V DHANASEKAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) ON consent, this writ petition is taken up for final hearing at the admission stage.

(2.) THE petitioner has come forward with this writ petition for forbearing the respondents 1 and 2 who are the Commissioner of Police, Urban, St.Thomas Mount, Chennai and the Inspector of Police, M2 Milk Colony Police Station, Chennai from interfering with the civil dispute between the petitioner and the respondents 3 to 6 in respect of the land and house situated in S.No.16 Madhavaram Village, Maduravaram Division, Tiruvallur District.

(3.) WITH the above observation, the writ petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.