- (1.) Heard learned counsel for the petitioner and and Sri R.K.Ojha learned counsel for the respondent no.3 and the learned standing counsel for the respondent nos. 1 and 2 who has produced the records from the office of the respondent no.2 as directed by this Court on 24.7.2012.I have perused the records and from the same I find that the documents which have been filed along with the writ petition are contained in the records of the respondent no.2.
(2.) Submissions have been raised by the learned counsel for the petitioner, and Sri R.K.Ojha learned counsel for the respondent no.3 submits that the matter can be disposed of finally and he does not propose to file any counter affidavit. Learned standing counsel for the State also adopts the same arguments.
(3.) The challenge in this writ petition is to the order passed by the respondent no.2 whereby he has proceeded to dispose of the claim of the parties recording a finding that the petitioner has been unable to establish his membership and that the respondent no.3 has been enrolled as a valid member and is the validly elected office bearer of the society.;