Mohd. Ashif And Others vs Registrar, Firm Societies And ...
2022 Latest Caselaw 15066 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 7491 of 2022
 

 
Petitioner :- Mohd. Ashif And Others
 
Respondent :- Registrar, Firm Societies And Chits, U.P., Deep Bhawan,Lko. And Others
 
Counsel for Petitioner :- Rakesh Chandra Tewari,Krishna Madhav Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Present petition has been filed challenging the orders dated 15.9.2022, 11.10.2022 as well as the order dated 26.10.2021.

Contention of learned Standing Counsel is that against the impugned orders, appeal is prescribed under the Societies Registration Act.

Learned counsel for the petitioner has placed reliance on the judgment of this Court in Writ - C No.7138 of 2022 decided on 12.10.2022.

Learned counsel for the petitioner states that the elections are scheduled to be held tomorrow and thus, the appeal may not be an efficacious remedy. I am not convinced with the said argument.

The petitioner is permitted to file an appeal under the statutory provisions.

In case the appeal is filed, the same shall be decided with all expedition, preferably within a period of two months in accordance with law.

Needles to add that the elections may go on but the result shall be subject to the appellate order.

The writ petition is accordingly disposed off.

Order Date :- 21.10.2022

nishant