Chaudhary Raghvendra Nath Singh ... vs Registrar/Dy.Registrar, ...
2013 Latest Caselaw 7130 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 64551 of 2013
 

 
Petitioner :- Chaudhary Raghvendra Nath Singh And 2 Others
 
Respondent :- Registrar/Dy.Registrar, Societies & Chit Fund And 4 Others
 
Counsel for Petitioner :- S.D. Kautilya,K.N. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

After the matter was argued at some length, we find it appropriate to dispose of the writ petition by providing that the objections which have been raised by means of the present writ petition are left open to be agitated before the appropriate forum after the elections are over.

The apprehension expressed by the learned counsel for the petitioner that the elections may be postponed again so as to admit further members within the electoral college appears to be unfounded.

We hope and trust that no further postponement of the elections shall take place and the Senior Superintendent Police Officer, Allahabad is requested to provide necessary police help on the date, the elections have now been fixed.

The writ petition is disposed of with the aforesaid observations.

Order Date :- 26.11.2013

Priyanka