MANGALBHAI RADHE YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ?application under Article 226 of the Constitution of India, the writ?applicant has prayed for the following reliefs:? 18

(2.) The case of the writ?applicant in nutshell is that he purchased the Plots Nos.31 to 35 of Dipaknagar Colony, situated at Village Bamroli, District?Surat. It is his case that he was in peaceful possession of the plots in question, but one fine day, he was forcibly evicted by the Police Officials of the Pandesara Police Station, Surat at the instance of one Chhotubhai Vestabhai Patel and others.

(3.) Since he came to be forcibly evicted from the plots in question, he lodged a complaint in this regard addressed to the Police Commissioner, Surat. Since there was no action at the instance of the Police Commissioner, Surat, the writ?applicant came before this Court with Special Criminal Application No.7413 of 2015. The Special Criminal Application No.7413 of 2015 came to be disposed of vide order dated 14/12/2015 in the following terms:? By this writ?application under Article 226 of the Constitution of India, the applicant has a grievance to redress as regards the inaction on the part of the police authority in not registering the First Information Report pursuant to the complaint lodged by him in writing dated 26 th October 2015 addressed to the Police Commissioner, Surat, for the offence punishable under Sections 107, 147, 169, 294, 323, 327, 379, 339, 403, 452, 465, 467, 468, 471, 504, 506(2), 120B, 34 read with Section 114 of the Indian Penal Code.