Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) This writ petition has been filed challenging the order dated 26.2.2001 passed by the Assistant Registrar, Firms, Societies & Chits, Azamgarh Region, Azamgarh (respondent No. 1) whereby certificate of renewal of the Society has been granted on the basis of the yearly list for 2000-2001 in exercise of powers under Section 3-A of the Societies Registration Act, 1860 (in short the Act). By the order dated 26.2.2001 Sri Iltaf (respondent No. 2) is held to be the Secretary of the Society and the list of office bearers for the year 2000-2001 submitted by respondent No. 2 is held to be valid. By the aforesaid order the election held on 7.10.2000 alleged to have been conducted by petitioner No. 3 has been held to be illegal and has been cancelled.
(3.) Sub-section (4) of Section 3-A of the Act is reproduced as under: "(4) Every application for renewal of the certificate shall be accompanied by a list of members of the managing body elected after the registration of the society or after the renewal of certificate of registration and also the certificate sought to be renewed unless dispensed with by the Registrar on the ground of its loss or destruction of any other sufficient cause.";