- (1.) This petition questions the correctness of the order dated 23.10.2009 passed by the Assistant Registrar, Firms, Societies & Chits, Allahabad, proceeding to declare that the elections as set up are not valid and has directed for taking action under Sub-section (2) of Section 25 of the Societies Registration Act accordingly simultaneously calling upon the parties to submit their membership list to be finalised in terms of Section 15 of the 1860 Act. The contention of the petitioner is that the impugned order is without jurisdiction as the Assistant Registrar has proceeded to decide the dispute little realising that the same ought to have been referred to the Prescribed Authority under Sub-section (1) of Section 25 of the 1860 Act. It is urged that the order being without jurisdiction, the same deserves to be set aside.
(2.) I have heard Sri N.L. Pandey, learned counsel for the petitioner, Sri Krishna Bihari and Sri Dinesh Kakkar for Respondent No.3 as well as learned Standing Counsel for Respondent Nos. 1 and 2.
(3.) Parties have exchanged Affidavits and they pray that the matter be finally disposed of at this stage.;