A. K. Yog, J. - (1.) -
(2.) THE prayer made in the application is as follows : "It is, therefore, most respectfully prayed to this Hon'ble Court that this Hon'ble Court may graciously be pleased to recall its order dated 8.5.2006 directing to shift the statue of the father of the nation from tri-square situated before the Bharadwaj Park, Allahabad or pass such other appropriate order which this Hon'ble Court may deem fit and proper without disturbing the statue from its place." Shri Ravi Kiran Jain, senior advocate, submitted that the prayer in the application '.........to recall its order dated 8.5.2006......' be 'treated as prayer to review order dated 8.5.2006 passed by the Bench comprising A. K. Yog and Prakash Krishna, JJ. Consequently, Court passed order dated 31.7.2006 directing this application to be listed before said Bench of A. K. Yog and Prakash Krishna, JJ. "at the earliest". Meanwhile applicants, filed two 'interim applications' in the above 'intervention' application.
(3.) CIVIL Misc. Application No. 263541 of 2006 was presented on 6.12.2006 and the prayer made therein is : "It is, therefore, most respectfully prayed that since the directions issued in the instant writ petition are in conflict with the judgment and orders of the two Division Benches namely judgment and order dated 15.12.2000 passed in CIVIL Misc. Writ Petition No. 9212 of 1985, Anand Mohan v. Administration of Allahabad and others and judgment and order dated 31.7.2006 passed in CIVIL Misc. Writ Petition No. 40443 of 2006, Sharad Chand Mishra v. State of U. P., the matter be referred to a larger Bench and papers be laid before Hon'ble The Chief Justice for that purpose. Or In the alternative various orders or direction issued in the writ petition be recalled/clarified except those orders or directions which have already been implemented." Civil Misc. Application No. 263539 of 2006 was presented on 6.12.2006 and the prayer made is : "It is, therefore, most respectfully prayed that this misc. application be heard either before the Civil Misc. Intervention Application No. 130413 of 2006 or alongwith that application." ;