ARIJIT BANERJEE,J. - (1.) The subject matter of challenge in both these writ petitions is an order passed by the Registrar of Firms, Societies and Non-Trading Corporations, West Bengal, being the respondent no. 2 (in short 'the Registrar') being Memo dated 29-RFS dated 19 April, 2016. By the said order the Registrar has cancelled the registration of Pei Mey Chinese High School (the petitioner no. 1 in WP No. 391 of 2016 and in short 'the School') under the West Bengal Societies Registration Act, 1961. Since the issues of fact and law involved in the two writ petitions are the same the two writ petitions are taken up together for hearing and disposal. Undisputed facts of the case:
(2.) The School applied for being registered as a society under the West Bengal Societies Registration Act, 1961 (in short 'the 1961 Act'). A certificate of registration dated 19 February, 2010 was issued by the Registrar. The petitioners in the second writ petition are members of the society.
(3.) On 18 July, 2010 an election of the Managing Committee of the School was held wherein one Li Shih Lin was elected as the Secretary of the School/society and Liu Kuo Chao (petitioner no. 2 in WP 319 of 2016) was elected as the President of the School. Chen Khoi Kui (respondent no. 4 in the first writ petition) also contested as a candidate for the post of Secretary but was unsuccessful.;