Rajan Roy, J. - (1.) Counter affidavit filed on behalf of the opposite party no. 3 is taken on record.
(2.) Heard Shri Ripu Daman Shahi, learned counsel for the petitioners, learned Additional Chief Standing Counsel for the State and Shri P. S. Pandey, learned counsel for the opposite party no. 3.
(3.) At the outset Shri R.D. Shahi, learned counsel for the petitioner submits that even if the averments made in the counter affidavit are taken on its face value the dispute as decided by the Deputy Registrar was beyond the jurisdiction vested him under Section 4 and 25(2) of the Societies Registration Act, 1860, therefore, he would not file a rejoinder affidavit thereto, but, this should not be taken as an admission of any of the averments made in the counter affidavit filed in rebuttal to the writ petition.;