SANJAY HARKAULI,JJ. - (1.) Heard learned counsel for the petitioner.
(2.) This is a writ petition preferred in peculiar circumstances which is not uncommon these days when the work of Courts are being paralysed on account of the Lawyers or the Bar Associations giving a call for strike. To appreciate the controversy we extract here-in-under Para -12 of the writ petition:- "That, in the District Bahraich the strikes of lawyers is going on and as such it is impossible to file any case or any civil suit in respect of the aforesaid matter, and aforesaid since is going on since 7.1.2017 to 13.1.2017 and also further for undue dates/times, the copy of the notice regarding the strike of the lawyer, of District Bar Association, Baharaich is being filed herewith as Annexure No. 5 to this writ petition."
(3.) This averment has been made by the litigant on the strength of a notice of the District Bar Association, Baharaich informing that in the meeting of the general body on 10.01.2017 it has been decided to abstain from judicial work w.e.f. 11.01.2017 on account of establishment of Courts at Nanpara and Mahsi and the piloting of the project of Gram Nyayalaya. Learned counsel states that the strike has been continued thereafter with no call to withdraw the same.;