- (1.) This writ petitioner has been filed for the following reliefs : a. issue a writ, order or direction of a suitable nature commanding/directing the respondents particularly respondent no. 5 and 6 to return/hand over the key of the lock of the shop situated at Subhash Chowk 'Bada Chauraha', Police Station Khair, district Aligarh belonging to the petitioners; b. issue a writ, order or direction of a suitable nature commanding/directing the respondents not to interfere in doing the shoe business in the shop situated at Subhash Chowk 'Bada Chauraha', Police Station Khair, district Aligarh belonging to the petitioners in any manner and except in accordance with law ; c. issue a writ, order or direction of a suitable nature commanding/directing the respondents to pay compensation to the petitioners for the damages for which the petitioner had to suffer on account of illegal action of the respondent nos. 5 and 6 .
(2.) From the records we find that the writ petition was decided under an order passed by this Court dated 05.09.2006. The order reads as follows : We have heard learned counsel for the petitioners and the learned A.G.A. who has filed a counter affidavit. We have also heard at length the learned counsel for the intervener Sri Madan Mohan Gautam.
(3.) The writ petition alleges that the petitioners were carrying on the petty business of 'shoes' in the shop in question. The petitioners also claimed that they got the sale deed of the shop executed on 14.10.2004 in favour of the wife of the petitioner No. 1. However, Sri Madan Mohan Gautam, who is said to be an advocate, got another sale deed executed in his favour from somebody else and on that basis tried to forcibly double lock the shop. The station officer of police station Khair reached the spot, and apparently because of the dispute took away the keys of the shop from the petitioner No. 2.;