JISHNU V DEV Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) According to the Petitioner, he has got property having an extent of 65 1/2 cents from his father and he is the absolute owner of the property. Petitioner's father got the said property from one Santa Kumari who was the daughter of the elder brother of the Petitioner's father as per will Complaint is made against the 4th Respondent. It is stated that the 4th Respondent and his 3 henchmen are obstructing the work. Petitioner filed complaint to Respondents 1 to 3.

(3.) This is a case where the Petitioner has got an alternative remedy by way of approaching competent Civil Court. Accordingly, the writ petition is disposed of relegating the Petitioner to approach the competent Civil Court. We, however, make it clear that, if the Petitioner complains of commission of any cognizable offence by the 4th Respondent or anyone else before the 3rd Respondent, the 3rd Respondent shall take action in accordance with law.