- (1.) The petitioner Blooming Buds Co-Educational School, Village Bholeshwar, Joya Road, Sambhal has preferred this petition challenging the validity of order dated 22.11.2014 passed by the respondent no.2 Sub-Divisional Magistrate, Sambhal.
(2.) Heard learned counsel for the petitioners and standing counsel on behalf of all the respondents.
(3.) The contention of learned counsel for the petitioner is that the impugned order is wholly without jurisdiction as the Sub Divisional Magistrate has no jurisdiction to pass an order in the manner in which it has been passed. It is next contended that impugned order over-reaches the order passed in judicial proceeding in the form of interim injunction. Learned counsel for the petitioner has submitted that the petitioner had filed the objections before S.D.M., who without considering his objections has passed the order impugned merely on the basis of the case, as set up by respondent no.4 on surmises and conjectures.;