(1.) Shri Yash Sharma, learned counsel for the petitioner.
(2.) Smt. Padamshree Agarwal, learned Panel Lawyer for the respondent/State.
(3.) The instant petition under Article 226 of the Constitution of India is preferred by the petitioner not against any order or directions of any Authority, but is directed against the alleged action of the respondents in trying to oust the petitioner from a property of his legal ownership, that too flouting the order dtd. 18/03/2021 passed by DRT, Lucknow, wherein the respondent-Bank was directed to maintain status quo with regard to auction held on 04/02/2021.