DILIPBHAI GALABJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants assert that they are in possession of the property in question and seek permission to construct a compound wall. They have produced photographs and the order below Exhibit 5 in Regular Civil Suits No.773/2012 and 778/2012.

(2.) Heard learned counsel for the respective parties and perused the averments made in the applications and documents on record.

(3.) If the applicants are of the view that their possession is threatened the correct course would be to seek police protection which the police are bound to grant, if necessary, but not to petition the Court.