HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 70190 of 2011 Petitioner :- C/M Al-Jamiatur-Rajabia Zia-Ul-Islam Samiti And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- J.A. Azmi Respondent Counsel :- C.S.C.,A.K. Srivastav Hon'ble Rajes Kumar,J.
Learned counsel for the petitioners submitted that before the Assistant Registrar, Firms Chits and Societies, Azamgarh, the petitioners have disputed the recognition of the election held by respondent no. 3 and there was a dispute of the Committee of Management of the society, therefore, the Assistant Registrar, Firms Chits and Societies, Azamgarh has no jurisdiction to decide the dispute relating to the Committee of Management under Section 4 of the Societies Registration Act (hereinafter referred to as the "Act") and he should refer the matter to the Prescribed Authority under Section 25 (1) of the Act.
Sri A.K. Srivastava, Advocate appears on behalf of respondent no. 3 submitted that in pursuance of the order of the Assistant Registrar, Firms Chits and Societies, Azamgarh, the registration has also been granted.
In view of the above, four weeks time is allowed to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.
List after six weeks.
Order Date :- 7.12.2011 OP