Pending civil proceedings bar writ adjudication of the same property dispute.

The petitioner alleged that Respondent No. 4, the Sarpanch of Gram Panchayat Darra, illegally demolished his residential house on 05 June 2025 without prior notice, an opportunity of hearing, or payment of compensation for the resulting loss.

He sought judicial action against the alleged arbitrary demolition, compensation, and other appropriate reliefs.

The petitioner did not appear when the matter was heard.

The State submitted that a civil suit concerning the same property was already pending before the Civil Judge, Senior Division, Kurud, and that the petitioner should pursue his remedies before that court.

The Court applied the principle that writ jurisdiction should not ordinarily be exercised to adjudicate disputes concerning property rights and associated claims when the same subject matter is already pending before a competent Civil Court.

The Court treated the pending civil suit as the appropriate forum for determination of the parties’ rival claims and related reliefs, while leaving all questions of merits open.

Since the petitioner’s allegations regarding the demolition, the legality of his possession or title, and the claim for compensation concerned the same property that was already the subject of a pending civil suit, the High Court held that the matter could not appropriately be adjudicated in the writ proceedings.

The Court therefore declined to examine the merits of the alleged demolition or the parties’ rival claims and directed the petitioner to pursue all available grounds before the concerned Civil Court.

The Court expressly clarified that its order would not influence the Civil Court’s independent adjudication.

The petitioner was permitted to raise all grounds and contentions available in law before that court.

The High Court expressed no opinion on the merits, and the Civil Court was directed to decide the dispute strictly in accordance with law, uninfluenced by the High Court’s order.