MUSTHAFA Vs. SUB INSPECTOR OF POLICE TANUR

JUDGEMENT

(1.) THE petitioner has come to this Court seeking issue of directions under Article 226 of the Constitution to respondent No.1 to afford protection to the petitioner to be present in a property when the 7th respondent Taluk Surveyor inspects the property.

(2.) ACCORDING to the petitioner, there is a dispute between the petitioner on the one hand and respondents 2 to 6 on the other. For a proper resolution of this dispute, the petitioner has requested the Taluk Surveyor to inspect the property. We are informed that the Taluk Surveyor proposes to inspect the property on 5.7.2011. The short prayer of the petitioner is that he may be permitted to be present when the Taluk Surveyor inspects the property and police protection may be afforded to protect his life and person when he so proceeds to attend the inspection by the Taluk Surveyor.

(3.) WE are satisfied in these circumstances that appropriate directions can be issued. In the result: