Amarawati Kunwar vs Amul Kumar @ Om Prakash Singh And 12 ...
2022 Latest Caselaw 14809 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

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Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 9476 of 2018
 

 
Petitioner :- Amarawati Kunwar
 
Respondent :- Amul Kumar @ Om Prakash Singh And 12 Others
 
Counsel for Petitioner :- Prasant Kumar Mishra
 
Counsel for Respondent :- Rajesh Kumar Srivastava
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for the parties.

This Court granted an interim order on 10.01.2019 provided that:-

"Till the next date of listing, both the parties are directed to maintain status quo with regard to the nature of and possession over the suit property as on date. They shall not indulge in any such action which may create breach of law and order situation in the area where the suit property situate. They shall also be restrained from creating any third party right or interest over the same or alienate it, in any manner, whatsoever.

It goes without saying that the interim order granted here shall be subject to the final decision in the title proceedings pending before the consolidation court in revision."

Counsel for both the parties are agreed that though the proceedings are decided by the Consolidation Courts but a writ petition bearing Writ-B No. 2715 of 2019 against the order of Consolidation Court's is pending before this Court. Therefore, the status-quo order as granted by this Court may be continued.

In view of the statement made by learned counsel for the parties, the present petition stands disposed of with a direction that parties shall maintain status-quo with regard to the nature of and possession over the suit property as on date. They shall not indulge in any such action which may create breach of law and order situation in the area where the suit property situate. They shall also be restrained from creating any third party right or interest over the same or alienate it, in any manner, whatsoever and the same shall be subject to judgment and order passed in the Writ- B No. 2715 of 2019 with regard to the title of the property.

Office is directed to disconnect the Matter under Article 227 No. 2715 of 2019.

Order Date :- 20.10.2022

Krishna*

(Vivek Chaudhary,J.)