DEVENDRA KUMAR UPADHYAYA, J. - (1.) Heard Dr. L.P. Mishra and Sri Sharad Pathak, learned counsel appearing for the petitioners, Sri Anil Kumar Tiwari, learned Senior Advocate, assisted by Sri Kshemendra Shukla and Sri Apporva Tiwari, learned counsel appearing for respondent Nos. 5 and 6, Sri Vikas Singh, learned counsel appearing on behalf of respondent No.4 and learned Standing Counsel representing the respondent Nos. 1, 2 and 3.
(2.) Learned counsel appearing for the respective parties consent that this matter be decided finally at the admission stage itself. The Court proceeds accordingly.
(3.) The petitioners, who proclaim themselves to be the members of the General Body of a Society, known as Smarak Higher Secondary School, Ambedkar Nagar (herein after referred to the 'Society'), by instituting these proceedings under Article 226 of the Constitution of India have assailed the validity of an order dated 21.06.2017, passed by the Deputy Registrar, Faizabad Region, Faizabad whereby the earlier order dated 20.12.2016, passed by him has been declared to be void and further direction has been issued to conduct the election of the executive body of the Society declaring the executive body to have become barred by time under Section 25(2) of the Societies Registration Act, 1960.;