Syed Mohammad Hashim vs State Of U.P. & 4 Others
2015 Latest Caselaw 1979 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4534 of 2015
 

 
Petitioner :- Syed Mohammad Hashim
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Pramod Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manoj Kumar Gupta,J.

The relief claimed in the petition is to the following effect :-

1.Issue writ, order or direction in the nature of commanding  the respondent Civil Judge (Junior Division) Court No.16 District Fatehpur to not pass any adverse order against the petitioner till the disposal of the restoration application for Gata No. 480 Kha, area 0.623 Hect. situated at Mauja Chak Korra Sadat Pargana Haswa, District Fatehpur, in illegal way.

In the opinion of the court, no relief can be granted to a party, preventing a court of law, from passing adverse order against a party. It would amount to  pre-empting the court from proceeding in accordance with law. Concededly, it is not a writ of prohibition.

The petition is thoroughly  misconceived and is dismissed.

(Manoj Kumar Gupta, J.)

Order Date :- 25.8.2015

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