- (1.) Leave granted.
(2.) Agra Development Authority, the fourth respondent herein, allotted a house to the sixth respondent and delivered possession to her on 18.9.1986.
(3.) The sixth respondent filed a writ petition in the year 2003 alleging that the appellant herein had illegally occupied the said house and, seeking a direction to the respondents 1 to 4 herein (State of UP, District Magistrate, Agra, Superintendent of Police, Agra and the Agra Development Authority) to evict the appellant from the house and deliver vacant possession to her. The said writ petition was allowed by Division Bench of the Allahabad High Court by impugned order dated 25.11.2009. The High Court has not considered either the facts or the legal position. By a brief order, it narrates the aforesaid grievance of the sixth respondent that the appellant had trespassed into her house and consequently, directs the Collector, Agra to look into the matter personally and if the appellant herein is found to be a trespasser, to "throw him out" from the house within a period of one month provided there is no legal hurdle. The said order is challenged by the appellant in this appeal by special leave.;