K S RAJENDRAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court with this petition under Article 226 of the Constitution of India to issue directions to respondents 1 to 3 to compel them to desist from harassment against the petitioner at the instance of the 4th respondent.

(2.) THE petitioner claims to be a lessee of a property from the brother of the 4th respondent. That lease was to enable the petitioner to undertake prawn cultivation. THE 4th respondent is obstructing the cultivation. THE 2nd respondent, a police officer, is unnecessarily interfering in the civil dispute between the parties and is attempting to harass the petitioner. Parties are before the civil court. THE petitioner shall abide by the orders of the civil court. It may be ensured that the police official respondents do not interfere in the civil dispute and unnecessarily harass the petitioner, it is submitted.

(3.) WE are now satisfied that the apprehension of the petitioner about the harassment by the police is unjustified in the light of the undertaking given by the learned Government Pleader on behalf of respondents 1 to 3. WE need only observe that the petitioner and the 4th respondent must comply with the worders of the civil court. If there be any non compliance, the aggrieved party shall be at liberty to complain to the civil court. Police need not interfere in the civil dispute between the petitioner and the 4th respondent.