M.Katju, J. - (1.) This writ petition as well as writ petition No. 23613 of 1996 are being disposed of by a common judgment.
(2.) Heard learned Counsels for the parties.
(3.) The writ petition No. 17822 of 1996 has been filed against the impugned order dated 4-5-96 Annexure 7 to the writ petition. The dispute is regarding the executive committee of the Gyatri Devi Samaj Sewa Samiti, Gorai, District Aligarh. The petitioner claims that the election was due in 1996 and an election was held on 11-4-96 and he submitted the list of office bearers, and the Assistant Registrar accepted the same vide Annexure 6 to the writ petition. However, subsequently the respondent No. 2 Dr. Gyanwati Singh filed an application before the respondent No. 1 stating that the last election was held in 1992 and the term of the committee was five years and hence election was not due in 1996. She further alleged that forged signature was obtained in the papers submitted by the petitioner and under Section 4 of the Societies Registration Act the erstwhile office bearers are required to sign the list of office bearers, which was not done. Hence, the impugned order dated 4-5-96 was passed. The impugned order merely states that the list of office bearers submitted along with the letter dated 4-5-96 is recalled.;