O.S.K.DAVID Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition has been filed to direct the respondents 1 and 2 not to interfere in civil dispute by extending their support to the third respondent to take forcible possession of the properties measuring an extent of 2.50 Acres in S.No.693/20 of Thangachimadam Village, Rameswaram Taluk, Ramnad District by considering the petition dtd. 23/9/2017, in the absence of any decree for possession in favour of the third respondent.

(2.) Mr.A.Ramar, learned Additional Public Prosecutor takes notice for the respondents 1 and 2 and Mr.S.Mohamed Kadhar, learned counsel takes notice for the 3rd respondent.

(3.) The petitioner having proved his possession over the subject matter lands, failed in his attempt to get a decree of permanent injunction in O.S. No. 32 of 2008, files this petition for direction to prevent the police from interfering with the civil dispute in support of the 3rd respondent. From the averments in the petition, it could be seen that the subject matter lands owned by the Government was occupied by one A.M. Ramam somewhere in the year 1998, and that he sold the property tone M.A. Victor Boopala Royar, by virtue of two sale deeds, dtd. 23/4/1975 and 8/10/1975, and the purchaser sold it to one S. Karuppiah Konar through a registered sale deed, dtd. 7/2/1985. From the said S. Karuppiah Konar, the 3rd respondent purchased the property by way of a sale deed, dtd. 21/10/1988.