TANZEEMUL MAKATIB Vs. SYED EHSAN ABBAS

JUDGEMENT

(1.) Heard Sri Santosh Kumar Tripathi, learned counsel for applicants and Sri Syed Ehsan Abbas- the respondent in person and perused the record.

(2.) Sri Santosh Kumar Tripathi, learned counsel for applicants submits that Sri Syed Ehsan Abbas/respondent filed a suit for permanent injunction registered as Regular Suit No. 62/2014 (Syed Ehssan Abbas Vs. Tanzeemul Makatib and another) pending in the Court of Civil Judge (Sr. Div.), Mohanlalganj, Lucknow. In the said matter, applicants-defendants are not able to pursue their case effectively as plaintiff is a practicing advocate of Lucknow Judgeship. Taking advantage of the said fact, he is creating hindrance in the way of the applicants-defendants to pursue their matter.

(3.) Learned counsel for the applicants submits that the District and Sessions Judge, Lucknow, apparently on account of the fact that the matter pertains to an alleged lawyer wrote a demi-official letter dated 10.2.2014 to the Senior Superintendent of Police, Lucknow recommending action against the applicant. The aforesaid letter exhibits the misuse of the might of the District and Sessions Judge, Lucknow, which comes in the way of administration of justice inside the court campus. A copy of the aforesaid letter dated 10.2.2014 written by the District and Sessions Judge, Lucknow has been annexed as Annexure No.4 to this petition.