G. USHA RAJSEKHAR Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Petitioner has filed I.A No.8273/2020.

(2.) It is prayed by learned Senior Counsel appearing for the petitioner to extend the period of stay order granted by this Court vide order dated 01.04.2013 and pass appropriate order to the respondents, particularly respondent no.2, for not proceeding further with lodging of FIR in view of the facts and circumstances of the case. It is submitted that the Apex Court has clarified the order passed in Asian Resurfacing of Road Agency Private Ltd. and another vs Central Bureau of Investigation (Misc. Application No.1577/2020) and held that stay order granted by any Court shall automatically expire within a period of six months unless extended.

(3.) It is submitted by learned Senior Counsel for the petitioner to extend the stay order on the ground that it was beyond the domain of either Tehsildar or Naib Tahsildar to conduct any enquiry into caste certificate and held it fake. Certificate of petitioner is to be scrutinized by scrutiny committee as per directives of Apex Court in case of Kumari Madhuri Patil and Another vs. Additional Commissioner , 1994 6 SCC 241.