S.A.SURABHI PRASAD Vs. R. KODANDA RAO

JUDGEMENT

(1.) Aggrieved by the order of dismissal of S.O.P.No.257 of 2015 which was pending on the file of the Court of XIII Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar, through order dtd. 20/07/2017, the petitioner therein had filed the present Civil Revision Petition.

(2.) Heard the submission of the learned counsel for the petitioner. The respondents failed to submit their contentions.

(3.) Expressing the grievance of the petitioner in his words, the learned counsel for the petitioner contended that the trial Court dismissed the S.O.P. on the ground that the jurisdiction vests with the Registrar of Societies and thereby, ignored the power conferred on it under Sec. 23 of the A.P. Societies Registration Act, 2001 and as such, the impugned order is erroneous and hence, it has to be set aside.