B. MUNIVENKATAPPA Vs. TAHSILDAR AND ANOTHER

JUDGEMENT

(1.) THE Petitioner claims to be the owner in possession of 3 guntas of land in Sy No. 70, 2 -18 guntas in Sy. No. 25, 11 guntas in Sy. No. 108 and 4 guntas in Sy. No. 26 of Mavahalli village in Kolar District. By the impugned order at Annexure -D dated 29.5.1998 the Tahsildar has withdrawn the police protection granted to the Petitioner in respect of the lands. Consequently, the 2nd Respondent Sub -Inspector informed the Petitioner accordingly vide Endorsement at Annexure -E. Petitioner is seeking to quash these orders which are produced as Annexures -D and E.

(2.) LEARNED Counsel for the Petitioner submits that there is an order of the Civil Court to maintain status quo in respect of the property and the withdrawal of police protection without affording opportunity to the Petitioner is bad in law.

(3.) THE contention that the impugned action is violative of principles of natural justice, is wholly untenable. Petitioner has no right muchless vested right to seek police protection in relation to property dispute which is already subjudice. No right of the Petitioner is affected by the impugned action. Hence, question of affording opportunity to the Petitioner does not arise.