DANIEL Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition for issue of directions to respondents 1 and 2 under Article 226 of the Constitution of India to afford police protection to him against any obstruction by respondents 3 to 6 against the petitioner constructing a compound wall as permitted by the 7th respondent.

(2.) THERE evidently is a dispute by the petitioner on the one hand and respondents 3 to 6 on the other about the pathway used by respondents 3 to 6 on the southern side of the property of the petitioner. The precise dispute, it appears, is the line along which the compound wall can be constructed on the northern boundary of the pathway, ie. the southern boundary of the petitioner's property. Parties are already before the civil court. They have already secured Exts.P2 and P6 interim orders in the respective suits filed by them.

(3.) THIS Writ Petition is, in these circumstances, dismissed. We make it clear that we have not intended to express any opinion as to where the compound wall can be constructed/construction completed. The parties will have to seek appropriate relief from the civil court.