A.K.Yog, J. - (1.) Re : Civil Misc. Application No. Nil of 2001, dated Nil of August, 2001. This is an application with the prayer that Court may be pleased to set aside and quash the report of the Stamp Reporter dated 18th July, 2001 along with its affirming order dated 10th August, 2001 passed by the Taxing Officer scribed on the back of pages 2 and 3 of the writ paper book.
(2.) Aforementioned report dated 18th July, 2001 and order of the Taxing Officer dated 10th August, 2001, have obviously proceeded on information being given by the learned counsel (by giving names of the members of the petitioner's Sangh) on the objection of the Stamp Reporter as follows--"Report regarding sufficiency of court fee will be made after names of the Lekhpal's are given." Learned counsel for the petitioner, in a queer manner, supplied list of members by showing as if they are petitioners - by putting title of writ petition and part of writ petition (marking the pages as 1A, 1B, 1C, 1D and 1E), apparently, 'obtaining' 'stamp' and 'initials' (without details of the deponent, date of swearing or verification clause). These pages (numbers 1A to 1B) cannot be treated as part of the affidavit of the accompanying writ petition. Such a list is not admissible and liable to be ignored as waste paper apart from calling for an explanation of the Oath Commissioner Rai Anandi Prasad, for which Registrar General may take appropriate action.
(3.) The learned counsel for the petitioner in his aforesaid Civil Misc. Application No. Nil of 2001 dated Nil of August, 2001. prayed that petition be treated as 'P.I.L' and otherwise in the individual capacity of Krishna Mohan Srivastava (who represents 'Uttar Pradesh Lekhpal Sangh, Allahabad, as its District Secretary).;