SARDAR SHUKDEV SINGH S/O SRI SARDAR ROOR SINGH Vs. PRESCRIBED AUTHORITY/SUB DIVISIONAL MAGISTRATE AND

JUDGEMENT

(1.) (Interim Relief Application No. 3267 of 2010)

(2.) HEARD learned Counsel for the petitioner and perused the record.

(3.) ACCORDING to the petitioner, he submitted a complaint before the Deputy Registrar, Firms, Societies and Chits, Haldwani, who in turn remitted the matter to the Sub Divisional Magistrate Haldwani, who is the Prescribed Authority under Section 25 of the Societies Registration Act, 1960.