- (1.) HEARD Sri Radha Kant Ojha, learned counsel for the petitioner and Sri Shashi Nandan, Senior Advocate assisted by Sri Sharad Srivastava, learned counsel for the respondent no. 4.
(2.) ON an application/complaint filed by respondent nos. 3 and 4 regarding renewal of registration of petitioner no. 1 -society at the instance of petitioner no. 2, a notice under Section 12 -D(1) of the Societies Registration Act 1860 (hereinafter referred as the 'Act'), was issued to petitioner no. 2 Anurag Singh.
(3.) AN application for renewal of registration of petitioner -society namely the Executive Board of Methodist Episcopal Church in Southern Asia was filed by petitioner no. 2 in the capacity of General Secretary of the said society. Along with the aforesaid application dated 8.10.2005, petitioner no. 2 filed papers pertaining to election proceedings and balance -sheet of the said society. The renewal certificate was issued on 27.12.2005 for a period of five years with effect from 10.10.2005. The stand taken by respondent no. 4 in the complaint was that the petitioner -society was registered on 25.11.1909, however, the said society was transferred on 25.5.1954 and was merged in Methodist Church in India. Now, the Methodist Church in India became the successor -in -interest of Methodist Episcopal Church in Southern Asia. The petitioner no. 2 Anurag Singh on the basis of forged documents namely the memorandum of association and minutes of meeting etc. got the renewal of registration in the name of the Methodist Episcopal Church in Southern Asia in order to misappropriate the property of Methodist Church in India and to derive illegal benefits from the Church property. The Deputy Registrar, Firms Societies Evam Chits, Agra i.e. respondent no. 2 by an order dated 10.8.2007 in exercise of powers conferred by Section 12 -D(c) of the Act has cancelled the renewal of the petitioner -society. Aggrieved an appeal was filed under Section 12 -D(2) of the Act which was dismissed vide order dated 19.8.2014 by the Commissioner, Agra Division, Agra. Hence, this writ petition.;