- (1.) Heard Sri Rakesh Pande, learned counsel for the petitioner, learned Standing Counsel for respondent Nos. 1,2,3 and 7 and Sri H.R. Mishra, learned Senior Advocate assisted by Sri D.S. Pandey, learned counsel for respondent No.6.
(2.) Dispute pertains to a society namely Sri Dharmik Ramlila Samiti, New Ghaziabad Kavinagar, District Ghaziabad registered under Societies Registration Act, 1860.
(3.) Admitted facts between the parties are that with regard to election held for the year 2013-14, the petitioner filed objection on 24.10.2013 pointing out that out of list of 324 members, 224 members were shown to be life members. Since there was no provision for life membership in the bye-laws, hence the election on the basis of list of 324 members was liable to be set aside. The Objection filed before the Deputy Registrar was rejected vide order dated 31.12.2013 on the ground that the petitioner may file an application under Section 25(1) of the Societies Registration Act, if so advised.;