- (1.)Heard Sri Rajendra Prasad Tiwari for the petitioner, Sri Vipin Pandey for respondent No. 4 and learned standing Counsel.
(2.)It appears that a dispute had arisen between the parties with regard the voter list issued from the office of the Assistant Registrar, Firms, Societies and Chits, Azamgarh Mandal, Azamgarh, which was decided vide order dated 9.1.2007 under Section 25(2) of the Societies Registration Act, 1860. Thereafter, the voter list was sent to respondent No. 3-Election officer/District Basic Education Officer, Ballia, who issued the list of members of the general body on 7.3.2007 for holding the elections of the committee of management on 8.3.2007. The date of elections was thereafter postponed for certain reasons.
(3.)It also appears that thereafter the petitioner has sent a list of the members from which he claims that elections should be held as, according to the petitioner, there is some variation in the parentage and address of members and one of them is said to have died in the meantime.