SAUMITRA DAYAL SINGH, J. - (1.) These two writ petitions involve disputes pertaining to the election of a society namely, Prabhu Narayan Union Club. Writ Petition No. 17297 of 2017 has been filed to challenge the order dated 08.04.2017 passed by the District Magistrate, Varanasi, by which the polling that was to be held for elections to the Committee of Management of the Society on 09.04.2017, was stayed by the District Magistrate Varanasi.
(2.) Upon this writ petition being taken up on 25.04.2017, Sri Rajendra Kumar Pandey, learned counsel for the respondent stated that an order under Section 25 (2) of the Societies Registration Act, 1860 (hereinafter referred to as the 'Act') has already been passed by the Assistant Registrar, Firms, Societies and Chits, Varanasi and as such the writ petition has become infructuous.
(3.) Upon such objection, the matter was posted for hearing today. In the meanwhile the petitioner has filed Writ Petition No. 18488 of 2017 to challenge the order dated 20.04.2017 passed by the Assistant Registrar, Firms, Societies and Chits, Varanasi under Section 25 (2) of the Act.;