- (1.) HEARD Mr. Anil Kumar Tewari, Senior Advocate, assisted by Mr. Apoorva Tiwari and Mr. Prabhat Kumar, Dr. L.P. Mishra, assisted by Mr. Amrendra Nath Tripathi, counsel for the appellants, learned Standing Counsel, Mr. Raghvendra Singh, Senior Advocate, assisted by Mr. Prashant Singh Atal and Mr. Sandeep Dixit, counsel for the private respondents and Mr. Z.Zilani, learned Additional Advocate General and perused the records.
(2.) THE above -captioned special appeals arise out of the judgment and order dated 25.4.2013 passed in writ petition No. 2692 (MS) of 2013, whereby the learned Single Judge dismissed the writ petition.
(3.) SINCE questions of law and facts involved in the above -captioned special appeals are similar in nature and in all the above captioned special appeals, common judgment and order dated 25.4.2013 passed in writ petition No. 2692 (MS) of 2013 has been assailed, therefore, they are being decided by a common order. Shorn off unnecessary details the facts of the case are as under : Arya Pratinidhi Sabha, Uttar Pradesh (hereinafter referred to as the "Society"] registered under the Societies Registration Act, 1860 was established in the year 1886 with the aims and objects of spreading the movement of Arya Samaj followed by Veds and establishing the educational institutions to develop the moral education in public in general. In order to achieve smooth functioning of the affairs of the society, bye -laws were also framed by the Society. Rule 1 of Chapter III of bye -laws of the Society provides the constitution of General Body of the Society from the delegates of affiliated Arya Samaj and Arya Up -Pratinidhi Sabha of the District Unit situated in Uttar Pradesh or outside the State, as the case may be. The office bearers and members of the Committee of Management of Arya Pratinidhi Sabha are elected by the General Body in the Annual General Meeting and the term of the elected Committee of Management is three years and shall be allowed to continue till election of the next office bearers of Antrang Sabha as per Rule 8 of the bye -laws of the Society.;