SOCIETY FOR RURAL INDUSTRIALIZATION Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr Abhay Kumar Mishra, learned counsel for the petitioner and Mr Gaurav Raj, learned A.C. to A.A.G-II for the State.

(2.) This petition challenges the Jharkhand Society Registration Rules, 2025 (the said Rules), on the grounds that the said Rules are ultra vires the parent act i.e. the Societies Registration Act, 1860, as applicable to the State of Jharkhand.

(3.) On 29/4/2026, when this matter was first heard, Mr Abhay Kumar Mishra had raised only one ground namely that the laying down procedures prescribed under Sec. 24(3) of the said Act not being complied with, the said Rules should be declared as ultra vires.