Delhi High Court: While disposing of a petition, a Single Judge Bench comprising of Yogesh Khanna, J. set aside the directions given by a Civil Judge to the Commissioner of Police to organise training programmes for police officials.

The Civil Judge was dealing with a civil suit (property dispute) between two private parties. During the course of proceedings, the parties settled the dispute. The suit was disposed of and decree sheet was ordered to be prepared. Aggrieved thereby, the Commissioner of police preferred the present appeal.

A short question before the High Court was, “In a list between two private parties, can a trial court travel beyond the pleadings to pass such like directions since it is not exercising writ jurisdictions?”

The Court relied on its earlier decision in University of Delhi v. Neelam Gaur, 2002 SCC OnLine Del 500 and observed, “a Civil Court does not possess inherent power to give directions of general nature having far-reaching effect, whatever laudable object such directions may seek to achieve viz., giving training to its officers by the petitioner, such directions ought not to have been passed especially, when the lis before the court did not require passing such directions.” Resultantly, the Court set aside the order of the Civil Judge so far it related to the directions given to the petitioner herein. [Commissioner of Police v. Gayatri, 2018 SCC OnLine Del 13048, dated 18-12-2018]

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