- (1.) Heard the counsel for the Appellants Sri Ram Avtar Verma and Sri D.K. Upadhyaya, learned Chief Standing Counsel for the Respondents.
(2.) The Appellant No. 1, a society registered under the provisions of Societies Registration Act, 1860, and the Appellant No. 2 its founder, feeling aggrieved by the order of dismissal of their writ petition challenging the show-cause notice dated 14.2.2011 issued by the Deputy Registrar under Section 12D of the Act, have preferred the present special appeal.
(3.) Assailing the order passed by the learned Single Judge, learned Counsel submitted that the show-cause notice has been issued mala fide and against the provisions of Section 24(5) of the Act.;