- (1.) The dispute in this writ petition is with regard to membership of the Society Maharashtra Shikshan Mandal Jhansi which is registered under the Societies Registration Act, 1860 (hereinafter referred to as the 'Act').
(2.) The petitioner society through its Secretary and its Secretary have jointly preferred this writ petition challenging the order dated 30.6.2012 (anneuxre 12 to the writ petition) passed by the Assistant Registrar, Firms Societies and Chits and the consequential order dated 29.8.2012 passed by the District Inspector of Schools (in short DIOS) annexure 13 to the writ petition.
(3.) In short, the dispute is about the 7 persons (Respondents no. 4 to 10) who have been directed to be included in the list of members of the Society by the Assistant Registrar even though the membership of these 7 members and 8 others was never accepted by the Society.;