- (1.) Heard Dr. H.N. Tripathi, learned counsel for the petitioner and Sri Sujit Kumar Rai for the respondent no. 3 and the learned Standing counsel for the respondent nos. 1, 2, 4 and 5.
(2.) A counter affidavit has been filed on behalf of the third respondent to which a rejoinder affidavit has been filed by the petitioner.
(3.) The order under challenge before this Court is dated 29th July, 2011 whereby the respondent no. 3 has proceeded to cancel the registration of the petitioner-society exercising his powers purportedly under the notifications dated 30th October, 1986 and 2nd December, 1986, on the ground that the society has been conducting its affairs against the objects of the society for which it was established and it had failed to get its audit carried out for the past five years. It is also mentioned in the impugned order that the election papers have not been made available therefore also the cancellation is being proceeded with.;