ARUN KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The aforesaid intervener application and amendment application have been filed by the High Court Bar Association, Allahabad through its Honorary Secretary for being impleaded as respondent in the writ petition and seeking amendment of the order dated 05th October, 2012 passed by this Court in the aforesaid writ petition. The third application, being Civil Misc. Application No. 320743 of 2012, has been filed by the petitioner in-person seeking direction upon the authorities concerned to permit him for participation in the election of Co-operative-2012 Ghazipur by way of nomination. First of all, we shall deal with the applications filed by the High Court Bar Association due to greater importance.

(2.) Fact remains that a writ petition was disposed of by order dated 17th October, 2012. Since the writ petition was filed in vernacular language, the Division Bench in its order dated 5th October, 2012 accepted the persuasive value of the order of the learned Single Judge dated 24th July, 2012 passed in Civil Misc. Writ Petition No. 665 of 2007 (Ritesh Kumar Trigunayat v. State of U.P. and others) in respect of supplying translated copy of affidavit in English. The operative part of the order of the learned Single Judge is as follows:

(3.) The order of the Division Bench passed in the present writ petition dated 05th October, 2012 is as follows: