MAHARAJ KUMARI VISHNUPRIYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri V.K. Upadhyay, learned Senior Advocate assisted by Shri Ritvik Upadhya, learned counsel for the petitioner and Shri Anil Kumar Srivastava, learned Senior Advocate assisted by Shri Saurabh Raj Srivastava, learned counsel appearing for the respondents.

(2.) This petition has been filed seeking to set aside the order dtd. 2/6/2023 passed by the Additional District Judge, Court No. 14, Varanasi in Criminal Appeal No. 70 of 2022 (Maharaj Kumari Vishnupriya vs. State of U.P. and others) with a further relief to prohibit and restrain the respondents from committing any act of economic abuse against the petitioner by alienating or creating in any manner whatsoever third party interest over any part of the properties as mentioned in the schedule to the application dtd. 30/10/2021[1] of the petitioner (Annexure No. 7) and also not to interfere in the peaceful possession of the petitioner. [1] This application is referred to in the instant petition as well as the counter affidavit as being dtd. 31/10/2021, but in the order impugned, the same is referred to as dtd. 30/10/2021. Therefore, that application is referred herein as dtd. 30/10/2021.

(3.) It appears from the record of this petition that the petitioner is the daughter of late Vibhuti Narain Singh, who was the erstwhile ruler of the State of Banaras and has been continuously living in the fort of Ramnagar since childhood. The respondent No. 2 is the youngest sibling of the petitioner and son of late Vibhuti Narain Singh who also continues to stay along with the petitioner as a family member in the Ramnagar Fort even after the demise of his father on 25/12/2000.