JAYASHEELA REDDY Vs. SUPERINTENDENT OF POLICE AND OTHERS

JUDGEMENT

(1.) LEARNED Government advocate to accept notice for respondents No. 1 to 5 and file memo of appearance in four weeks. The petitioner is before this Court seeking for issue of mandamus to give effect to the Civil Court's order dated 24.06.2013 at Annexure -A and also to provide all help and assistance to the petitioner. The fact that the petitioner herein and Smt. C.K. Devakiammal and others are involved in a civil dispute in O.S. No. 486/2013 is evident from the records. In the said suit, the plaintiffs therein had sought for injunction to protect their rights in respect of the suit schedule property. The order at Annexure -A would disclose that the injunction sought for has been rejected by the Court below.

(2.) THE grievance of the petitioner is that, notwithstanding the said order, the plaintiffs therein are interfering with the right of the petitioner to enjoy the property and the Jurisdictional police are not assisting the petitioner in protecting his rights. It is in that circumstance, the petitioner contends that a representation dated 27.06.2013 as at Annexure -B has been submitted to the Superintendant of Police, Bangalore Rural District, but no action has been taken.

(3.) KEEPING these aspects in view, when the petitioner contends that certain persons are causing disturbance in the area, the Jurisdictional police certainly will have to look into the grievance putforth by the petitioner and assess the threat perception to the body of the petitioner or to avert law and order' problem and if any protection is required in that regard, the Jurisdictional police would consider the same. Hence, no opinion could be expressed at this juncture. However, a direction is to be issued to the respondent No. 4 to look into the representation of the petitioner, assess the situation and thereafter take a decision in accordance with law.