JUDGEMENT
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(1.) Heard Sri R.K. Ojha, learned Senior Advocate assisted by Sri A.K. Ojha, learned counsel for the petitioners, learned Standing Counsel for respondents no. 1 to 4 and Sri B.P. Singh, learned Senior Advocate assisted by Sri F.A. Ansari, Advocate for respondent no. 5.
(2.) This writ petition is directed against the order dated 07.03.2014 passed by Assistant Registrar, Firms, Societies and Chits, Allahabad (hereinafter referred to as the "Assistant Registrar"), forwarding a list of Members of Para Vidya Prasarini Samiti, Para Hamidpur, Pratapgarh (hereinafter referred to as the "Society"), which shall form electoral college for holding election of office bearers of Society.
(3.) Sri R.K. Ojha, learned Senior Advocate, contended that Assistant Registrar has no jurisdiction at all to adjudicate on the membership of Society and, therefore, the list submitted by petitioners before Assistant Registrar could not have been curtailed, reduced or some members ought not to have been excluded from electoral college for the purpose of election in dispute.;
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