- (1.) Heard Sri Akhilesh Kalra, learned counsel for petitioner and Sri Zafaryab Jilani, Additional Advocate General for the State of U.P. assisted by Sri Afzal Siddiqui, counsel for Registrar U.P. Madarsa Shiksha Parishad, Lucknow. Sri Mohd.Tariq, Registrar, U.P. Madarsa Shiksha Parishad is also present before this Court.
(2.) This review petition has been preferred against the judgment and order dated 30th July, 2013, passed by this Court in Writ Petition No.2224 (M/S) of 2010 (Zamia Ahle-Sunnat Musahidul Ullum v. State of U.P. and others).
(3.) The operative portion of the order under review dated 30.7.2013 is quoted below for ready reference : "......In the circumstances of the case, the Registrar is directed to register the institution in question the list of permanent recognition and as a consequence the name of madarsa may be included in the list from the date it has acquired this qualification. The State Government after examining the case of the petitioner, considering it as permanently recognized, for placing it in the list of grant-in-aid in accordance with law. The date of recognition will relate back only to 2007. Petition is allowed in the above terms";