SUNIL KUMAR SRIVASTAV Vs. STATE OF U. P.

JUDGEMENT

(1.) The prayer in this petition is to command the respondents 4 and 5 not to interfere in the peaceful existence of the petitioner as also in reconstruction of the residential house by the petitioners.

(2.) The respondents 4 and 5 are private individuals.

(3.) Although we had not required the State-respondents to obtain instructions but prompt written instruction has been provided to us by the learned Standing Counsel which discloses that parties, inter se, have instituted suit against each other in the court of Civil Judge (Junior Division), Sharki, Allahabad and that to maintain peace, proceeding under Sections 107/116 Cr.P.C. has also been initiated.