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             IN THE SUPREME COURT OF INDIA             CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO.3547 OF 2009     (Arising out of SLP(C)No.816 of 2006)      

G.M.,CHITRAKOOT DHAM M.JAL SANSTHAN &ANR             .....APPELLANT(S)

VERSUS

G.M., JHANSI DIVISION & ORS.                          ....RESPONDENT(S)

           O  R  D  E  R

Leave granted.

This appeal has been preferred against an interim order dated 6th of December, 2005  

passed by the High Court of Judicature at Allahabad in C.M. W.P. No. 74034 of 2005.  This  

Court, on 16th of January, 2006, passed the following order :-

“Issue notice.   There shall be interim stay.   However, the order of stay passed shall not stand on the way of the High Court   taking up the writ petition for disposal.”      

Having heard the learned counsel for the parties and after going through the materials on  

record, we are of the view that since the order in this appeal which is under challenge is interim in  

nature, we are not inclined to interfere with the same except that a request can be made to the  

High  Court  to  dispose  of  the  pending  Writ  Petition  within  four  months  from  the  date  of  

communication of this order to it.   

We make it clear that we have not gone into the merits of this case, which shall be decided  

by the High Court in accordance with law.   

The appeal is thus disposed of.  There will be no order as to costs.   

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                 .............................J.                              ( TARUN CHATTERJEE )

                 .............................J.                               ( H.L.DATTU )

NEW DELHI; MAY 12, 2009.