HAMID Vs. D.M., JYOTIBA PHULENAGAR AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed for issuing direction to the District Administration to provide police protection to the petitioner for cultivating and harvesting the crop standing over his land of the petitioner and further for restraining the respondent Nos. 4 to 13 from harassing the petitioner in view of the. aforesaid complaint.

(2.) The facts and circumstances giving rise to this case are that in 1988, proceeding under the provisions of U.P. Imposition of Ceiling of Land Holdings Act (hereinafter called the Act) had been initiated against the petitioner. He filed the objection. However, the objection stood rejected and the Prescribed Authority declared certain area as surplus, possession of which was taken over. Being aggrieved, petitioner file a case under Sec. 27 (4) of the Act before the Divisional Commissioner. Mo; adabad, which was dismissed by its judgment and order dated 22.3.1990.

(3.) Being aggrieved, the petitioner challenged the said order dated 22.3.1990 by filing a Writ Petition No. 8371 of 1990 before this Court, which stood disposed of finally vide order dated 15.1.1998 in terms of the interim order dated 25.5.1990. The present writ petition has been filed as the respondents are not ensuring the compliance of the said judgment and order dated 15.1.1998, and hence the petitioner is entitled for the reliefs sought for.