- (1.) The principal relief claimed in all the three writ petitions is for quashing the order dated 22nd July, 2013 passed by the Deputy Registrar, Firms, Societies and Chits, Meerut (hereinafter referred to as the ''Deputy Registrar') by which a list of 349 members of the General Body has been finalised for holding an election under Section 25(2) of the Societies Registration Act, 1860 (hereinafter referred to as the ''Act') to constitute the Committee of Management of Sri Dugdheshwar Nath Vidyalaya Society, Rudrapur, District Deoria (hereinafter referred to as the ''Society').
(2.) The order dated 22nd July, 2013 was passed by the Deputy Registrar pursuant to the directions issued by the Court on 29th May, 2013 in the three Writ Petitions bearing Nos.30017 of 2013, 26556 of 2013 and 26625 of 2013 earlier filed by the petitioners. The Court, by the said judgment, not only set aside the order dated 27th April, 2013 earlier passed by the Deputy Registrar pursuant to the directions issued by the Court on 9th January, 2013 in six connected writ petitions but also issued certain directions to the Deputy Registrar for passing a fresh order and they are as follows:- "Let the Deputy Registrar pass a fresh order within four weeks from the date a certified copy of this order is filed before him after affording opportunity of hearing to the parties. The petitioners are directed to appear before the Deputy Registrar along with a certified copy of this order on 11.06.2013, on which date the Deputy Registrar shall fix a date for production of the original records by all the three petitioners and for hearing. Neither any adjournment shall be prayed for nor shall be granted. If the petitioners fail to produce the original records, the Deputy Registrar shall be free to take a decision on the issues after drawing adverse inference against the party concerned."
(3.) Writ Petition No.31374 of 2013 filed by the Committee of Management of the Society and Saroj Kumar Jaiswal was also disposed of on 30th May, 2013 with the same directions contained in the aforesaid judgment dated 29th May, 2013 after quashing the order dated 27th April, 2013 passed by the Deputy Registrar.;