- (1.) The petitioners are two in number. They claim to be the member of the Society namely Chak Chaubey Palya Development Block Higher Education Expansion Association, Pakardiha , district Azamgarh, which is registered under the Societies Registrar Act, 1860 (Act No. 21 of 1860) (for short 'Act,1860').
(2.) Petitioners are aggrieved by the order of the prescribed Authority whereby he has granted an interim order. The grievance of the petitioners is that under section 25 (1) of the 'Act 1860'. the Prescribed Authority does not have power to pass an interim order.
(3.) Brief reference to the factual aspects would suffice.;