S. D. Singh, J. - (1.) This special appeal has been filed against the judgment of the learned Single Judge dated 23.10.2017 in Writ C No. 42727 of 2017. By that judgment, the learned Single Judge while allowing the writ petition, set aside the order dated 11.07.2017 passed by the Deputy Registrar, Firms, Societies and Chits, Kanpur Region, Kanpur and issued directions to make a fresh inquiry under Section 4-B of the Societies Registration Act, 1860 (hereinafter referred to as the 'Act').
(2.) Heard Sri Shashi Nandan, learned Senior Counsel assisted by Sri J.P. Singh, learned counsel for the appellant and Sri Vijay Kumar Singh, learned counsel for the petitioner-respondents.
(3.) There is a society by the name of Sri Jawaharlal Nehru Madhyamik Vidhyalaya, Khera Bujurg, Post-Dhanua, District- Etawah. In respect of that Society, the Deputy Registrar, Firms, Societies and Chits, Kanpur Region, Kanpur passed an order dated 11.07.2017 whereby he rejected as not maintainable a complaint made by one Nem Singh Yadav and Shishu Pal Singh Bhadauria. He further rejected the representations made by Smt. Mahadevi Verma dated 22.10.2016 and Sri Vahabuddin dated 10.01.2017 and 21.01.2017, in respect of the list of members furnished by the aforesaid two persons. He further held that only three members of the General Body of the aforesaid society were alive at present and that the last elections of the Committee of Management of the Society were held in the year 1994. Therefore, he directed fresh elections to be held under Section 25(2) of the Act.;