- (1.) This bunch of eleven writ petitions relate to a common matrix i.e. the dispute relating to authority for management and administration of Shri Ram Chandra Mission/Society (hereinafter referred to as "Mission/ Society") registered under Societies Registration Act, 1860 (hereinafter referred to as "Act, 1860").
(2.) Broadly, these writ petitions are in four sets. There are three writ petitions in which dispute relating to renewal of registration of Mission/Society under Section 3/3-A of Act, 1860 is involved.
(3.) Writ Petition No.8950 of 2001 (hereinafter referred to as "first writ petition"), has been filed on behalf of Mission/Society through its Treasurar Sri Surendra Kumar Dixit, seeking writ of mandamus commanding respondent no.3 i.e. Assistant Registrar, Firms, Societies and Chits, Bareilly [hereinafter referred to as "A.R.(F.S.C.)"] to hand over renewed certificate of registration to Working Committee of petitioner no.1 i.e. Mission/Society, in terms of letter no. SRCM/HQ/2000-01/174, dated 26.9.2000. It has further sought a writ of prohibition, prohibiting A.R.(F.S.C.) from issuing renewed certificate of registration in respect of petitioner no.1- Mission/Society to any other person. Further it prays that such recognition if issued to P. Rajgopalachari, nominating President, the same be cancelled by issuing a writ of certiorari. In this writ petition, the three respondents impleaded are State of U.P.; Registrar, Firms, Societies and Chits [hereinafter referred to as "Registrar, (F.S.C.)"]; and, A.R. (F.S.C.). This renewal certificate pertains to the period of 2000-05.;