- (1.) Heard Shri Ram Kumar Singh, learned counsel for the petitioners and learned Standing Counsel appearing for the State.
(2.) No one has put in appearance on behalf of respondent no.3, though he is reported to be sufficiently served.
(3.) Petitioner no.1 alleges himself to be duly elected member of the Committee of Management of a society known as Chaudhary Ram Aadhar Sant Bux Singh Gramin Shiksha Samiti, Village- Gadha, Post Office-Nagram, District Lucknow, whereas petitioner No.2 alleges himself to be duly elected Manager of the said Society. They, in these proceedings instituted under Article 226 of the Constitution of India, have assailed the validity of the order dated 19.05.2012, passed by the Deputy Registrar, Firms, Societies & Chits, Lucknow Division, Lucknow, whereby the list of office bearers of managing body of the society submitted by the respondent no.3 has been accepted by the Deputy Registrar, Firms, Societies & Chits, Lucknow Division, Lucknow, under Section 4 of the Societies Registration Act, 1860 (hereinafter referred to as the Act,1860).;