Ashok Bhushan, J. - (1.) Heard Sri B.N. Tiwari, learned counsel for the petitioner and Sri T.P. Singh and Sri Deo Prakash Singh appearing for respondents No. 2 and 3.
(2.) By this writ petition, the petitioner has prayed for quashing the order dated 21" May, 1999 passed by the appellate Court dismissing the misc. appeal filed by the appellant against the order dated 22nd March, 1999 passed by the trial Court in Original Suit No. 155 of 1995 allowing the application filed by the contesting respondents under Order XXXIX Rule 4 of the Code of Civil Procedure. Another relief claimed in the writ petition is to issue a direction in the nature of mandamus declaring Clause B of the Bye -laws framed by the Zila Panchayat Ballia published In the U.P. Gazette dated 23rd July, 1997 as invalid and ultra vires the parent statute or "Model Bye- laws".
(3.) The petitioner has also amended the writ petition by adding another relief praying for a writ, order or direction in the nature of certiorari quashing the order dated 26th April, 2003 (Annexure SA-2 to the supplementary affidavit filed in the writ petition).;