ANIL KSHETARPAL,J. - (1.) By this order, two connected civil writ petitions i.e CWP-14866-2019 and 7405-2020 shall stand disposed of. The property in dispute in both the writ petitions is common and therefore, it is convenient to dispose of both the writ petitions by a single order.
(2.) Cwp-14866-2019 has been filed by Sh. Guru Granth Sahib Ji Gurduwara Prabhadak Committee seeking issuance of a writ in the nature of Certorari for quashing the impugned certificate of registration dated 15.4.2019 issued by respondent no.3 in favour of the writ petitioner-Society in CWP-7405-2020. In other words, the petitioner has challenged the registration of the Gurudwara Sri Guru Granth Sahib Singh Sabha, Village Chabal Khurd, Tehsil and District Tarn Taran on 15.4.2019.
(3.) In CWP-14866-2019, the petitioner has sought the following substantive reliefs:- "(a) a Writ in the nature of certiorari for quashing of the impugned certificate of registration dated 15.4.2019 (Annexure P-14) issued by respondent no.3 whereby the respondent no.3 has registered the respondent No.5-Committee being wholly wrong, illegal and erroneous; (b) a writ of Mandamus directing the respondents Nos. 1 to 3 to cancel the certificate of registration dated 15.4.2019 (Annexure P-14) issued in favour of respondent No.5; (c ) for issuance of directions to respondents No. 1 to 4 to take appropriate legal steps in accordance with law against the office bearers of newly registered society i.e respondent No.6 to 14, who along with respondent No.15 are making every attempt to interfere in the functioning of Gurudwara Sahib being run by the petitioner committee in an illegal and arbitrary manner; (d) Further for issuance of writ in the nature of Mandamus for directing the respondents Nos. 1 to 4 to appoint any Administrator for the purpose of proper functioning of Gurudwara Sahib during the pendency of present writ petition before this Hon'ble Court so that funds of the Gurudwara cannot be misappropriated; (e) A writ of mandamus directing the respondents to decide the representation dated 18.4.2019 (Annexure P-7) in accordance with law;" ;