ZILA PANCHAYAT, AGRA Vs. PRAMOD KUMAR AND OTHERS

JUDGEMENT

(1.) Through this writ petition the petitioner prays for issuance of an appropriate writ ordered reaction directing respondent Nos. 1 and 2 not to interfere with its possession on the basis of an ex parte judgment passed in suit No. 352 of 1993 and the order dated 25-3-1995 passed in Civil Appeal No. 61 of 1995.

(2.) The entire writ petition has been founded on a cause of action namely that since the Advocates of Agra are on strike, hence the petitioner is not in a position to press its application filed for setting aside the ex parte decree in Suit No. 352 of 1993 and the appeal is not being further heard and thus the petitioner is not in a position to defend its interest in the suit and the appeal.

(3.) Heard Sri S.N. Upadhyay, learned counsel appearing on behalf of petition, on the question of admission of this writ petition who placed strong reliance on a Division Bench Judgment of this Court in M/s. Badruddin and others Vs. State of V.P. and another, 1992 (1) UPLBEC 639.