D.K. Upadhyay, J. - (1.) HEARD Sri Sandeep Dixit, learned counsel for petitioners, Sri Rahul Shukla, learned Standing Counsel appearing for State and Sri Anil Tiwari, Senior Advocate assisted by Sri Apoorva Tiwari and Sri Heera Lal Srivastava, learned counsel for respondent No. 4.
(2.) THE dispute engaging attention of this Court in this petition instituted under Article 226 of the Constitution of India relates to the membership of the general body of a charitable Society known as "Sri Jain Dharm Parvardhani Sabha, Lucknow" (hereinafter referred to as 'Society'). The petitioner No. 1 herein is the Society itself represented by its alleged Sabhapati through Sri Vinay Kumar Jain, who is the petitioner No. 2 as well. The petitioners have assailed the validity of an order dated 29.09.2015 passed by the Deputy Registrar Firms, Societies and Chits, Lucknow Division, Lucknow whereby list of members of the general body of the society has been finalized and election programme under Section 25(2) of the Societies Registration Act, 1860 (hereinafter referred to as 'Act') has been promulgated.
(3.) THE society was registered on 6.09.1972 and its registration was renewed on 24.09.1996 w.e.f. 10.10.1985 till 09.10.2000. It appears that since the year 2000, once the registration of the society lapsed, no efforts were made to get its registration renewed.;