AIR 2009 (NOC) 1050 (ALL.) ::2009 (1) All LJ 655 ::2009 (1) ALJ 655 ::2009 A I H C 1419 ::(2009) 2 All WC 1379 ::(2008) 73 All LR 868

Allahabad High Court

Hon'ble Judge(s): Tarun Agarwala , J

(A) Societies Registration Act (21 of 1860) S. 5 A (U. P.)— Permission to sell land belonging to society — Rejection — Validity — Land though purchased for setting up an educational institution cannot be utilised for said purpose because said land had now been marked as green belt in Master Plan issued by Meerut Development Authority — Consequently, land which Society had purchased was sought to be sold and consideration which Society would receive would be utilised for purchase of another plot — Same would be valid and reasonable ground for transfer of property — Rejection of application on ground that name of purchaser was not given improper — Name of purchaser would only come forward after permission was granted (Para 7,8)