BARBARA Vs. AUGUSTINE

JUDGEMENT

(1.) IT appears that there are some disputes between the parties and according to the respondents, the Panchayat has already issued an order of demolition of compound wall, against which the petitioner has already sought relief by filing separate writ petition subject to any decision that may be rendered in those proceedings in accordance with law. Police shall see that law and order is maintained and that the life of both the parties are not endangered. Writ Petition is closed.