COMMITTEE OF MANAGEMENT SHREE ANAR DEVI KHANDELWAL MAHILA POLYTECHNIC MATHURA Vs. STATE OF U P

JUDGEMENT

(1.) VINEET Saran-This is a petition filed by the Secretary of the society challenging the orders passed by the respondent No. 3, the Deputy Registrar, Firms, Societies and Chit Funds, Agra whereby he is proceeding to constitute the Committee of Management of the Society as per the terms of the bye-laws of the society.

(2.) I have heard Sri Manish Goyal, learned counsel for the petitioner at length as well as learned standing counsel appearing for the respondents No. 1, 2 and 3 and Sri Shailendra along with Sri Sudhindra, learned counsel for the contesting respondent No. 4 and have perused the record.

(3.) FOR consideration of the aforesaid submission of the learned counsel for the petitioner, the provisions for constitution of the committee of management, as provided under the bye-laws of the society may be first noticed. The said bye-laws provide that the society shall have the following as members : ...[VERNACULAR TEXT OMMITED]...