- (1.) We respectfully adopt the facts of the case as set out by the Hon'ble Single Judge in the order dated 3rd of July, 2006, which is under appeal before us. However, we are unable to accede to his Lordship's order that the writ petition should be dismissed and the appellant-writ petitioner should be relegated to a suit.
(2.) The impugned order in the writ petition was an order dated 24.3.2006 passed by the Registrar, whereby the membership of the respondent-Badam Singh to Arya Samaj was restored, and an inquiry report dated 8.3.2006 in favour of him was accepted.
(3.) In an earlier order of the Registrar dated 24.6.2005, which was passed pursuant to a direction given by Court, Badam Singh's removal from the Arya Samaj was held as ''valid' and an inquiry was set afoot for inquiring into the allegations against him.;