As per case facts, Respondent No.7 alleged petitioner lodged a false FIR for land encroachment. The National Commission for Scheduled Castes (NCSC) found the police action unjustified, recommending action against ... the petitioner under the SC/ST Act and against police personnel, and directing status quo on land and ownership orders by administration. The petitioner filed a writ petition, arguing NCSC exceeded its jurisdiction. The question arose whether the NCSC has the power to issue mandatory directions for FIR registration, status quo, or ownership adjudication, or if its powers are only recommendatory. Finally, the High Court held that NCSC's powers are purely recommendatory, not judicial, and it cannot issue mandatory directions or interfere in investigations, land disputes, or ownership matters, thus the impugned directions were beyond its jurisdiction and unsustainable.