AMRESHWAR PRATAP SAHI,J.ATTAU RAHMAN MASOODI,J. - (1.) Heard Sri Tiwari, learned counsel for the petitioners and Sri Ankit Pandey for the Bar Council, respondent no. 2. Learned Standing Counsel has put in appearance on behalf of respondent no. 1.
(2.) The petitioners are aggrieved by the impugned resolution dated 8.1.2016 and the subsequent resolutions dated 27.1.2016 and 24.2.2016 stated to have been passed by the respondent no. 3 association, as a result whereof petitioners' functioning as the office bearers of the Bar Association, Alapur, District Ambedkarnagar has been impeded.
(3.) A mandamus has also been sought for taking action against the respondents no. 4 to 14 for their having indulged in illegal activities.;