- (1.) THE petitioner no.1 is Committee of Management of an Educational Institution, its Manager has joined this petition as petitioner no.2. The petitioners have preferred this writ petition against the order dated 22.2.2014 passed by the Deputy Registrar, Firms Societies & Chits, Meerut Region, Meerut.
(2.) IN view of the proposed order no useful purpose would be served in keeping this writ petition pending, as the parties have agreed that the writ petition may be finally disposed of. Learned counsel for the parties agree not to exchange affidavit and as such the writ petition is being finally disposed of in terms of the Rules of the Court.
(3.) THE essential facts of the case are that a Society under the name of Anjuman Madarsa Quasmia Arabia Islamia, Bulandshahr is registered under the provisions of the Societies Registration Act, 1860, (Act No. 21 of 1860), (for short Act, 1860). The Society has established an educational institution. The certificate of registration has been renewed from time to time. It is stated that the last election was held on 14.6.2009 wherein Abdul Haseen was elected as the President and Haji Noor Mohammad Qureshi as the Manager and one Abdul Hakim was elected as the Auditor. The term of the office bearer of the Committee is three years. It is stated that the outgoing Manager of the Institution did not take any steps for getting fresh election as the term of the office bearer was upto 2012. The President of the Society Abdul Haseen convened a meeting of the general body on 26.6.2013 for holding the election. It is stated that accordingly a meeting was held on the said date in which out of 21 members 15 members were present. In the said election Abdul Haseen was re -elected as the President and Mohd. Abid was elected as the Secretary/Manager while Abdul Hakim was re -elected as Auditor. A copy of the proceedings of the general body is brought on the record as Annexure -2 to the writ petition.;