ISHWARI PAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.R. Mishra, learned Senior Counsel for the petitioners and Sri Nripendra Mishra for the respondent Nos. 1 and 2.

(2.) The petitioners are contending that the power exercised by the respondent Additional Housing Commissioner/Additional Registrar on 13.3.2014, is an order without jurisdiction and is mala-fide.

(3.) Learned counsel submits that since the petitioner Committee has restored the earlier Secretary after interim orders were passed in favour of the petitioner committee in writ petition no. 7330 of 2014, the said respondent has now in order to circumvent the same proceeded to adopt this method to arm twist the petitioner society and subject it to his directions.