O.P.Garg, J. - (1.) By means of this writ petition under Article 226 of the Constitution of India, the order dated 27.1.1999, Annexure-14, and the order dated 24.3.1999. Annexure-15 respectively passed by the Civil Judge (Senior Division), Varanasi respondent No. 2 and the District Judge, Varanasi respondent No. 1 have been challenged. It is prayed that both these orders be quashed and the respondents be directed not to interfere with the functioning of the duly elected body of U. P. Olympic Association (for short 'U.P.O.A.') and its General Secretary, Sri Anandeshwar Pandey. who are petitioner Nos. 2 and 3 respectively.
(2.) Sri R. N. Singh, learned Senior Advocate appeared on behalf of the respondent No. 3. He stated that he would not file any counter affidavit and on the basis of material available with the writ petition, it may be finally decided on merits. With the consent of learned counsel for the parties, I proceed to decide this writ petition finally at the stage of admission according to the Rules of Court.
(3.) Heard Sri V. B. Singh, learned counsel for the petitioners and Sri R. N. Singh. assisted by Sri V. K. Singh, learned counsel for the respondent No. 3 Mohd. Razauddin.;