ALOK MATHUR,J. - (1.) Heard Mr. Aproova Tewari, learned counsel for the petitioners as well as learned Additional Chief Standing Counsel on behalf of respondent Nos. 1 & 2, Mr. Upendra Nath Mishra, learned counsel appearing on behalf of respondent No.3, Mr. Sharad Pathak, learned counsel appearing on behalf of respondent Nos. 4,5 & 7.
(2.) That by means of the present writ petition the petitioners have assailed the order dated 12/02/19 passed by Deputy Registrar Firms, Societies and Chits Lucknow Region, Lucknow, thereby cancelling all the renewal certificates, changing the name of the society as well as the amendment in the bylaws, and the list of the Management Committee for the years 2010-11, 2015-16 and 2016-17 which has purportedly been done in exercise of powers under the provisions of section 12D(1)C of the Societies Registration Act, 1860 and also declaring the Management Committee as time-barred with effect from 17.08.1991 and also for the declaring the list of the General Body. It has been stated in the said order that it has been passed in compliance of the orders of the High Court dated 14/11/2018 passed in writ petition No. 32909(MS) of 2018.
(3.) The facts in brief are that the Badri Prasad Ucchatar MadhyamiK Vidalaya was registered under the Societies Registration Act on 14/05/69, and as per the bye laws Sri Badri Prasad Tiwari was the founder and would remain as the Manager during his lifetime. Sri Badri Prasad Tiwari died in the year 1971 and thereafter Sri Bhagwat Prasad Bajpai was made the Secretary and Manager of the society. The said society duly applied for renewal, and the renewal was granted regularly in the year 1990.;