HARI RAM GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) This matter had been taken up yesterday and we had heard the learned counsel for the petitioners. The matter was posted for today to enable the learned Additional Chief Standing Counsel for the State to respond to the petition.

(2.) Heard Sri Anuj Agarwal, learned counsel for the petitioners, Sri V.C. Dixit, learned Additional Chief Standing Counsel and Sri Prakash Padia, learned counsel for the respondent no.5.

(3.) Sri V.C. Dixit, learned Additional Chief Standing Counsel has invited the attention of the Court to sections 51 and 52 of the Wakf Act, 1995 along with the averments made in the counter affidavit filed on behalf of the respondents to contend that the order impugned passed by the Additional District Magistrate is in furtherance of the enquiry that has been set-up in relation to the lease deeds which are in violation of the provisions referred to herein above. He therefore contends that the impugned order does not call for any interference.