IGNATIOUS LAYOLA Vs. S I OF POLICE

JUDGEMENT

(1.) Petitioner is complaining of harassment by police by interfering into the civil disputes.

(2.) Briefly put, the case of the petitioner is as follows:Petitioner is the owner of 71.5 cents of landed property and buildings therein vide Exts.P1 and P2. Respondents 5 to 13 are relatives. It is stated that civil cases are pending and orders have been obtained from the civil Court.

(3.) Learned Government Pleader, on instructions, submits that complaints were received and the police authorities have found that they are essentially matters of civil nature and that they will not interfere in the civil disputes. We record the said submission and close the writ petition.