C/M Madarsa Jamiyan Varsiya ... vs Deputy Registrar Firms Societies ...
2022 Latest Caselaw 9453 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - C No. - 1006444 of 2013
 

 
Petitioner :- C/M Madarsa Jamiyan Varsiya Misbahul Uloom Barabanki And Anr.
 
Respondent :- Deputy Registrar Firms Societies And Chits Faizabad And Ors.
 
Counsel for Petitioner :- Shashank Shekhar Parihar,Meenakshi Singh
 
Counsel for Respondent :- C.S.C.,Afzal Ur Rahman,Virendra Misra
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned Counsel for the petitioners and learned Additional Chief Standing Counsel.

The contention of the Counsel for the petitioners is that the disputes with regard to the membership of the Society and subsequent elections held thereto have already been delegated before the Deputy Registrar by means of a judgment dated 18.07.2022 passed in Special Appeal No335 of 2022 (Shahabuddin Khan and others vs Deputy Registrar, Firms, Societies and Chits Ayodhya and others).

In view thereof, the present petition is disposed off with a direction that all the issues shall be open to be considered before the Deputy Registrar in terms of the judgment passed in Special Appeal No.335 of 2022.

Order Date :- 5.8.2022

akverma