- (1.) Heard Shri W.H.Khan and Shri K.N.Tripathi, learned Senior Advocates for the petitioner and Shri K.D. Tripathi, learned counsel for respondent nos. 1 and 2.
(2.) Respondent nos. 1 and 2 Shri Shiv Narayan Goswami and Sri Natthi Lal Goswami filed an application under Section-18 of Religious Endowments Act 1863 seeking permission for filing suit which was registered as Misc. Case no.149 of 2006 before the District Judge, Agra which was transferred for disposal to the court of Additional District Judge/Special Judge, S.C./S.T. Act, Agra.
(3.) Section 18 of the Act is quoted below: 18. Application for leave to institute suits- No suit shall be entertained under this Act without a preliminary application being first made to the Court for leave to institute such suit.;