- (1.) Heard Sri N.L. Pandey, learned counsel for the appellant, learned Standing Counsel for the respondent nos. 1 to 3 and Sri Ashok Bhatnagar, for respondent nos.4 and 5 and perused the material on record.
(2.) Counsel for the parties agreed that this special appeal be disposed of at this stage without calling for any further affidavits specifically in view of order proposed to be passed today by this Court.
(3.) Writ Petition No.6596 of 2015 was filed by Lal Chandra Kesarwani and another challenging the order of Assistant Registrar, Firms Societies and Chits, Allahabad dated 12.1.2015 whereunder election set up by appellant were accepted and accordingly the list of office bearers of society had to be registered.? According to the writ petitioner the order was without jurisdiction inasmuch as there was a dispute with regards to the election of office bearers which could be examined under Section 25(1) by the Prescribed Authority only. Learned Single Judge has been pleased to pass following interim order in the said petition: "Connect with Writ Petition No. 63525 of 2011.;