BAL BHARTI NURSERY SCHOOL Vs. DIST MAGISTRATE ALLAHABAD

JUDGEMENT

(1.) In these petitions, the two petitioners, namely, Bal Bharti Nursery School and Sri Hastim Raza Ali Bakht (hereinafter referred to as Sri Bakht) are common and one of the respondents, namely, the District Magistrate, Allahabad, is common and according to the petitioners the controversies in these petitions are interlinked. Therefore, these petitions were heard together and they can be conveniently disposed of by a common judgement.

(2.) The District Magistrate, Allahabad, on 18th April, 1988 directed the Manager of the Syndicate Bank, Civil Lines, Allahabad, to stop the operation of the accounts of the Bal Bharti School and Sri Bakht and not to permit the withdrawal of any amount from these accounts without his prior permission (District Magistrate's). This order is being impugned in Writ Petition No. 7812 of 1988.

(3.) In Writ Petition No. 17724 of 1988 the allegation is that the District Magistrate directed closure of the Bal Bharti School, was intending to take over the School and also threatening to appoint a Receiver for the benefit of the School. The Principal prayer, therefore, in this petition is that a writ in the nature of mandamus may be issued commanding the District Magistrate to forbear from interfering with the affairs of the Bal Bharti School. On 15th July, 1988, the City Magistrate purported to pass an order under Section 144 of the Code of Criminal Procedure (hereinafter referred to as the Code) in relation to the Bal Bharti School. This order is being impugned in the Writ Petition No. 12767 of 1988.