Allahabad High Court
Kripa Yadav @ Ram Kripal Yadav vs State Of U.P. & Others on 13 July, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - C No. - 32269 of 2010 Petitioner :- Kripa Yadav @ Ram Kripal Yadav Respondent :- State Of U.P. & Others Petitioner Counsel :- Gangadhar Mishra Respondent Counsel :- C. S. C. Hon'ble Dilip Gupta,J.
Kripa Yadav has filed this petition for setting aside the order dated 9th December, 2009 passed by the Assistant Registrar, Firms, Societies and Chits, Azamgarh Region, Azamgarh (hereinafter referred to as the 'Assistant Registrar') by which he has issued directions for holding the elections of the Committee of Managment of the Society under Section 25(2) of the Societies Registration Act, 1860 (hereinafter referred to as the 'Act') on the basis of the list of 39 members finalised by him.
Learned counsel for the petitioner has submitted that though in the body of the order the Assistant Registrar has observed that the list of members of the General Body on the basis of which the registration of the Society was renewed with effect from 10th October, 2005 for a period of five years has been relied upon by the Assistant Registrar but in the list enclosed with the order his name has not been included though the name of the petitioner appears in this list.
The order was passed by the Assistant Registrar on 9th December, 2009. The petitioner may file an appropriate application before the Assistant Registrar, if the elections had not already been held, for re-consideration of the matter for this reason and the Court has no reason to doubt that in case such an application is filed, an order shall be passed expeditiously.
The writ petition is disposed of subject to the observations made above.
Order Date :- 13.7.2010 GS