GEETA SINGH Vs. SUB DIVISIONAL MAGISTRATE (KAPASHERA)

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 22/2/2021 passed by the learned Single Judge.

(2.) The appellants had approached the writ court by way of a petition to assail the order dtd. 16/7/2020 passed by the concerned Sub-Divisional Magistrate [in short, "SDM"], Kapashera, concerning installation of gates at the subject area.

(3.) The grievance of the appellants centers around the operative directions contained in SDM's order. The operative directions have been captured in the impugned judgment. For convenience, they are extracted hereafter: