- (1.) THE petition was heard in Court and, on account of non- availability of time in Court, after orally pronouncing the order that the writ petition is being disposed of with certain directions and relegating the parties to the civil court, the judgment and order, as was made known to the parties, was dictated in Chambers, as under: Baba Jai Gurudev, as he was popularly recognised, was a Indian Saint who left for heavenly abode on 18.5.2012. He had built a vast empire of his followers and had established three institutions: 1. Jai Gurudev Dharam Pracharak Sanstha, Jai Gurudev Yogasthali, Mathura; 2. Jai Gurudev Dharam Pracharak Trust, Mathura; and 3. Jai Gurudev Kothi Mandir Trust Khitoura, Etawah.
(2.) THIS petition is in connection with first institution named above i.e. Jai Gurudev Dharam Pracharak Sanstha, Jai Gurudev Yogasthali, Mathura which is a society. The said society was registered for the first time in the year 1979 and its registration had been renewed from time to time. It was last renewed on 25.5.2010 for a period of five years. The aforesaid society has its own bye laws which have been filed as Annexure � 1 to the petition. The said bye laws, amongst other things, provide for different type of membership, constitution of the executive body of the society, general body of the society and about the office bearers of the society and their functions. It in clause 12 categorically provides that Baba Jai Gurudev Ji Maharaj is the Founder President of the Society and shall remain its President for life. It further, by sub-clause (v)(12) of clause 12 provides that the Life President Baba Jai Gurudev would alone be competent to nominate the future President of the Society. It reads, "ije~ iwT; Lokeh th xq: egkjkt ftldk uke [kksyxs ogh ukenku nsus dk vf/kdkjh gksxk vkSj ogh v/;{k gksxkA". The bye laws further provides that the President is authorised to constitute various committees, sub-committees, their chairman, the members of the executive committee, general body and other committees and even their office bearers.
(3.) ON the death of Baba Jai Gurudev, one Ram Ujagar Singh vide letter dated 5.6.2012 requested the Registrar/Deputy Registrar of the Firms, Societies and Chits, Agra for necessary action due to the death of the President.;