SHIKSHA PARISHAD NAWA DISTRICT BALLIA AND OTHERS Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2013-5-440
HIGH COURT OF ALLAHABAD
Decided on May 07,2013

Shiksha Parishad Nawa District Ballia And Others Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

- (1.) Heard Sri G.K. Singh, Advocate on behalf of Brikesh Kumar Pathak and the faction led by him, Sri Rajeev Mishra, Advocate on behalf of Pradeep Kumar Pathak and the faction led by him and the Standing Counsel on behalf of respondent nos. 1 to 4.
(2.) Sri Rajeev Mishra, counsel for the applicant seeking impleadment, namely Madan Mohan Pandey in both the writ petition has informed the Court that Rama Shankar Singh and Amar Nath Mishra have been expired.
(3.) Shiksha Parishad, Nagwa, District-Ballia is a society duly registered under the Societies Registration Act. The society runs and manages an institution in the name and style of Shaheed Mangal Pandey Inter College, Nagwa, Ballia. The society has been running the institution peacefully till the issuance of an order by the Assistant Registrar dated 23.04.1977, whereby 6 societies were amalgamated. The order of amalgamation was withdrawn on 25.08.1992. At this stage three sets of claims for renewal of the registration of the original society were set up by (a) Nagendra Kumar Pathak (in short N.K. Pathak), (b) Shambhu Narayan Pathak (in short S.N. Pathak) and (c) Pradeep Kumar Pathak (in short P.K. Pathak).;


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