Bind Basni Prasad, J. - (1.) This is a proceeding under Section 36, Legal Practitioners Act, 1879.
(2.) On 13th December 1948, the Honorary Secretary of the Advocates' Association of this Court forwarded to the Registrar a resolution passed by it at a meeting held on 1st December 1948, especially convened for the purpose of considering the question of toutism. The resolution runs as follows: "That the Advocates' Association hereby declares that the following persons habitually act as touts and by their general repute are touts. (List of names who bring the oases from stations, Dharamshalas, sarais and other places). Phool Din Tamoll Nakhas Kohna, Allahabad. 1Mahadeo Prasad, Bhat Yahiapur, Allahabad. 2 Bam Khelawan, Brahman Badshahimandi, near the house of Sheoamar Lal, 3 Vakil, Allahabad. Jai Ghand s/o Maha-deo Yahiapar, Allahabad. 4 Prasad. Zaheer Husain Baran tale Garhi (Dondi-xpur), Allahabad. 5.Chanda Bhatyara Sarai Khuldibad, Ekkawala, Allahabad. 6.Jhamman Bhatyara Sarai Khuldabad, Ekkawala, Allahabad 7.Nawab Bhatyara8 8Abdul Bahman s/o, Mian 9 Jan.Abdul Bahman1 10.Dullu s/o Khuda Bux1 11.Puttu Lal1 12.Nanak Chand, Brah-man1 13.Arjun Deo1 14.Sarai Khuldabad, Ekkawala, Allahabad. Sarai Khuldabad, Allahabad. Sarai Khuldabad, Allahabad. Sarai Garhi Residing in the compound of Mr. P. N. Shukla, George Town, Allahabad, (since left his original place of residence present address not known). 1. Canning Road, Allahabad 1. Canning Road, Allahabad."
(3.) It was further resolved at that meeting that a copy of the resolution should be sent to the Hon'ble the Chief Justice for such action as he may be pleased to take in accordance with the provisions of the Legal Practitioners Act.;