P. JOHN PAUL Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking for issuance of a Writ of Mandamus, directing the respondents 1 to 3 not to interfere in civil dispute between the petitioner and the respondents 4 and 5.

(2.) The brief facts of the case is that the petitioner herein has promoted a layout under the name of Jayam Nagar Scheme and has entered into an agreement with several persons for sale of plots in installment basis. The petitioner has not honoured the terms of the contract, but had collected money from the subscribers and therefore, a complaint was given by the respondents 4 and 5 to the respondent police.

(3.) The petitioner contending that the dispute is only civil in nature and no criminal ingredient is attracted, has filed this Writ Petition seeking for issuance of a Writ of Mandamus, restraining the police to investigate the matter.