Arun Tandon, J. - (1.) Heard Sri Ratnesh Kumar Pandey, advocate on behalf of the petitioner, standing counsel on behalf of respondent Nos. 1 and 3 and Sri D.N. Pandey, advocate on behalf of respondent No. 2.
(2.) Vidyawati Higher Secondary School, Shahpur, district Azamgarh, is a society duly registered under the Societies' Registration Act, 1860. The said society has established an institution in the name and style Vidyawati Inter College, Shahpur, Sarain, district Azamgarh. Sri Sadanand Tiwari claiming himself to be the Secretary of the said Society has filed this writ petition against the order dated 4.12.2003, passed by the Assistant Registrar Firms, Societies and Chits, Azamgarh Region, Azamgarh, respondent No. 1, whereby the Assistant Registrar has rejected the representation made by the petitioner and has directed that the list of office bearers be registered for the year 2003-04 in pursuance of the elections which had taken place on 2.3.2003.
(3.) The aforesaid elections dated 2.3.2003 were declared valid by the Assistant Registrar while rejecting the objection of the petitioners vide order dated 7.6.2003, Feeling aggrieved with the order dated 7.6.2003, the petitioner approached this Court by filing Writ Petition No. 31188 of 2003. The said writ petition was allowed and the order dated 7.6.2003 was quashed. The Assistant Registrar was directed to decide the representation of the petitioner afresh after affording opportunity of hearing to the parties concerned. The Assistant Registrar in compliance of the judgment of this Court has now passed the order dated 4.12.2003 by which he has again upheld the validity of the elections held on 2.3.2003 and rejected the objections filed by the petitioners in the form of representation.;