Virendra Singh, J. - (1.) HEARD Shri Ravi Kant, Senior Advocate assisted by Shri Pramod Kumar Gupta for the petitioner. Shri Pankaj Naqvi has entered appearance on behalf of the Bar Council of U.P. through its Secretary.
(2.) ISSUE notice to respondent Nos.1 to 4. Steps within a week. The impleadment application to implead Shri Vimal Kumar Verma nominated as Election Officer of District Bar Association, Fatehgarh, Distt. Farrukhabad, as respondent No.6, is allowed. Notices shall be issued to him. The petitioner will take steps to serve him within a week. The supplementary affidavit is taken on record. The amendment application for bringing on record events subsequent to the filing of the writ petition is allowed. Let the amendment be carried out within a week.
(3.) ALL the respondents are granted four weeks' time to file counter affidavit. The petitioner will have one week, thereafter, to file rejoinder affidavit. List on 2nd July, 2009. The petitioner has prayed for writ of quo-warranto calling respondent Nos.2 to 4 to explain the authority, rule of law under which they are functioning as office bearer of Distt. Bar Association, Fatehgarh, Distt. Farrukhabad and the entire proceedings of election of the office bearers held on 28.4.2009. They have also prayed for a direction in the nature of mandamus to furnish complete statement of account regarding sale of vakalatnama and Parcha Advocate being sold by respondent No.1 before this Court and to issue writ of mandamus to the Bar Council of U.P. to supervise the affairs of respondent No.1 by nominating a member of the Bar Council of U.P. The petitioner has also prayed for following relief:- "(4) Kindly to issue an Order, Direction, Rule or Writ in the nature of prohibition, stopping the Sale of Vakalatnama and Parcha Advocate by the respondent No.1.";