JASPREET SINGH - (1.) These two writ petitions assail two different orders passed by the Deputy Registrar, Firms Societies and Chits, Lucknow. The first Writ Petition bearing No. 9735 (MS) of 2020 has been preferred by Dr. Dhiraj Singh who claimed to be the President of Arya Pratinidhi Sabha, Uttar Pradesh and he has assails the validity of the certain proceedings of an alleged meeting said to have been held on 16.02.2020 wherein a No Confidence Motion, initiated at the behest of respondent no. 4, is said to have been successfully passed, as a consequence, the petitioner has been removed from being the President of the society and further the Deputy Registrar by means of the impugned order dated 19.02,2020 has approved and accepted the alleged minutes of meeting tacitly and directed the registration of a fresh list of members submitted by the respondent no. 4. The order dated 19.03.2020 and consequential order dated 20.03.2020 are under challenge in this writ petition.
(2.) The other writ petition No. 4515 (MS) of 2020 has been filed by Sri Devendra Pal Verma, who claimed himself to be the elected President of Arya Pratinidhi Sabha, Uttar Pradesh, a society registered under the Societies Registration Act, 1860. In an earlier round of litigation the issue of membership of Devendra Pal Verma was raised and the same was directed to be decided by the Deputy Registrar. In furtherance of the order passed by this Court dated 30.07.2019 the Deputy Registrar after hearing Sri Devendra Pal Verma found that his expulsion was in accordance with the bye-laws of the Society and he declined to interfere with the complaint/ representation of Sri Verma. This order dated 02.11.2019 and the consequential order dated 07.11.2019 have been assailed by Sri Verma in W.P. No. 4515 (MS) of 2020.
(3.) Since the dispute in both the writ petitions are linked by chronological events and are in continuation of certain events which were made the subject matter of earlier petitions, hence, both the petitions were heard together and are being decided by this common judgment.;