WPMS/1889/2021
2021 Latest Caselaw 3709 UK

                   Office Notes,
                reports, orders or
                 proceedings or
sl. No   Date                                   COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPMS No.1889 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Arvind Vashistha, Senior Advocate, assisted by Mr. Parikshit Saini, Advocate, for the petitioner.

Mr. T.S. Fartiyal, Deputy Advocate General, for the State of Uttarakhand/respondent Nos.1 & 2.

Mr. Nagesh Agarwal, Advocate, for the caveator/respondent.

Respondents may file their counter affidavit within a period of three weeks.

Put up this writ petition after three weeks.

Looking to the nature of the controversy involved, particularly from the prospective, that as a consequence of the dismissal of the writ petition, which had been preferred by the respondent No.3, against his expulsion from the membership of society, he had preferred a Special Appeal, where while dismissing it, his right was reserved to re-agitate the issue for the declaration of his status as being the Secretary of the Society, he has thereafter not resorted to any such proceedings thereafter for declaration. Hence, the application for the purposes of the renewal of the registration of the Society itself, in the absence of there being a determination of the matter of respondents right being the member and Secretary by the judicial proceedings would not be sustainable, and consequently while considering the application for renewal under Section 3A of the Act, as such, while granting the renewal, the Sub Registrar has travelled beyond the powers which has been vested with him under Section 3A of the Act, and couldn't have disturbed the earlier resolutions which were passed, by the impugned order, which is under challenge in the present writ petition.

In answer to it, the learned counsel for the respondent/caveator submits, that the Division Bench judgment of the Allahabad High Court in paragraph No.9, has widened the scope of exercise of powers under Section 3A, but if paragraph No.9, of the said judgment is taken into consideration, the widening of the powers to renew the application under Section 3A of the Act, has been limited only for the purposes to met the objective of renewal only, and not for the purposes of re-scrutinizing the earlier resolutions, which have been passed by the Society, and particularly, under the peculiar circumstances of the present case, where the caveator himself has been determined, as to be non-suited to be a member of the society, due to the dismissal of his writ petition against his expulsion from society, and there being no subsequent declaration made in his favour. Hence, for the reasons recorded above, the part of the order setting aside the earlier resolution, as observed on page No.29, it would be kept in abeyance till next date of listing, excluding the renewal, which has already been granted to the Society, which is extracted hereunder-

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List the matter after filing of the counter affidavit by the respondents.

(Sharad Kumar Sharma, J.) 20.09.2021

NR/ Q