- (1.) Heard Sri W.H. Khan learned senior counsel for the petitioner and the learned standing counsel for the respondent Nos. 1 to 4. Issue notice to the respondent Nos. 5 and 6 returnable at an early date. Steps to be taken within 3 days. The matter shall be listed after two weeks on 15.10.2012.
(2.) The petitioner had contested the dispute of the electoral college of the Society which has been decided by the order dated 11.9.2012. The petitioner is not aggrieved by the declaration of the membership but by the consequential action taken by the respondent No. 2 for holding the elections through the Principal of J.S. Hindu College, Amroha which is being objected to on the ground that the said Principal does not fall within the definition of the word "Officer".
(3.) The word "Officer" duly authorised is contemplated under sub-section (2) of Section 25 of the Societies Registration Act and, therefore, his authorisation by the Assistant Registrar to convene the meeting and hold the elections is violative of the said provision.;