- (1.) Heard Sri Yogish Kumar Saxena, learned counsel for the petitioners, and Sri K.P. Shukla for the respondent no. 3 and the learned Standing Counsel for the respondent Nos. 1 and 2.
(2.) This petition questions the legality of the order dated 6th July, 2012 on several grounds, namely, that the Deputy Registrar had no authority to pass an order of review without there being any fraud or misrepresentation. The Deputy Registrar has exceeded his jurisdiction in passing the order on grounds that were not available and finally even otherwise the impugned order is in violation of principles of natural justice.
(3.) Sri Yogish Kumar Saxena contends that once the Deputy Registrar had after putting the erstwhile office bearers to notice registered the list of office bearers he had no power to review the same. He contends that there is no finding of fraud or misrepresentation on the part of the petitioners.;