KARUPPUSAMY Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) BY consent of the learned counsel appearing on either side, the writ petition itself is taken up for disposal.

(2.) LEARNED counsel for the petitioner submitted that he has filed civil suit in O.S.No.382 of 2011 on the file of the District Munsif's Court, Udumalpet and obtained an order of injunction. The 4th respondent filed application to implead as well as vacate injunction petition. Inspite of the same, respondent No.3 has foisted a false case against him and trying to dispossess him.

(3.) LEARNED counsel appearing for the 4th respondent submitted that there is also a decree obtained by her as against the alleged landlord of the petitioner viz., one Radhakrishnan through whom the 5th respondent claimed title. The 5th respondent claims to be tenant of 6th respondent. It is 4th respondent, who is in possession. A civil dispute is sought to be canvassed before this Court by approaching this Court under Article 226 of the Constitution of India.