- (1.) RAKESH Tiwari, J. This contempt petition has been filed alleging non-compliance of the order and judgment dated 6-3- 2003 passed in Civil Misc. Writ Petition No. 10462 of 2003.
(2.) BY the aforesaid order and judgment dated 6-3-2003 the petition was disposed of with a direction to the respondent to provide police security to the petitioners. The petitioners claim to be the owners and in possession of agricultural land (being Khata No. 24 and new number 26), Ghata No. 1000, Area 10 bigha 18 biswas and 9 biswansi, situated in village Salabad, Police Station Chhatari, District Bulandshahar. It is alleged to have been purchased from its owner Kishan Lal by registered sale-deed dated 16-4-1982. It is further alleged that subsequently with mala fide intention filed suit for cancellation of sale-deed whereas the applicants filed suit for permanent injunction. The suit filed by Kishan Lal was dismissed and the suit filed by the applicants was decreed by the Civil Court against which a second appeal was filed before this Court which was dismissed on 15-1- 1999 and thereafter Special Leave Petition preferred by Kishan Lal before the apex Court was also dismissed on 10-5-1999 upholding the possession of the applicants. It is submitted that the names of the applicants are also recorded in the revenue records from 1407 to 1412 Fasli.
(3.) KISHAN Lal gave an application on 23-4-2001 before the District Magistrate, Bulandshahar complaining that the applicants want to encroach over his land. The District Magistrate, Bulandshahar on 5-5-2001 directed the SDO to enquire and report. Accordingly, the SDO submitted his report on 11-5- 2001 to the District Magistrate, Bulandshahar stating therein that the applicants are in possession over the land. KISHAN Lal is neither in possession nor he has any right over the land. It is further alleged that KISHAN Lal tried to initiate proceedings under Section 145 Cr. PC before the Sub-Divisional Magistrate, Shikarpur, District Bulandshahar. Again the matter was enquired through the Station Officer, Police Station Chhatari, District Bulandshahar and thereafter, who found that there is no apprehension of breach of peace as the applicants are in actual possession over the land and KISHAN Lal had no right over it and further that the applicants are cultivating the land and the application of KISHAN Lal dated 23-4-2001 was rejected on 11-5- 2001. Another applicants made by KISHAN Lal dated 25-11-2002 also met the same fate and thereafter, an enquiry was got conducted through the SDM Shikarpur who submitted his report dated 30/11/4-12-2002 to the District Magistrate, Bulandshahar confirming that the applicants are recorded owners and are in possession of the land and further that KISHAN Lal had died at Delhi and in village he has no heirs and recommended for necessary police help to the applicants. It appears that on the aforesaid report of the SDM dated 4-12-2002 the District Magistrate passed the order dated 12-12- 2002 directing the SSP to provide all help to the applicants so that they cultivate their and. It is admitted in para 9 of this contempt application that KISHAN Lal with whom there was litigation died long back on 9- 8-2002 at Delhi leaving behind him no heir. It is also alleged that certain anti social elements are not permitting the applicants to cultivate their land. This compelled the applicants to file Civil Misc. Writ Petition No. 10462 of 2003 in which the aforesaid order dated 6-3-2003 has been passed. It is submitted that the District Magistrate personally accepted the representation and called for the record of the case but he has not passed any order on the representation of the petitioner for providing police help. The averment regarding non-passing of the order by the District Magistrate under influence of alleged some political persons is not borne out from the record. Admittedly Kishan Lal with whom there was litigation died leaving behind no heirs. If any person tried to garb the land of the petitioners they can take recourse to law.;