- (1.) The Court: It is claimed that the petitioner is a society registered under the West Bengal Societies Registration Act, 1961.
(2.) The WP under art.226 has been filed in the name of the society. This means that the society has sued in its own name. It is not a person entitled to sue in its own name.
(3.) In view of the provisions of s.19 of the Act only any one of the persons mentioned therein, if authorised by the Governing Body of the society, can sue on behalf of a society registered under the Act.;