Sangeeta Chandra, J. - (1.) This matter has been listed peremptorily in terms of the order passed by this Court on 10.11.2017. An illness slip has been sent on behalf of Mr. M.A. Qadeer, learned counsel for the petitioners. Earlier also adjournment was requested on behalf of Mr M.A. Qadeer, learned counsel for the petitioners on 10.11.2017, and therefore, the matter was directed to be listed peremptorily.
(2.) Since, this matter has been listed peremptorily and the learned counsel for the respondents has requested for hearing of the case on merits, this Court proceeds to hear the matter on merits.
(3.) From a perusal of the writ petition, it appears that the same has been filed praying for writ in the nature of certiorari for quashing the order dated 10.05.2012 passed by the Additional District & Sessions Judge, Gorakhpur allowing the Application No. 101 Ka filed by the Nagar Nigam, Gorakhpur and a further prayer has been made for issuance of a writ in the nature of mandamus commanding the Additional District & Sessions Judge, Gorakhpur not to implement the impugned order dated 10.05.2012 and not to proceed further with the hearing of Civil Appeal No. 29 of 2006, (Afzal Ahmad vs Maulana Azad Educational Technical & Industrial Society and others).;