Kishan Lal Ex Chairman And Member ... vs State Of U.P. & 4 Others
2015 Latest Caselaw 2568 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54266 of 2015
 

 
Petitioner :- Kishan Lal Ex Chairman And Member Of Arya Grih Nirman
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Ashok Kumar Lal,H.R. Mishra,R.K. Gupta
 
Counsel for Respondent :- C.S.C.,Janardan Prasad Tripathi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The Election Commissioner under the order impugned dated 27.8.2015, returned a finding recorded that the complain of the petitioner by recording a finding that the dispute with regard to constitution of Committee of Management relates to a period prior to the constitution of the Election Commission for the Recovery Society and, therefore,  is not maintainable.

Without entering into the correctness or otherwise of the orders passed by the Election Tribunal, we are of the opinion that petitioner has the remedy of approaching the Registrar, Recovery Societies under Section 128 of the U.P. Recovery Societies Act, 1965 at the first instance.

Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.

Order Date :- 22.9.2015

Ashish Pd.