Manoj Misra, J. - (1.) The present petition assails an order dated 18.12.2017 passed by the Prescribed Authority/Up Zila Adhikari, Bijnor in Misc. Case No. T2016131601100 of 2015, upon a reference under Section 25(1) of the Societies Registration Act, 1860 (in short the Act, 1860), whereby the election dated 14.08.2014 has been set aside and the Assistant Registrar, Firms, Societies and Chits, Moradabad Region, Moradabad (in short Assistant Registrar)has been directed to hold fresh election on the basis of list of members of the general body which was finalized by the Assistant Registrar as per order dated 12.10.2012.
(2.) A brief narration of background facts would be apposite. There is a society by the name of Sri Vidur Sewa Ashram, Dara Nagar Ganj, Bijnor (in short the Society), which is registered under the Act, 1860. The said society has established an intermediate college by the name of Sri Vidur Guru Grih Inter College, Dara Nagar, Vidur Kuti, Bijnor (in short the college or institution) which is recognized as well as aided and is governed by the provisions of U.P. Intermediate Education Act, 1921 (in short Act, 1921) and U.P. High Schools and Intermediate Colleges (Payment of Salaries of Teachers and other Employees) Act, 1971 (in short Act, 1971).
(3.) The general body of the Society and the college is common. The term of office-bearers of the Society is three years. The last undisputed election of the office-bearers of the Society was held in the year 2000 with general body comprising of 800 members.;