RAJBEER Vs. ADDL. COMMISSIONER, SAHARANPUR DIVISION AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel and also perused the record.

(2.) By means of this writ petition filed under Art. 226 of the Constitution of India, the petitioner prays for issuance of a writ, order or direction in the nature of mandamus commanding the respondent No. 1 to stay the operation of the order dated 30.12.2000.

(3.) The grievance of the petitioner is that against by the order passed by the Additional Collector (Administration), Muzaffarnagar, the petitioner filed a revision along with an application for interim relief before the Collector. The Collector is stated to have entertained the revision but no orders have been passed on the application for interim relief. It has also been stated that on the basis of the impugned order respondent No. 2 is trying to dispossess the petitioner from the land in question and cut away the sugarcane crop standing on it.