SHAKUNTALA DEVI Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought the following reliefs:-

(2.) From perusal of the averments made in the writ petition, it transpires that there is a dispute between the private parties in respect of ancestral property. The respondent-SDM, Barkot, vide order dtd. 13/11/2025, directed the parties to avail an appropriate civil remedy in respect of their dispute. Till such time as the parties seek redressal from the Civil Court, they were directed to maintain status quo with regard to the construction activities being carried out by respondent no. 7.

(3.) Petitioner has approached this Court seeking execution of the said order. In the opinion of this Court, the order passed by the SDM is only administrative in nature, intended to prevent a breach of peace between the parties. Therefore, the parties should file a civil suit in respect of their respective claims concerning the property.