- (1.) Mr. D.P. Singh, Advocate, has filed his vakalatnama on behalf of the petitioner after obtaining 'No Objection' from previous counsel Mr. R.J. Trivedi, Advocate. The same is taken on record.
(2.) Heard Mr. D.P. Singh, learned Counsel for the petitioner, learned Standing Counsel and Mr. Rajendra Pratap Singh, learned Counsel for the opposite party No.7.
(3.) Surprisingly, the petitioner, who claims himself to be the Manager of Swami Vivekanand Higher Secondary School, Bilgram, has filed the instant writ petition under Article 226 of the Constitution of India, inter-alia seeking a direction to the Appar Sachiv Madhymic Shiksha Parishad, Kshtriya Karyalaya, Allahabad to withdraw recognition of said Swami Vivekanand Ucchtar Madhyamic Vidyalaya, Hardoi and to communicate its decision to the petitioner forthwith. Petitioner is also seeking a direction to restrain opposite party No.6-Sub-Divisional Magistrate, Bilgram, Hardoi to interfere in the property of the Institution.;