Jasbir Singh, J. - (1.) (Oral)
(2.) PRAYER in this writ petition is to quash letter dated 26.6.2006 (Annexure P/8), vide which, revenue authorities were directed by respondent No.2, not to effect any change in mutation with regard to the property, in dispute. Further prayer is to quash letter dated 3.7.2006 (Annexure P/9), vide which, the direction given earlier, was reiterated. It is not in dispute that on the basis of a complaint against the petitioner, enquiry was initiated by respondent No.2, which is still pending. It is grievance of the petitioner that respondent No.2 has no jurisdiction to issue letters Annexures P/8 and P/9 and further that he is unnecessarily dragging the enquiry, on the basis of some alleged complaint. As the enquiry is still pending, we feel that it is not necessary to pass any order on merits at this stage. However, we dispose of this writ petition by issuing directions to respondent No.2 to pass a final order in that enquiry, either way, within a period of fifteen days. It is made clear that before passing any order, the officer concerned is supposed to take note of the effect of the judgments and decree passed by the Civil Court, inter-se the parties. Copy of the order be given dasti on payment of usual charges.;