- (1.) Case called out in the revised list.
(2.) Heard learned counsel for the petitioners and the learned Standing Counsel.
(3.) The submission of the learned counsel for the petitioners is that the election of the society took place as contemplated under the bye-laws and the election of the petitioners has been rejected under Section 4 of the Societies Registration Act. The said election has been put to challenge under Section 25(2) of the Societies Registration Act. There has been an objection regarding maintainability of reference before the Prescribed Authority. The said reference has not been decided uptill now. Learned counsel states that the District Magistrate may be directed to take appropriate action in respect of the petitioners claim as the same has been rejected solely on the ground that the reference is pending before the Prescribed Authority.;