BASANT KUMAR CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ Application has been filed by Mr. Basant Kumar Choudhary, an Advocate practising in this Court for the following reliefs,--

(2.) At the very inception we must record that so far as the reliefs claimed in sub-para (iv) of para-1 are concerned, by order dated 19.1.2005 after detailing our reasons we made it clear that we will not hear the petitioner in relation to the reliefs as claimed in sub-para (iv) of para-1 of the writ petition as it originally stood or as it stood after amendment brought under I.A No. 305/2005.

(3.) The petitioner says that Section 16(1) (2) & (3) of the Advocates Act, 1961 are ultra vires the Constitution of India; he also seeks a writ of declaration that para-A of Chapter XXIV of the Patna High Court Rules, 1916 is ultra vires the Constitution of India and a relief is sought against one Mr. Vikash Singh, who has been declared as Senior Advocate that the notification issued in his favour be quashed.