Arun Tandon, J. - (1.) Order dated 5th August, 2004 was wrongly passed in the present writ petition inasmuch as the order under challenge is a notice issued by the Assistant Registrar Firms, Societies and Chits under Section 25 (1) of the Societies Registration Act and, therefore, the records of the Regional Level Committee as directed under the order dated 5.8.2004 are not required to be submitted.
(2.) I have heard Sri A.K. Mishra on behalf of the petitioner, Sri R. K. Ojha on behalf of respondent Nos. 4 to 8 and 10 to 18 and learned standing counsel on behalf of respondent Nos. 1 to 3.
(3.) Shiksha Samiti Tilaura, Gorakhpur is a society duly registered under the Societies Registration Act. Sri Ashtabhuja Prasad Tripathi claims himself to be the Secretary of the said society.;