- (1.) From the records of the present writ petition it is apparently clear that the Assistant Registrar, Firms, Societies and Chits, Varanasi in his order dated 08.07.2010 has recorded that the last elections of the office bearers of the registered Society namely Akhil Bhartiya Kshatriya Mahasabha, Singramau. Jaunpur were held on 15.07.2007. Terms of the elected office bearers was expired. Fresh elections were due on 15.07.2010. For the reasons recorded he proceeded to hold that the election pleaded by the present petitioner were not in accordance with the registered bye laws of the Society, therefore, list of elected office bearers forwarded by the petitioner with reference to the elections held on 12.05.2010 cannot be registered. This order has admittedly been challenged by the present petition by means of Civil Misc. Writ Petition No. 41605 of 2010. No interim order has been granted in his favour till date.
(2.) It appears that the petitioner made an application objecting to the elections set up respondent no. 3 claiming to have been elected as the President. This application of the petitioner has been rejected under the order impugned. It has been observed that the elections pleaded by the petitioner dated 12.05.2010 have already been held to be illegal, therefore, there is no question of any review being made in that regard. It has then been recorded that the petitioner cannot object to the agenda which had been published by the General Secretary for holding of fresh elections. His objections have, therefore, been turned down under the order dated 11.11.2011. It is against this order that the present writ petition has been filed.
(3.) According to the petitioner legality of the elections pleaded by him as well as of the order dated 12.05.2010 has to be examined in his writ petition no. 41605 of 2010. However, he submits that merely because his elections have been held to be invalid, it will not mean that the elections set up by respondent no. 3 are to be treated as invalid. He submits that the elections pleaded by respondent no. 3 have also to be judged with reference to the registered bye laws of the Society. Before any list of office bearers under Section 4-A of the Societies Registration Act can be registered, the requirement of said section have to be satisfied. He submits that either the list of newly elected office bearers has been countersigned by out going office bearers or the Assistant Registrar has invited objections before registering the list of office bearers.;