BABY ALIAS AFROZ JAHAN Vs. PRESCRIBED AUTHORITY

JUDGEMENT

(1.) Notice on behalf of the opposite party No. 1 has been accepted by Mr. Manish Kumar, Advocate. Mr. Shashi Prakash Singh, Advocate has put in appearance on behalf of the opposite party No. 2 and filed Vakalatnama, the same is taken on record. The opposite parties No. 3 and 4 are proforma parries, therefore, no need to issue notice to them. With the consent of parties' Counsel, the writ petition is being decided at the admission stage.

(2.) Heard learned Counsel for the parties.

(3.) The writ petition has been filed challenging the order dated 28.7.2011 passed in P.A. Case No. 5 of 2005, Smt. Fatima Gajala v. Sajid Ali and others whereby the application moved under Order IX, Rule 7 C.P.C. has been rejected.