Rakesh Tiwari, J. - (1.) The case of the petitioner is that Dhampur Mahila Shiksha Sabha Dhampur Bijnor was registered as Society, which has been renewed from time to time and the petitioners are life members having deposited their membership fee in the year December 2001 and December 2002.
(2.) According to the petitioner the list of the members of the General Body of 363 members was approved by Assistant Registrar Firms Societies and Chits, U.P. Moradabad, but it did not contain the names of 37 members including the 4 petitioners.
(3.) It is also alleged that the name of 111 members has been illegally included in the name who were neither members nor their membership fee was deposited. The inclusion of the names of 111 members is already challenged by one Shri Kanta Prasad in Civil Misc. Writ Petition No. 75062 of 2005, which is pending.;