SARAL SRIVASTAVA,J. - (1.) Heard learned counsel for the petitioner, Sri Kaushalendra Nath Singh, learned counsel for the respondent No. 1, learned Standing Counsel for the respondent Nos. 2 & 3 and Sri Nikhil Kumar, learned counsel for the respondent No. 4.
(2.) The petitioner claims to be the society 'The Mecon Indraprastha Sahkari Awas Samiti Ltd.' has challenged the order dated 29.6.2019 passed by the respondent No. 2-Deputy Registrar (Firms, Societies and Chits), Meerut whereby he has registered the society of the respondent No. 4.
(3.) It is contended by learned counsel for the petitioner that there is dispute with regard to two housing group societies seeking registration of the The Mecon Indraprastha Sahkari Awas Samiti Ltd., and the notices has been issued to the alleged committee of management of both the societies but the respondent No. 2-Deputy Registrar (Firms, Societies and Chits), Meerut while passing the order has not assigned any reason in registering the society of the respondent No. 4.;