MAJEED Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection. On instructions, learned Government Pleader submitted that Revenue Divisional Officer has also interfered in the matter and a civil suit is also pending. We are not expressing any opinion regarding the merits of the civil disputes between the parties. It is submitted by the contesting respondents that there is a dispute regarding pathway. Learned counsel for the petitioners submits that the petitioners will not construct compound wall for obstructing the alleged pathway until civil court decides the matter finally. It is submitted by the contesting respondents that if compound wall is not constructed, they will not obstruct the construction of residential building. That submission is recorded. If the above condition is violated, police shall give adequate protection. The writ petition is disposed of accordingly.