration No. B-1253 file No. 404 of 1982-83) dated 12.07.1982 was cancelled. (Petitioner No. 2 Roshan Singh claims to be Secretary of the Society). The Petitioners filed appeal No. 1 of 1984-85 against order dated 30.01.1985 which was dismissed by Commissioner Agra, Division Agra on 09.08.1988. This writ petition was filed on 20.08.1990. Through order dated 21.08.1990 passed in this writ petition delay in filing writ petition was condoned, writ petition was admitted and notices were issued.
(3.) The proceedings for cancellation of registration were initiated on the complaint of some persons including Rammi Singh, Respondent No. 3, the only contesting Respondent in this writ petition. Previously the name of the society which runs an Educational Institution was Mahatma Gandhi Smarak Shiksha Samiti. After amendment of the Societies Registration Act, in 1975 word 'Mahatma Gandhi' could not be used in the name of a Registered Society.;
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