Pankaj Mithal, J. - (1.) The dispute in the present writ petition relates to Krishna Charitable Trust Society, Ghaziabad (in short 'Society').
(2.) The order in respect of the Society has been passed by the Deputy Registrar, Firms, Societies and Chits on 2.1.2014 in pursuance to the direction of this Court dated 25.10.2013 passed while disposing of Writ Petition No. 40592 of 2013 (Prateek Garg and 5 others v/s. State of U.P. And others).
(3.) The above order passed by the Deputy Registrar has been impugned in this writ petition and a further prayer has been made for quashing of the two resolutions dated 10.3.2012 and 24.3.2012 passed by the Managing Committee of the Society.;