STATE OF UTTAR PRADESH Vs. SUSHIL CHANDRA

JUDGEMENT

(1.) In our judgment these two appeals are frivolous. They should never have been brought to this Court.

(2.) The High Court of Allahabad made an order on April 24, 1970 in a writ petition (challenging the validity of certain order of the State of Uttar Pradesh) issuing an ad interim injunction restraining the State of U.P. and its officers from interfering with the sale of country liquor at their country liquor shop by the respondents in this appeal. The Court however reserved liberty to the State and its officers to move for vacating the order "if and when the occasion arose". It was also directed that the State and its officers will not prevent the respondents from "lifting their quota of country liquor."

(3.) On April 30, 1970, an application was submitted on behalf of the State for vacating the order pursuant to the liberty reserved by the Court. The High Court made another order on May 7, 1970 by which the previous order dated April 24, 1970 was confirmed.