Patna High Court: A Single Judge Bench comprising of Mohit Kumar Shah, J. while hearing a civil writ petition ruled that the district administration was not empowered to order sealing of a property and direct eviction of the possessor therefrom.
The present petition was filed praying for quashing order of Sub-Divisional Magistrate, Gaya whereby petitioner’s shop had been sealed on the basis of a complaint of his landlady alleging that despite demanding the petitioner-tenant to vacate the shop, he had refused to do so and had instead, threatened her.
The Court opined that the District administration was not empowered to seal the shop of the petitioner at the instance of his landlady. Petitioner’s eviction or sealing of his shop could have taken place only after following the due process of law. If the landlady wanted to evict the petitioner, she was free to approach the Court of competent civil jurisdiction for the said purpose.
In view of the above, the petition was allowed and impugned order was quashed. District Administration was directed to open the seal of petitioner’s shop and hand over its possession to him within three days of the date of the present order.[Ram Pravesh Yadav v. State of Bihar, 2018 SCC OnLine Pat 2170, decided on 05-12-2018]
In big private Companies mostly benami es, they are entitled to conduct domestic enquiries under their whim and order punishment they want on extraneous unfair reasons.
Courts agree to his which are agents of benami Companies infiltrated in higher judiciary for protecting corruption and colonial status of the Country.
But who is to see all that even it a very serious matter.