KARAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard learned AGA and Sri D.K. Singh,, Joint Registrar (Inspections), High Court, Allahabad.

(2.) An application supported by an affidavit of Sri S.C. Misra, Spl. Secretary (Home), Civil Secretariat, Lucknow, dated 13.8.2007 has been filed praying for 6 weeks' further time for giving detailed information with regard to withdrawal of prosecutions against the elected public representatives who were elected in the recent assembly elections, as directed by our order dated 16.7.2007, and also about their criminal antecedents. We think that said time of 6 weeks sought is excessive, and we grant only four weeks time to the State Government to furnish the information sought by our earlier order dated 16.7.2007.

(3.) A compliance report prepared by the Joint Registrar (Inspections), Sri D.K. Singh, has also been received, which mentions that in furtherance of our order dated 16.7.2007, the Registry has received copies of judgments from 27 judgeships between 30.7.2007 and 2.8.2007. As copies of the judgments were to be received from 11 districts, letters were sent to these judgeships on 2.8.2007, but in spite of the aforesaid reminders, copies of the requisite judgments/orders have not been received from six judgeships, namely, Basti, Budaun, Hathras, Kush Nagar, Rampur and Sant Kabir Nagar. Again a reminder be sent to these judgeships with a warning that if there is any further delay in complying with the orders of this Court, we will have no option but to refer this lapse of the concerned district and trial judges to their Administrative Judges and Administrative Committee of the High Court for appropriate action.