- (1.) Heard learned counsel for the petitioner at length.
(2.) The petitioner contends that the Assistant Registrar could not have recognized and registered the list of office bearers as submitted by the respondent no. 3 in the wake of the claim of petitioners relating to the elections held on 22nd August, 2010.
(3.) The Assistant Registrar respondent no. 2 has rejected the claim of the petitioner on the ground that it is in violation of Clause 17 (2) of the Bye-laws of the Society. For this, the said authority has relied on the fact that the list of office bearers of the contesting respondents has been supported by two existing life members. One existing founder member and one committee member, namely, Sri Gaya Prasad Yadav and Sri Malkhan Singh whereas the claim of the petitioner is absolutely unfounded and based on no evidence.;