MANPHOOL SINGH Vs. CENTRAL/STATE GOVERNMENT

JUDGEMENT

(1.) THIS application has been filed on behalf of the applicants who admittedly are not parties to the main petition. In this application, it has been prayed that the order of stay dated 16.4.1996 which was confirmed on 29.4.1996 be vacated. The order dated 16.4.1996 reads as under :

(2.) AFTER going through the order dated 16.4.1996 and 29.4.1996, I find that these orders were passed after hearing the learned counsel for the parties and as such these orders cannot be modified. The application of applicants who are not parties to the petition is even not maintainable. Even otherwise, I find that the above mentioned order is only with regard to LA Case No. 10 of 1991. According CM stands dismissed. Civil Misc. dismissed.