Jitendra Bahadur Singh vs State Of U.P. And 5 Others
2015 Latest Caselaw 2168 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50033 of 2015
 

 
Petitioner :- Jitendra Bahadur Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Manish Dev Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

This Court has repeatedly held that the police and administrative authority must not interfere in inter se dispute between the two private parties in respect of immovable properties.

We have been informed that a Government Order has also been issued for the same purpose. It appears that the Sub-Divisional Magistrate, Mariahu, District Jaunpur has no respect to the orders of the Court or to the Government Order. He has issued the order for delivery of possession under the order impugned and thereafter he has issued another order for possession to be delivered and a report be submitted for compliance thereof.

We, therefore, direct that the Principal Secretary, Revenue to take disciplinary action against the officer concerned and to ensure that in future, no such order are issued. No leniency is to be shown.

A copy of this order may be forwarded to the respondent no.1 by the Standing Counsel. within a week from today and the action taken report be submitted before this Court positively by 18.9.2015.

Put up on 18.9.2015.

Order Date :- 4.9.2015

Ashish Pd.