LACHI RAM YADAV Vs. ASSTT REGISTRAR, FIRMS, CHITS AND SOCIETIES
LAWS(ALL)-2014-12-89
HIGH COURT OF ALLAHABAD
Decided on December 23,2014

Lachi Ram Yadav Appellant
VERSUS
Asstt Registrar, Firms, Chits And Societies Respondents

JUDGEMENT

- (1.) Heard Shri Gajendra Pratap, learned senior counsel assisted by Shri Pranav Kumar Srivastava for the petitioners and Shri V.K.Singh, learned counsel for the respondent no.3.
(2.) By means of Writ Petition No.57510 of 2010 the petitioners have challenged the order dated 31.7.2010 passed by the Assistant Registrar, Firms, Societies and Chits, Varanasi, by which he has decided the membership dispute of the general body of the Society, known as Hindu High School Zamania Station, District Ghazipur (hereinafter called "the Society") and has declared the list of 63 members as valid while the list of 104 members submitted by petitioner no.22 Sudarshan Singh Yadav (deceased) as invalid. Writ Petition No.58206 of 2010 challenges the orders passed by the District Inspector of Schools consequential to the order dated 31.7.2010 impugned in Writ Petition No.57510 of 2010.
(3.) Writ Petition No.57510 of 2010 has been heard heard as the leading writ petition and its facts have been mentioned hereinafter.;


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