SHAIK SHAFIULLAH Vs. MOHAMMADIYA EDUCATIONAL SOCIETY

JUDGEMENT

(1.) In this revision, the petitioners, who are the plaintiffs, are aggrieved against the proceedings under the docket order dated 27-8-2001 in I.A.No. 740 of 2001 and other applications in O.S.No. 21 of 2001 on the file of the Additional District Judge at Cuddapah.

(2.) Heard Smt. N. Shoba, the learned Counsel for the petitioners and Sri B. Narayana Reddy, learned Counsel who, on filing of caveat, takes notice on behalf of the respondents.

(3.) The case of the petitioners is that they have filed the present suit for a declaration against the respondents herein that the certificate bearing Registration No. 685 of 1999 dated 3-8-1999 issued in favour of the defendant No. 1, a society, by the District Registrar (Registration and Stamps) Cuddapah is not valid, opposed to the provisions under the Societies Registration Act and also for permanent injunction restraining the defendants in any way acting with the institution and the properties. Along with the suit, the plaintiffs had filed an application for consequential injunction pending the suit in I.A.No. 740 of 2001 wherein the Court below has granted ex parte ad interim injunction on 7-8-2001.