JANTA HIGHER SECONDARY SCHOOL Vs. STATE OF U. P.
LAWS(ALL)-2019-7-254
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on July 30,2019

Janta Higher Secondary School Appellant
VERSUS
STATE OF U. P. Respondents

JUDGEMENT

Sangeeta Chandra - (1.) Heard learned counsel for the petitioner Sri Bagesh Kumar Shukla and Sri S.P. Singh for respondent no.5.
(2.) The petitioner is aggrieved by the order dated 8.12.2014 passed by the Deputy Registrar, Firms, Societies and Chits, Lucknow.
(3.) Sri Bagesh Kumar Shukla has submitted that the undisputed elections of the Committee of Management of Janta Higher Secondary School Samiti, Khadauwa Malihabad, Lucknow were last held on 17.2.2001 after which, the list of office bearers was registered with the office of the Deputy Registrar and renewal of the Society was also done. A copy of the list of members as registered in the office of the Deputy Registrar dated 24.5.2004 has bee filed as Annexure-3 to the writ petition. It has been submitted that such registration was valid for a period of five years i.e. upto 2006. The members as were existing on the date of such registration of list on 24.5.2004 ought to have been invited for holding the elections by the Deputy Registrar.;


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