Rakesh Tiwari, J. - (1.) Heard the Counsel for the parties and perused the record.
(2.) By means of this writ petition the petitioner has, inter-alia, prayed for issuance of a writ, direction or order in the nature of certiorari quashing the impugned order dated 27.7.2001 (Annexure 4 to the writ petition) passed by respondent No. 1 and praying to cancel the list of members of the Committee of Management.
(3.) The case, in brief, is that the Society by the name of Sewa Ashram, Maghar, Tehsil Khalilabad, District Basti was initially registered on 14.10.1992 and was renewed on 13.10.1997. On 28.2.2001 the election of the Society is alleged to have taken place and on 7.3.2001 the petitioner, who is the Secretary of the Society, furnished the papers relating to proceedings of the election held on 28.2.2001 to respondent No. 1 along with the list of office bearers for the year 2000-01. On 13.3.2001 respondent No. 1 registered the list of the office bearers submitted by the petitioner. On 28.3.2001 respondent No. 2 along with some office bearers and members of the Committee of Management made a complaint to respondent No. 1 that no election of the Committee of Management was held on 28.2.2001. On 21.4.2001 notice was issued to the petitioner. On 1.7.2001 the Committee of Management is alleged to have been elected. However, respondent No. 1 passed an order on 27.7.2001 that the election held on 28.2.2001 was based on false documentation and cancelled the list of the office bearers submitted by the petitioner and held the election taken place on 1.7.2001 as valid.;