- (1.) Ayodhya Prasad Shukla, Advocate a practising lawyer at Civil Court Basti is before this Court assailing the validity of the election proceeding of Civil Bar Association Basti for the year 2016 -17 scheduled to be held on 20.04.2016 pursuant to the annual general meeting dated 25.03.2016 and further prayer has been made to quash the order dated 07.04.2016 passed by Secretary Bar Council of Civil Bar of U.P., Annexure -2 to the writ petition wherein Bar Council of U.P. has proceeded to ratify the name of Elders Committee of Civil Bar Association, Basti based on the seniority.
(2.) On the matter being taken up today, from the side of petitioner it has been sought to be contended that convening of meeting dated 25.03.2016 is illegal and consequent elections being based on the same are also equal illegal.
(3.) From the side of respondents, it has been sought to be contended that election process is on and mid way interference should not be made as in case petitioner is aggrieved by the process of election/election proceedings in question he can always question the validity of the same after process of election is over before the appropriate forum/court, as such no interference should be made.;