INDRA PRASANNA MUKERJI,J. - (1.) I do not know how an order dated 16th June, 2010 passed by the learned Civil Court directing the parties to maintain status quo with regard to the nature and character of the suit property, could prevent grant of electricity connection to the petitioner, who is a party to the suit.
(2.) The said order is an usual order passed in a partition and administration suit. It simply means that the parties should keep the property as it is. Thus, the parties cannot sell it or otherwise transfer it, encumber it, part with its possession, damage it, demolish it or let it out etc. This kind of an order does not come in the way of a party, admittedly in possession of the property getting electricity supply to it. This right is granted to a citizen under Article 19 of the Constitution of India.
(3.) It is unfortunate that on this objection this writ is pending for nearly six years.;