Rajes Kumar, J. - (1.) HEARD Sri Pankaj Srivastava, learned Counsel for the Petitioners, Sri Ashok Kumar Pandey, learned Counsel appearing on behalf of Respondent Nos. 2 and 3 and learned Standing Counsel.
(2.) IN Meerut, Nauchandi Mela is being organized annually since long. The dispute is continuing that whether the Nauchandi Mela is being organized by Nagar Nigam or Zila Panchayat. To settle the dispute, several writ petitions were filed and the matter has also been referred to the High Power Committee. State Government has also issued the notification in this regard. However, suit has been filed by the Petitioners for permanent injunction restraining the Zila Panchayat to hold Nauchandi Mela and directing Nagar Nigam to hold the Nauchandi Mela. The suit has been decreed. Against the said order, the appeal has been filed being appeal No. 123 of 2010 by Zila Panchayat along with application for the interim relief. On the application for the interim relief, impugned order dated 18.03.2011 has been passed, by which operation of the order dated 13.05.2010 passed by the trial court has been stayed and further direction has been issued directing the Nagar Nigam to hold Nauchandi Mela in accordance to the Government Order No. 1357/9 -7 -2001 -131Writ -98 -T.C. Lko, 31.032001 on alternate basis. Learned Counsel for the Petitioners submitted that impugned order is not legally justified and the Nagar Nigam has only authority to organize the Nauchandi Mela. When the matter came up for consideration on 29.03.2011 learned Standing Counsel was asked to seek the instructions from Divisional Commissioner, Meerut that whether the Nauchandi Mela is being organized by Zila Panchayat or Nagar Nigam, Meerut. The matter was taken up on 01.04.2011 and on that date on the request of learned Standing Counsel the matter has been placed for today.
(3.) LEARNED Counsel for the Petitioners submitted that along with the appeal, the Respondents have moved stay application. On the said application, no order has bee passed. The Respondents further moved another application for the interim relief. The appeal itself has been heard finally but instead of delivering the judgment, the present impugned order has been passed on the stay application.;