Allahabad High Court
C/M Vimla Devi Brij Mohan Singh Inter ... vs State Of U.P. And Another on 22 September, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 71 Case :- WRIT - C No. - 12456 of 2020 Petitioner :- C/M Vimla Devi Brij Mohan Singh Inter College Samiti And Another Respondent :- State of U.P. and Another Counsel for Petitioner :- Yogesh Kumar Saxena,Nand Lal Pandey Counsel for Respondent :- C.S.C.,N. L. Pandey Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the parties.
The petitioners are before this Court for a direction to second respondent to recognize the petitioner's election dated 29.09.2019 held by the outgoing recognized committee.
On the matter being taken up today, learned counsel for the respondents apprises to the Court that in response to the rival claims of the society the election was taken place in the year 2019 and the matter has been referred to the Prescribed Authority by the Asstt. Registrar, Firms, Societies and Chits, Kanpur Region, Kanpur.
Confronted with this, learned counsel for the petitioners states that he is not inclined to press the present writ petition.
The writ petition is dismissed as not pressed.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioners alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 22.9.2020 SP/