Jasbir Singh, J. - (1.) (Oral)
(2.) THIS writ petition has been filed against letter dated 17.10.2005 (Annexure P/7), vide which, the petitioner has been requested not to sell the property, mortgaged with it till investigation, to fix criminal and revenue liability against respondent No.3, is complete. It is case of the petitioner that the property is lying mortgaged with it and the officer concerned has no jurisdiction to restrain it from selling the same, if need be. A reading of letter (Annexure P/7) indicates that no order has been passed, only a request has been sent to the petitioner, if the petitioner feels aggrieved of the same, it may bring its objection to the notice of the said authority, which shall pass an appropriate order thereafter. Disposed of.;