WPMS/2043/2022
2023 Latest Caselaw 786 UK

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                        COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPMS No. 2507 of 2022
                                 WPMS No. 2043 of 2022
                                 WPMS No. 284 of 2023
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Ravi Babulkar, Mr. Vikas Bahuguna, & Mr. Siddhartha Sah, Advocates for the petitioners.

Mr. Piyush Garg, learned counsel for respondent no. 1.

Ms. Manisha Bhandari, learned counsel for respondent no. 2.

Mr. Narayan Dutt, learned Brief Holder for the State of Uttarakhand.

Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment. However, for the sake of brevity, facts of WPMS No. 2507 of 2022 are being considered.

By means of this writ petition, petitioner has sought the following relief:-

(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 01.09.2022 passed by respondent no. 1 (contained as Annexure no. 1 to this writ petition)

(ii) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated14.09.2022 passed by respondent no. 2 ( contained as Annexure no. 3 to this writ petition).

(iii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents not to take any coercive measure against the petitioner.

Petitioner held Office of President, Pachhuwadoon Bar Association for three years i.e. 20118-19, 2019-20 & 2020-21. He has challenged an order passed by Chairman, Uttarakhand Bar Council, on various grounds.

Learned counsel for the parties are unanimous that the dispute can be resolved if the matter is relegated to the Chairman, Uttarakhand Bar Council.

In such view of the matter, without going into the merits, writ petitions are disposed of by permitting petitioners to approach Chairman, Uttarakhand Bar Council by making application for revocation of impugned order(s), within three days from today. If such application is made within stipulated time, Chairman, Uttarakhand Bar Council is requested to reconsider the issue and pass appropriate order, as per law, within ten days from the date of filing such application(s).

Till decision in the matter by the Chairman, election process shall not be notified by the concerned Bar Association.

(Manoj Kumar Tiwari, J.) 23.03.2023 Aswal