Rajeev Misra, J. - (1.) Challenge in this special appeal is to the judgement and order dated 19.7.2011, passed by the learned Single Judge, whereby the learned Single Judge has not only dismissed the writ petition filed by the petitioner appellant but has also imposed an exemplary cost of Rs. 21 lacs upon the petitioner-appellant.
(2.) We have heard Mr. Abhishek Tripathi, Advocate, holding brief of Mr. Vrindavan Mishra, the learned counsel for the petitioner-appellant, the learned Standing Counsel representing the respondent nos. 1 to 4 and Mr. Sudhanshu Narain, the learned counsel representing the respondent no. 5.
(3.) The petitioner-appellant filed C.M.W.P. No. 1794 of 1993 (Kshetriya Sri Gandhi Ashram Vs. State of U.P. and Others) claiming the following reliefs:- "(a) a writ order or direction in the nature of certiorai quashing the impugned order of reference dated 2.5.1993 passed by the respondent no.2 (Annexure No.1 to the petition) (b) a writ or direction in the nature of writ of prohibition against Labour court, Gorakhpur, respondent No. 4 commanding the respondent no.4 not to proceed further in Adjudication Case No. 72 of 1993 pursuant to impugned order of reference (c) any other writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case (d) award cost of the petition to be paid to the petitioner.";