SANGEETA CHANDRA,J. - (1.) Heard learned counsel for the petitioners Sri M.B. Singh, Sri G.M. Kamil for the private respondents and the learned Standing Counsel for the State-respondents.
(2.) This writ petition has been filed against the order dated 24.7.2015 passed by the Deputy Registrar, Firms, Societies and Chits, Faizabad, by which, he has accepted the elections allegedly held by respondent nos.9 and 10 on 8.3.2015 and has rejected the election proceedings submitted by the petitioners held on 4.3.2015.
(3.) The writ petition was amended later on and a prayer has been made to quash the order dated 16.1.2015 passed by the Deputy Registrar, accepting the membership list of respondent nos.9 and 10.;