Allahabad High Court
Ram Kripal Tyagi vs State Of U.P. And 17 Others on 1 August, 2019
Bench: Shashi Kant Gupta, Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 32
Case :- WRIT - C No. - 24880 of 2019
Petitioner :- Ram Kripal Tyagi
Respondent :- State Of U.P. And 17 Others
Counsel for Petitioner :- Rishi Kant Rai
Counsel for Respondent :- C.S.C.
Hon'ble Shashi Kant Gupta,J.
Hon'ble Saurabh Shyam Shamshery,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
This petition has been filed for the following reliefs:
"i. Issue writ, order or direction in the nature of mandamus directing the respondent Nos. 1 to 5 to take appropriate action in the light of Govt. Order dated 01.05.2017 against the respondent Nos. 6 to 18, who are in unauthorized possession over the land relating to the Sriram Lila Committee and Ramlila Ground, Khaga, Fatehpur, which is a religious/cultural society.
ii. Issue writ, order or direction in the nature of mandamus directing the respondent Nos. 2 and 3 to decide the complaint/representation moved by the petitioner on the portal of State Govt. as Reference No. 40017219012249 dated 19.07.2019, expeditiously as possible as within stipulated time fixed by this Hon'ble Court."
A perusal of record shows that the petitioner is seeking a direction against the private Respondents No. 6 to 18, who are allegedly in unauthorized possession over the property in dispute.
This Court in Writ Petition No. 50033 of 2015 (Jitendra Bahadur Singh Vs. State of UP & others) has held that the police and administrative authority must not interfere in the inter se dispute between two private parties in respect of immovable properties. In this regard, learned Standing Counsel has placed a Government Order dated 16.9.2015 issued by the Chief Secretary, Uttar Pradesh Government in pursuance of the order dated 4.9.2018 passed by this Court wherein it has been stated as follows:
"In this behalf, I am directed to say that while complying with Hon'ble High Court's order dated 04.09.2015 in letter & spirit, it be ensured that such matters of immovable property pending between the private parties, whose cases are pending before competent court or where Hon'ble Courts have passed interim order, no administrative order should be passed on miscellaneous applications. In future, if any such matter comes to the notice of the Government, then it shall be construed strictly and strict penal action shall be taken against the officers guilty for the same." [English Translation]
Since the petitioner, in substance, is seeking relief against the private respondents, the present writ petition is not maintainable.
In view of the above, we do not see any justification to interfere in the matter. However, the petitioner, if so advised, may take proceedings before the appropriate forum in accordance with law.
With the above observation, writ petition stands disposed of.
Order Date :- 1.8.2019
vinay
