- (1.) Heard learned counsel for the parties.
(2.) Challenge herein is to three orders passed by the Deputy Registrar, Firms, Societies and Chits, Faizabad, i.e orders dated 08.01.2015, 16.06.2015 and 04.07.2015.
(3.) By the first order dated 08.01.2015, the Deputy Registrar has decided that the amendment of the Bye-laws which was got registered was not signed by the three office bearers of the Governing-body, therefore the said registration was invalid and not as per law, consequently he has held that the proceedings/meetings held thereafter on 18.09.2014, 03.11.2014 and 26.11.2014 wherein the existing committee of management was elected, were invalid and illegal. Thus, virtually the election of the existing committee of management, which is the petitioner herein has been set aside.;