Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) This writ petition has been filed for quashing the impugned orders dated 25,5.2005 and 9.9,2004 passed by respondent Nos. 2 and 3 respectively besides the prayers for commanding the respondents not to give effect to the aforesaid orders and to decide the matter of validity of Committee of Management in accordance with law.
(3.) From a perusal of the record it appears that there is a dispute regarding validity of the Committee of Management of Rahmaniya School Society, Shutar Khana. Kanpur Nagar between the petitioners and respondent No. 5.;