C/M, PATEL MEMORIAL JUNIOR HIGHER SCHOOL AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-8-92
HIGH COURT OF ALLAHABAD
Decided on August 06,2015

C/M, Patel Memorial Junior Higher School And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Radha Kant Ojha, learned counsel for the petitioners, Sri P.N. Saxena, learned counsel appearing for respondents no.4 and the learned Standing Counsel appearing for the State-respondents.
(2.) There is a society known as Patel Memorial Junior Higher School, Patel Nagar (Bhatahat), District Gorakhpur. The said society is a registered society under the Societies Registration Act, 1860 and the said society was registered on 4.6.1959 having its registration no. 87/1959-60/-.The society has also established a college known as Patel Smarak Inter College, Patel Nagar, Bhatahat, Gorakhpur. The said institution is established under the U.P. Intermediate Education Act, 1921 and for running the Committee of Management of the college there is also Scheme of Administration duly approved by the authority.
(3.) By means of this writ petition the petitioners have challenged the order of the Assistant Registrar dated 1.7.2015, Annexure-1 to the writ petition, by which it has discarded the claim of the rival groups with regard to election of the Society stated to have been held in 2010 by one group and 2011 by another.;


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