- (1.) By means of this writ petition the petitioner has invoked the inherent jurisdiction of this court praying for the following reliefs: i. issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated 4.8.2003 passed by Sub Divisional Magistrate, Dumeriyaganj, Siddharth Nagar, and 19.10.20105 passed by Additional District & Sessions Judge, Fast Track Court No. 2, Siddharth Nagar, (Annexure no. 9 and 10) and to drop the proceedings initiated against the petitioner under section 133 Cr.P.C. ii. issue such other and further writ, order or direction which this hon'ble court may deem fit and proper in the nature and circumstances of the present case; iii. award costs of the petition to the petitioner.
(2.) Sri Tripathi B. G. Bhai, learned counsel for the petitioner, and learned AGA are present. No one is present on behalf of the private respondents even in the revised call.
(3.) At the very outset it may be mentioned here that on 5.1.2016 when this case was listed, learned counsel for the petitioner submitted that since all the private respondents are proforma respondents and they have no objection, which is quite evident from the counter affidavit filed by them, this petition, which is pending since the year 2006, be disposed of finally today. Hence I heard him and learned AGA. Due to paucity of time, judgment could not be dictated on dias so I got it reserved.;