- (1.)The appellants herein had approached the Registrar under section 4 of the Societies Registration Act, 1860 (hereinafter referred to as the Act) for taking on record the names of the office bearers of me Society. According to the appellants, they were duly elected office bearers pursuant to the elections, which were held. The Act has been amended, whereby a proviso has been inserted pursuant to U.P. Act No. 11 of 1984, which came into effect from 30.4.1984. The said proviso reads as under:--
4. ....

Provided that if the managing body is elected after the last submission of the list, the counter signature of the old members, shall, as far as possible, be obtained on the list. If the old office-bearers do not counter-sign the list, the Registrar may, in his discretion, issue a public notice or notice to such persons as he thinks fit inviting objections within a specified period and shall decide all objections received within the said period.

There is another amendment in the Act by the inserting section 25 by the very same amendment, which also came into force with effect from 30.4.1984, section 25(1) of the Act reads as under:--

25. Dispute regarding election of office-bearers.--(1) The prescribed authority may, on a reference made to it by the Registrar or by at least one-fourth of the members of a society registered in Uttar Pradesh, hear and decide in a summary manner any doubt or dispute in respect of the election or continuance in office of an office-bearers of such society, and may pass such orders in respect thereof as it deems fit:

Provided that the election of an office-bearer shall be set aside where the prescribed authority is satisfied--

(a) that any corrupt practice has been committed by such office-bearers; or

(b) that the nomination of any candidate has been improperly rejected; or

(c) that the result of the election in so far as it concerns such office bearers has been materially affected by the improper acceptance of any nomination or by the improper reception, refusal or rejection of any vote or the reception of any vote which is void or by any non-compliance with the provisions of any rules of the society.

(2.)On an application made by the appellants, the Registrar considering the proviso to section 4 of the Act issued notice, amongst others, to present respondent No. 3, who filed an objection on various grounds disputing the claim made by the appellants herein that they were duly elected office bearers. The Registrar enquired into the claim and held that the list submitted by the appellants could not be accepted, as he found that the elections were fake. The Registrar also recorded a finding that respondent No. 3 was the duly elected President of the Committee.
(3.)Being aggrieved by this order, the writ petition was preferred before the learned Single Judge who, by order dated 5th of July, 2010 refused to exercise his extra-ordinary jurisdiction on the ground that the appellants had an alternative remedy under section 25(1) of the Act and consequently, dismissed the writ petition. The present appeal is directed against the said order.