Amreshwar Pratap Sahi, J. - (1.) THIS petition questions the correctness of the order dated 15.11.2010 passed by the Prescribed Authority under Section 25 of the Societies Registration Act, 1860.
(2.) THE background of the case is that the Deputy Registrar had passed an order on 25th February, 2010 against the Petitioner which was assailed by the Petitioner in a writ petition which came to be dismissed on 29th April, 2010. The Petitioner filed a Special Appeal against the order of the learned Single Judge which was allowed on 2nd August, 2010 by the following order: 1. Heard learned Counsel for the parties. 2. In our opinion the dispute raised is as to who are the office bearers. In these circumstances, the jurisdiction was with the Prescribed Authority but the Deputy Registrar had decided the controversy by his order dated 25.2.2010. To that extent the order dated 25.2.2010 has to be set aside. Accordingly the judgment impugned dated 29.4.2010 and the order dated 25.2.2010 are set aside. The Deputy Registrar is directed to refer the matter to the Prescribed Authority within 15 days from today. The Prescribed Authority shall decide the matter after giving opportunity of hearing to the respective parties within two months from the date of production of a certified copy of this order before him.
(3.) A copy of this order shall be served on the Deputy Registrar by the Appellant personally.;