- (1.) Heard Sri Daya Shankar Mishra, learned counsel for the petitioner, Sri Kartikeya Saran, learned counsel for the respondent no. 3, Mela Pradhikaran Prayagraj and Sri Amit Verma, learned Standing Counsel appearing for the respondent nos. 1, 2 and 4.
(2.) The present petition has been filed seeking a direction for compliance of the judgment and order dated 22.09.2017 passed in First Appeal No. 309 of 2015 with a further prayer to forthwith withdraw the facilities which are said to have been extended to certain persons who according to the petitioner are not entitled for the same including Swami Vasudavanand Saraswati, the appellant in First Appeal No. 309 of 2015.
(3.) Sri Kartikeya Saran, learned counsel appearing for the respondent no. 3 and also Sri Amit Verma, learned Standing Counsel appearing for the respondent nos. 1, 2 and 4 have raised a preliminary objection to the effect that the present writ petition, which essentially makes a prayer for execution of the order passed in First Appeal No. 309 of 2015, that too at the behest of the petitioner who was not a party at any stage of the suit proceedings is not maintainable, particularly in view of the fact that the person against whom relief is sought has not been made party in the writ petition.;