- (1.) THIS writ petition had challenged an order dated 17/1/2015, in terms of which the Assistant Registrar had made an order recording that till the dispute inter parties was decided by the Prescribed Authority, no recognition to either faction would be accorded. This order itself came to be made pursuant to the directions issued by this Court while disposing of Writ Petition No.9368/2013.
(2.) THIS Court has heard Shri Dharampal Singh, learned Senior Counsel assisted by Shri P.K. Dubey, for the petitioners, learned Standing Counsel and Shri Ram Surat Patel appearing for the respondent no.3.
(3.) FROM the records it transpires that with reference to a dispute of elections to the Committee of Management said to have been held in 2011, the Prescribed Authority had passed an order which came to be subjected to challenge in Writ Petition No.17995/2013. This Court disposed of the said writ petition on 22/4/2013, by providing that the Prescribed Authority would consider and decide the matter afresh after affording an opportunity of hearing to the parties. It is pursuant to the above direction of this Court that proceedings are pending before the Prescribed Authority. During the pendency of the aforesaid dispute, this Court however entertained Writ Petition No.9368/2013, in which it noticed the contention of the parties that subsequent to the elections which formed subject matter of dispute before the Prescribed Authority fresh elections had been held and that the list of office bearers had also been registered. The order registering the list of members was subsequently recalled. It was this order of recall which formed the impugned order in Writ Petition No.9368/2013.;