COMMITTEE OF MANAGEMENT BHARTIYA INTER COLLEGE NI-TANANDPUR KANNAUJ Vs. STATE OF U P
LAWS(ALL)-2008-5-179
HIGH COURT OF ALLAHABAD
Decided on May 21,2008

COMMITTEE OF MANAGEMENT BHARTIYA INTER COLLEGE NI-TANANDPUR KANNAUJ Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) -HEARD learned Counsel for the parties and perused the record.
(2.) BHARTIYA Vidyalaya Nitanandpur, Post Mohanpur, Ratanpur, District Kannauj (hereinafter referred to as the Society) was registered under the Societies Registration Act, 1860 on 4. 1. 1982. The registration of the society has been renewed from time to time and it runs an educational institution namely, Bhartiya Inter College Nitanandpur Post office Mohanpur, District Kannauj which is a recognized institution up to intermediate which imparts education from class 6 to class 12 and is not on the grant-in-aid list of the State Government.
(3.) IT is averred in paragraph 4 of the writ petition that in the year 1987-88 a list of members of the general body of the society was prepared by the then Management of the College under the signatures of the then Manager, Sri Peshkar Singh, respondent No. 5, the then President late Raghuveer Sahai Dwivedi and late Raj Kumar who was its treasurer. it is also stated that petitioner No. 2 Sri Mahendra Singh Yadav is also included in the aforesaid list and 4 members of the general body namely, Sri Raghuveer Sahai, Raj Kumar, Raj Kumar Mishra and Virendra Singh passed away in 1990, 2002, 1991 and 2006 respectively. Two members namely, Mohan, Lal and Babu Ram Pal have been removed from the membership of the society in 1989. On account of non-deposit of their membership fee and only the members whose names are mentioned in paragraph 6 of the writ petition are alive and valid members.;


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