- (1.) HEARD learned Counsel for the parties and perused the record produced by the learned Standing Counsel.
(2.) IN Writ Petition No. 2306 (M/s) of 2004, the petitioners pray for a direction in the nature of Certiorari quashing the orders dated 30. 1. 2004, 12. 12. 2003 and 7. 5. 2003 passed by the opposite party No. 3 and further they pray for a direction in the nature of Mandamus commanding the opposite parties not to interfere in the peaceful functioning of the Committee of management of the Society till expiry of its term in the year 2006 in any manner whatsoever.
(3.) IN Writ Petition Nos. 2003 (M/s) of 2007 and 2160 (M/s) of 2007, the petitioners pray for a direction in the nature of Certiorari quashing the impugned order dated 3. 4. 2007 passed by the opposite party No. 3 and order dated 5. 4. 2007 passed by the opposite party No. 5. Further, prayer is for a direction in the nature of Mandamus commanding the opposite party No. 5 to attest and verify the signatures of the petitioner No. 2 as Manager of the committee of Management of Dev Krishna Inter College, Sagwar, District unnao and Manager of the Committee of Management of Sri Jai Devi Balika uchchatar Madhyamik Vidyalaya, Sagwar, District Unnao, on the basis of the elections held on 11. 2. 2007 and to allow the petitioners to continue as committee of Management of the said College notwithstanding the impugned orders dated 3. 4. 2007 and 5. 4. 2007.;