SHABIHUL HASNAIN,J. - (1.) Heard Sri Ashok Kumar Balediha, learned counsel for petitioner as well as Sri Rakesh Kumar Chaudhary for opposite party no.2. Learned Standing Counsel appears for Deputy Registrar opposite party no.1.
(2.) Petitioners have challenged the orders dated 3.7.2014, 10.7.2014 and 26.9.2011, passed by the opposite party no.1 contained in Annexure Nos.1,4 and 7 to the writ petition. Annexure No.1 is an order passed by the Deputy Registrar, Faizabad Mandal, wherein the complaint of the petitioners under section 24 of the Societies Registration Act has been rejected.
(3.) A preliminary objection has been raised by Sri Rakesh Kumar Chaudhary, learned counsel for opposite party no.2 that this petition has been filed in individual capacity by two members of the Committee of Management. There is no resolution in their favour to file the present petition. They have also not been able to demonstrate that they had the right to file this writ petition before this Court under the authority given in the bye-laws. Learned counsel for opposite party no.2 has relied upon number of judgments i.e. (1999) 6, SCC, 632 [T.K.Lathika v. Seth Karsandas Jamnadas], (2000) 10 SCC,253 [Manubhai J.Patel v. Bank of Baroda and others, (2006) 11 SCC, 696 [Union of India v. Ranbir Singh Rathaur], 2006 (24) LCD, 1373 [Umesh Chandra v. Mahila Vidyalaya Society], 2008 (3) ADJ, 616 [Subodh Kumar v. State], (2010) 1 UPLBEC, 369 [Ratan Kumar Solanki v. State of U.P. and others], (2014) 4 UPLBEC, 2747 [Panna Lal and others v. State of U.P. and others, Special Appeal No.1380 of 2008 [Rajveer Singh v. State] decided on 7.9.2010, Writ-C No.64695 of 2010 [Ranveer Singh v. State] decided on 18.10.2011 and Writ Petition No.4894 (M/S) of 2015 [Dr.Indra Mohan Pandey v. State and others] decided on 18.5.2018.;