- (1.) Heard learned Counsel for the parties and perused the record.
(2.) This special appeal is directed against the judgment and order dated 29.4.2005 in Civil Misc. Writ Petition No. 35043 of 2005, Shiksha Parishad v/s. State of U.P. and Ors. passed by His Lordship sitting singly dismissing the writ petition.
(3.) It is argued that His Lordship has failed to notice that under the Societies Registration Act, 1860 there exist no limitation for filing an application seeking recall/restoration of orders and even otherwise provisions of Limitation Act are strictly not applicable to proceedings under the Act of 1860.;