AYSHA Vs. DEPUTY COMMISSIONER MANGALORE

JUDGEMENT

(1.) THE petitioner seeks for a writ of mandamus to direct the respondents 1 to 5 to take action against the respondents 7 and 8 by restraining them from sinking the well.

(2.) THE plea of the petitioner requires to be agitated in order to defend his civil rights. THE enforcement of his civil rights cannot be gone into in a petition under Article 226 and 227 of the Constitution of India. THE interference under Article 226 and 227 of the Constitution of India is wholly uncalled for. Even otherwise, the petitioners have an adequate, alternative and efficacious remedy of approaching the Civil Court.