V K DEVARAJAN Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection for life. Already a civil dispute is pending and contesting respondents obtained an order against the petitioner. It is the case of the petitioner that under the guise of the same they are not allowing the petitioner to enter into the property. If so, it is for the petitioner to approach the civil court for getting appropriate orders. We are not expressing any opinion regarding the merits of the civil disputes in a petition filed under Article 226 of the Constitution of India. However police is directed to see that law and order is maintained and lives of both parties are not endangered. With the above observations this writ petition is disposed of.