- (1.) Heard learned counsel for the petitioners as well as learned Standing Counsel and Mr. A.M. Tripathi, learned counsel appearing for opposite party no. 5.
(2.) The order impugned dated 7.8.2012 has been passed by the Registrar, Firms, Societies & Chits, U.P. Lucknow in exercise of power under Section 25(2) of Societies Registration Act, 1860.
(3.) The main ground of challenge to the order is that once the power of the Registrar has been delegated to the Deputy Registrar of the society in pursuance of the Government Order dated 20.7.1981 the Registrar cannot exercise the power of Deputy Registrar or Assistant Registrar, as the case may be, to hear the case and decide the same by exercising the power himself.;