- (1.) Heard Sri Anil Kumar Tiwari, Advocate appearing for the petitioner and Additional Chief Standing Counsel for the respondents.
(2.) In the instant writ petition, the petitioner, namely, Ashok Kumar Bajpai showing himself to be the Manager of the Committee of Management of Shri Shitla Sahai Mauni, Swami Inter College, Rae-bareli, has sought for a direction to the opposite party no.2 to decide the representation of the petitioner dated 4.5.2016 with regard to renewal of the petitioner's society.
(3.) This court while entertaining the writ petition vide order dated 19.7.2016 directed the State Counsel to seek instructions as to why the renewal of the petitioner's society is not being done by the concerned authorities. On 21.7.2016, the State Counsel apprised the Court that neither the petitioner holds any post in the society nor he is a member of the general body. Further, on earlier occasions, petitioner had filed two writ petitions almost with the same allegations as contained in the instant writ petition with slight modification in reliefs clause. The said writ petitions are Writ Petition No. 8494 (MS) of 2013; Ashok Kumar Bajpai vs. Registrar, Firms Scoeities and Chits and writ Petition No. 7829(MS) of 2014; Committee of Management, Shri Shitla Sahai Mauni Swami Inter College vs. State of U.P. and others. The said writ petitions were withdrawn without leave being granted by the Court. Therefore, the instant writ petition for the same cause of action is not maintainable and the petitioner has dis-entitled himself from getting any relief from the court as he has misused the process of law.;