BIJU RAMESH Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) The petitioners have moved this Court with the

(2.) The grievance is with regard to the threat and obstruction stated as being caused by the private respondents herein.

(3.) The learned counsel appearing for the private respondents submits that there is a civil dispute with regard to the issue projected herein and that the petitioners have not become the owners of the property, as only an agreement to purchase has been executed.