- (1.) These two writ petitions relate to the membership and election dispute of governing body of the Society registered under the Societies Registration Act, 1860 known as the 'Board of Trustees Shia College and other connected Institutions' (hereinafter referred to as the Board of Trustees) and being inter-related were heard together and are being decided by a common judgement.
(2.) Sri Vinod Kumar Singh, learned Senior Counsel assisted by Sri Rajeev Singh has argued on behalf of the petitioners, Sri Apoorva Tiwari, learned counsel argued on behalf of respondent no. 5 in Writ Petition No. 7042 (MS) of 2014 and respondent no. 4 in Writ Petition No. 71 (MS) of 2015, Sri Satyanshu Ojha, learned Addl. Chief Standing Counsel has argued on behalf of the State.
(3.) Although C.M. Application No. 11298 of 2014 has been filed in Writ Petition No. 7042 (MS) of 2014 by four applicants i.e. newly elected members but no one has appeared to press and argue the said application, despite name of the counsel being shown in the cause list.;