Non-Reportable

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.5072  OF 2009 (Arising out of SLP© No. 16795/2009)

Vice Chairman, Lucknow Development Authority & Ors.      …Appellants

Versus   Mahant Baksh Singh @ Jai Chaudhary & Ors.   …Respondents

JUDGEMENT

R.M. Lodha, J.

Leave granted.

2. This  appeal  by  special  leave  is  directed  against  an  

interlocutory order  dated July  15, 2009 passed by the High Court of  

Judicature at Allahabad, Lucknow Bench, Lucknow.

3. The impugned direction reads thus:

“  We, therefore, direct the District  Magistrate,  Lucknow and Senior superintendent of Police,  Lucknow to put  the  petitioners  in  possession  over  the Khasra  plot  No.  1284 area 1 Bigha  with the help of the revenue authorities within

24 hours and submit a report before this Court  on 17th of July, 2009.”  

4. During the course of hearing, Mr. Mukul Rohtagi, learned  

Senior Counsel for Respondent Nos. 1 to 6 submitted that the said  

respondents  (original  writ  petitioners)  have  no  objection  if  the  

aforesaid direction is set aside.  

5. In view thereof, we are satisfied  that the grievance of the  

appellant  stands redressed and it  is  not  necessary to  go into  the  

diverse aspects of the matter.

6. Accordingly,  appeal  is  allowed  and  the  direction  

aforenoticed is set aside. Looking to the controversy raised in the writ  

petition,  we  request  the  High  Court  to  hear  and  decide  the  writ  

petition  as  expeditiously  as  may  be  possible  uninfluenced  by any  

observation  made in the impugned order or the order that has been  

passed by us.  

……………………J (Tarun Chatterjee)

…….……………..J         (R. M. Lodha)

New Delhi August 4, 2009.