Punjab-Haryana High Court
Sandeep Kumar And Others vs Registrar Of Societies Cum Deputy ... on 31 January, 2019
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
207 CWP-5024-2017
Date of Decision: 31.01.2019
Sandeep Kumar and others --Petitioners
Versus
Registrar of Societies-cum-Deputy Commissioner, UT Chandigarh and
others
--Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
Present:- Mr. Gaurav Gogna, Advocate
for the petitioners.
Mr. Vikas Bali, Advocate
for U.T.Chandigarh.
Mr. Daman Dhir, Advocate
for respondent No.2.
Mr. Ranjan Lohan, Advocate
for respondent No.3.
Mr. Shubham Jain, Advocate
for respondents No.4 and 6.
*****
TEJINDER SINGH DHINDSA.J. It has been averred in the petition that Gouri Shankar Sewa Dal is a charitable society registered under the Society Registration Act and having been issued a registration certificate by respondent No.1.
Even though the society has not been impleaded as a party respondent, prayer in the instant writ petition was for issuance of a writ of mandamus directing the Registrar of Societies-cum-Deputy Commissioner, Chandigarh to conduct elections of the society in a free, fair and impartial manner.
1 of 2 ::: Downloaded on - 18-02-2019 06:59:17 ::: CWP-5024-2017 -2- Further prayer was for respondent No.1 to appoint in the interregnum an observer for the smooth functioning of the society.
During the course of hearing today, Court has been informed that the elections of the Gouri Shankar Sewa Dal Society were conducted in the month of February, 2018.
Counsel representing the petitioners does not dispute such factual premise.
Writ petition is accordingly disposed of as infructuous.
(TEJINDER SINGH DHINDSA) JUDGE 31.01.2019 anju
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 18-02-2019 06:59:17 :::