Devi Prasad Singh, J. - (1.) ELECTION of the Central Bar Association was held on 14.5.2010. Election was disrupted hence the petitioner in person moved an application to hold the election afresh. Allegation has been raised that on the date of election outsiders had entered into the premises of Bar Association and disrupted the election. Shri K.C. Bhasin and other counsels also stated that local police was involved in assisting the outsiders who entered into the premises of Bar Association. Specific mention has been made with indictment S.P. (West), C.O. Kaiserbagh and S.O. Wazirgang. It shall not be possible to find out the truthfulness of allegation at this stage. Appropriate order may be passed in due course.
(2.) IN pursuance to order passed by this Court, SSP/DIG Lucknow is present. He ensure that whenever election is scheduled it shall be held peacefully and voter cast their votes fearlessly. SSP/DIG further says that appropriate police force shall be deputed in consultation with the District Judge Lucknow to ensure that election is held peacefully. Shri B.C. Agarwal does not want to continue as the Chairman of Elders Committee. He submits that he may be replaced by some other senior person. A consensus for induction of Shri Arun Kumar Mittal as Chaiman of the Elder's Committee has been arrived at.
(3.) ACCORDINGLY , earlier order is modified and instead of Shri B.C. Agarwal, Shri Arun Kumar Mittal shall be the Chairman of Elders committee.;