Pradeep Kumar Singh Baghel, J. - (1.) Pursuant to order of this Court dated 9.3.2018 the Sub-Divisional Magistrate, Sadar, Meerut is present in the Court. Learned Standing Counsel has received instructions. On the strength of instructions she submits that by an order dated 29.1.2018 a Division Bench of this Court in a writ petition i.e. Writ-C No. 3701 of 2018 has stayed the order passed by the Additional Commissioner, Meerut dated 5.12.2017 wherein a direction was issued to ensure that the physical possession of the land in question be handed over to the petitioners by use of police force.
(2.) Be that as it may, the relief sought in the instant writ petition is for issuance of a writ of mandamus directing the respondents to restore the possession of the petitioners' land in dispute as directed by order dated 5.12.2017 passed by the Additional Commissioner, Meerut (which has been stayed by the Division Bench on 29.1.2018) and the order passed by this Court in a writ petition i.e. (Writ-B No. 58750 of 2015), dated 2.12.2016 which is stated to be confirmed in Special Leave to Appeal (C) No. 2979 of 2017 by order dated 17.2.2017.
(3.) Learned counsel for the respondents has vehemently raised a preliminary objection with regard to maintainability of the writ petition on the ground that the conduct of the petitioner dis-entitles him to approach this Court under Article 226 of the Constitution of India as she has not come with clean hands.;