ARUN TANDON, J. - (1.) HEARD Counsel for the parties.
(2.) THESE 1-2 writ petitions, which have been filed by rival parties claiming a right to manage the Local Committee of All India Muslim Educational Conference, Bareilly, a society registered under the Societies Registration Act as well as Fazlur Rahman Islamia Inter College, Bareilly along with other educational institution established and managed by the said society. At the very outset the Court may record its unhappiness about the manner in which the parties have mis-utilized/rather abused the process of writ proceedings under Article 226 of the Constitution of India for perpetuating their continuance in the institution for years together without the actual dispute of right to manage the society and the institution as lawfully elected office bearers being finally adjudicated at any point of time by any of the authorities, as well as without getting any writ petition finally decided. By complicating facts and by concealing the real issue parties have been successful in obtaining interim orders after interim orders from this Court and as a result whereof at no point of time the basic issue of the right to be the lawful office bearers has been adjudicated finally. This practice must be brought to an end so that the Courts are not made an instrument for granting interim orders only.
(3.) ACCORDING to the Court, a stage has come to adjudicate upon the rights of the parties finally and in this background, the Court instead of falling in the trap as suggested by the Counsel for the petitioner to grant interim order and to connect the last petition with the earlier pending writ petition, insisted that all the writ petitions themselves may be listed and may finally be adjudicated by this Court.;