- (1.) Challenge in this petition is the order dated 27-6-2002 (Annexure-11 to the writ petition) passed by the respondent No. 1 in exercise of powers as conferred under S. 25(2) of the Societies Registration Act for holding elections to elect office bearers of the society.
(2.) Learned counsel for the parties have been heard at admission stage.
(3.) There is a society know as Shiksha Prasad Samiti registered under the Societies Registration Act, 1860 at Mohammadabad Gohna, District Mau. It has its registered bye laws which govern the management of the society. Under the bye laws the terms of the committee of management of the society is provided. The aforesaid society runs an institution know as National Inter College, Mohammadabad Gohna, district Mau. It is claimed that renewal of the society has taken place for a period of five years w.e.f. 10-10-2000. It appears that on 6-11-2001 respondent No. 2 made a complaint before the Deputy Registrar Firms Societies and Chits to the effect that the petitioner has obtained the renewal certificate by placing forged papers and incorrect list of members. It is in pursuance of the aforesaid complaint made by the respondent No. 2 the matter was examined with the result the impugned order came to be passed by the respondent No.1, which is the subject matter of challenge before this court, in this petition.;