- (1.) DISPUTE in this writ petition is regarding election to the managing committee of respondent No.5. Exactly the same matter came up for hearing before this Court in CWP No.18995 of 2005 and in that writ petition on 6.1.2006, following order was passed by this Court:- "We have heard the learned counsel for the parties at length. In view of the order dated 16.9.2005, copy whereof is Annexure R-5, we are of the opinion that it would not be proper for us to pass any order with respect to the same very matter, which is pending before the Civil Court. However, we give liberty to the petitioners to move an application before the CWP No.17959 of 2005 - 2 - Civil Court for being impleaded as parties in the civil suit and in case such an application is made within four weeks from today, the trial Court shall without hesitation allow the same. In case the petitioners become party in the said suit, the trial Court shall proceed with the matter expeditiously. Disposed of in the above terms. Dasti order."
(2.) IN view of order, referred to above, this Court feels that no case is made out to interfere at the instance of the petitioners. However, liberty is granted to them that they may move an application before the Civil Court for getting themselves impleaded as parties in the pending Civil Suit. The Court below is directed to allow the said application, if made within three weeks from today. Disposed of.;