Allahabad High Court
Syed Mohammad Hashim vs State Of U.P. & 4 Others on 25 August, 2015
Author: Manoj Kumar Gupta
Bench: Manoj Kumar Gupta
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 skv