YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri Lakshmi Kant Trigunait, learned counsel for the petitioners and Sri Mata Prasad, learned Standing Counsel appearing for the State respondents.
(2.) The present petition seeks to challenge the order dated 11.07.2019 passed by the Deputy Registrar, Firms Societies and Chits Meerut Region, Meerut in terms of which, the application filed by the petitioners for registering it as a society under the provisions of the Societies Registration Act, 1860 1 has been rejected. Further, prayer has been made for issuance of direction to the respondents for consideration of the claim of the petitioners pertaining to registration of the Society.
(3.) The facts of the case as reflected from the pleadings of the writ petition indicate that an application bearing application No.10001114 dated 07.05.2018 was submitted before the respondent No.4 seeking registration of the petitioner No.1 as a society under the Act, 1860. It has also been stated that the other procedural formalities such as submission of the copy of the memorandum of association and the list of the managing body of the society had been completed and requisite fee was also deposited. It is stated that a public notice was issued by the respondent No.4 inviting objections with regard to the application filed by the petitioners for registration of the Society and thereafter the order dated 11.07.2019 has been passed rejecting the claim of the petitioners for grant of registration under the Act 1860 for the reason that there existed a dispute with regard to the management of the Society.;