TARUN AGARWALA AND AJAY BHANOT,J. - (1.) Heard Sri Anil Kishore Sharma and Sri Saroj Kumr Yadav, the learned counsel for the petitioner, Sri Umesh Vats, the learned counsel appearing for the respondents no. 4 and 5 and Smt. Subhash Rathi, the learned Additional Chief Standing Counsel for the District Magistrate.
(2.) The petitioner has filed the present writ petition praying for the following relief:- "(i) Issue a Writ, order or direction in the nature of MANDAMUS and thereby command the respondents, particularly the official respondents to restore the possession of the petitioner over gata no.211 area 0.450 hectare and gata no. 232 area 0.336 hectare situated in Mauja Mandvivar (Pachhatiya) Post Haveli, Tesil Sadar, District Jaunpur, over which the petitioner has been illegally evicted forcibly in pursuance to the order Special Secretary to the Chief Minister, without following the procedure of law even during the pendency of civil litigations between the parties before the Civil Court and Revenue Court in respect of the same properties. (ii) Issue a Writ, order or direction in the nature of MANDAMUS and thereby issue suitable directions for initiation of disciplinary proceedings against respondent nos. 7 to 11 for holding the law courts in contempt by their act and conduct under show of the colour of their office. (iii) Issue any order Writ, order or direction in the nature, as the Hon'ble Court may deem fit and proper in the facts and circumstances of the case. (iv) Award the cost of Writ Petition to the petitioner."
(3.) The writ Court entertained the writ petition on the premise that the petitioner was a valid purchaser of the property in question in which possession was given after execution of the sale deed as is depicted in the sale deed itself.;