- (1.) This is an application praying for expunging certain remarks made in our judgment dated 26.11.2010 in the aforesaid case.
(2.) The Allahabad High Court has had a glorious history having produced great lawyers who were leaders in the Independence struggle. It is the largest High Court in India, and often gives leadership to all the High Courts in the country. There have been many great Judges who have adorned the bench of the High Court upholding the rich traditions of the Court and maintaining the highest level of integrity e.g. Justice Mahmood, Justice Pramoda Charan Banerjee, Chief Justice Shah Mohammed Suleiman, Chief Justice Kamla Kant Verma, Justice Vashisht Bhargava, Chief Justice O.H. Mootham, Chief Justice Nasirulla Beg, Justice S.N. Dwivedi, Justice Satish Chandra, Justice Yashoda Nandan, Justice H.N. Seth, Justice N.D. Ojha, Justice C.S.P. Singh, Justice A. N. Verma, etc. Hence what happens in the Allahabad High Court is of great importance to the entire judiciary in the country, as it will have great impact on all the High Courts in the country.
(3.) There are presently many excellent Judges of the Allahabad High Court. These upright Judges are keeping the flag of the High Court flying high by their integrity and hard work. It is therefore totally false to say that all Judges of the Allahabad High Court are corrupt, or to construe our order dated 26.11.2010 in that manner. It is nowhere mentioned in the said order that all Judges of the High Court are corrupt. What is mentioned in the order is that there are complaints against "certain Judges", not all Judges. It has been mentioned in the order that many lawyers who are relatives of Judges are scrupulously taking care that no one should lift a finger on that account. It is clarified that many Judges in the High Court are doing the same.;