- (1.) BY means of this petition, the Petitioner who claims to be a senior Citizen and a public spirited person, has sought following relief's. (i) to issue mandamus to the Union of India not to promote business with foreign companies and to forfeit the business of those companies besides direction to the Union of India to send back the planes which it has got in a dealing with American Government. (ii) to issue mandamus to Chief Minister State of UP not to punish any officers by way or transfer during her visits to various districts and also not to terrorize any of the Government servants in the course of her unscheduled visit to Ambedkar Villages. (iii) to seek clarification from the Respondents 3 to 8 whether they want reservation, whether they want a caste based social system or a caste less social system and they are still desirous of reservation, a direction be issued that they have to fight election on reserved seats alone. (iv) to issue a general mandamus to the Distt Magistrate Mau not to obey wanton and arbitrary orders of the Chief Minister, to grant general amnesty to the Petitioner for all his crimes.
(2.) THE Petitioner has arrayed Union of India through Secretary Telecom and Tele communication New Delhi, AIR Tell and other foreign countries, Chief Minister of U.P (by name), Sri Mulayam Singh SP Supremo, Sri Sharad Yadav President Janta Dal (U) and Convenor NDA, Sri Ram Vilas Paswan Ex Central Minister, Sri Nitish Kumar Chief Minister Bihar, Sri Lalu Prasad Yadav Rashtriye Janta Dal and Sri Rajeshji District Magistrate Distt Mau U.P. The learned Counsel appearing for the State vehemently opposed the petition stating that the language used in the petition is unpalatable and the Petitioner has levelled wild allegations without any basis. It was also prayed that the Petitioner should be slapped with a exemplary cost and be desisted from indulging in making wild allegations against responsible public figures.
(3.) THE learned Counsel appearing for the State has also drawn our attention to the order of Division Bench passed in PIL No 63078 of 2009 filed by the Petitioner in which also the Petitioner had made tirade against the present Chief Minister seeking relief to prohibit Chief Minister from making political speech on 6th Dec 2009 and not to create law and order problem and hindrance in cleanliness work. The Court while dismissing the petition as absolutely misconceived observed that relief's prayed for cannot be granted in this public interest litigation and in ultimate analysis slapped cost of Rs 1000/ -on the Petitioner. The learned Counsel appearing for the State that the Petitioner is in the habit of making unfounded and imaginary allegations against the Chief Minister and the petition should be dismissed in limine with a stern warning to the Petitioner to desist from making unfounded and frivolous allegations.;