Allahabad High Court
Smt. Anita Mishra vs State Of U.P. Thru. Addl. Distt. ... on 6 August, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:45741 Court No. - 6 Case :- WRIT - A No. - 8141 of 2025 Petitioner :- Smt. Anita Mishra Respondent :- State Of U.P. Thru. Addl. Distt. Magistrate Lko. And Another Counsel for Petitioner :- Ayush Singh,Neelamber Misra,Sushil Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
1. Heard counsel for the petitioner and learned Standing Counsel for the State.
2. The present petition has been filed by the petitioner alleging that the petitioner is the landlord and had instituted the proceedings against the respondent no.2 for arrears of land and ejectment.
3. It is stated that the Additional District Magistrate (Administration), Lucknow decided the matter finally on 09.12.2024 (Annexure No.4). It is stated thereafter that an execution application was filed in which directions were issued on 26.05.2025 directing the Police Commissioner, Lucknow and also the Station House Officer, Police Station-Kakori, district-Lucknow to execute the order of the ADM. It is specifically argued that despite there being no stay order passed by the appellate court and the executing court's, no steps are taken for execution of the same.
4. This Court had called for instructions, however, the instructions are not clear as to why the Police Commissioner or the Station House Officer, Police Station-Kakori, District Lucknow had not executed the order dated 26.05.2025 despite the fact that the there being no interim order existing as on today.
5. State is granted three days' time to execute the order in terms of the directions issued on 26.05.2025, failing which the Station House Officer, Police Station-Kakori, District Lucknow shall be present before this Court.
6. List/put up this case in the list of fresh case on 12.08.2025.
(Pankaj Bhatia, J.) Order Date :- 6.8.2025 akhilesh/-