SUNEET KUMAR, J. - (1.) Heard learned counsel for the parties.
(2.) First petitioner is a society registered under the Societies Registration Act, 1860, second petitioner is its elected President. Petitioner is aggrieved by the order dated 9th November, 2016 passed by third respondent, the Deputy Registrar, Firms, Societies and Chits, Lucknow (hereinafter referred to as 'Deputy Registrar'), whereby, the second petitioner has been restrained from functioning as President of Arya Pratinidhi Sabha (Society), consequently fourth respondent was vested with the power of President.
(3.) Learned Senior Counsel appearing for the private-respondent, at the first instance, would raise a preliminary objection regarding the maintainability of the writ petition before this Court. It is sought to be urged that the cause of action primarily and exclusively has arisen within the territorial jurisdiction of Lucknow, therefore, would contend that the Court at Allahabad would lack jurisdiction.;