N.P. Gupta, J. - (1.) The matter comes up for consideration of stay petition, however, with consent of the learned counsel for the parties, the matter has been finally heard.
(2.) This petition has been filed by the petitioners with a prayer to quash the proceedings pending before the learned trial court inter-alia on the ground of judgment passed by Hon'ble Supreme Court in Common Cause A Registered Society v. Union of India, reported in AIR 1996 SC 1619 .
(3.) This petition was filed way back on 2.6.98, and the record of the learned trial court has been requisitioned and the same is lying here.;