IQBAL HASAN KHAN Vs. IIIRD ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) This is an application for review moved in Writ Petition No. 676 of 1983, Dr. Iqbal Hasan Khan v. The 3rd Additional District Judge, Aligarh, and others. The review application has been moved by two applicants. S. M. Zahid Hasan and Khurshiduzzaman Khan. They were not parties to the petition.

(2.) The writ petition had been filed by Dr. Iqbal Hasan Khan for issue of a Writ. Order or Direction in the nature of a Writ of Certiorari quashing the order of the learned 3rd Additional District Judge. Aligarh. dt. 14th Dec. 1982.

(3.) Briefly, the facts giving rise to the present petition are as under :-- Dr. Iqbal Hasan Khan, the petitioner, filed a Suit No. 345 of 1982 against respondents Nos. 2 to 19 in the court of the Munsif, Koil, Aligarh, for the appointment of a receiver of the Aligarh Muslim University Old Boys Association, to hold elections of the said Association and to hand over the properties of the said Association to the newly elected office-bearers. A further prayer was made in the said suit that the defendants of the suit be restrained from holding elections of 25 representatives of the Association to the Executive Council. A further relief was sought against the defendants directing them to render all accounts of income and expenditure with effect from 1970.