VASANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The frst proceeding bearing Criminal Writ Petition No. 1651/2015 is fled for the relief of quashing and setting aside the communication dated 22.9.2015 which is sent from the ofce of District Superintendent of Police Nanded to the present petitioner. In this communication, it is informed by the Superintendent of Police that inquiry was made in to the grievance of the petitioner and it was noticed that he had dispute with some persons which was of the nature of revenue entries and of civil nature and so, police action is not possible. During arguments, it was submitted that Criminal Writ Petition No. 320/2016 which was fled for police protection can be disposed of as infructuous as protection was claimed for the period May, June, September and October 2016. Criminal Applications are fled for early hearing of the matters. Both the sides are heard.

(2.) The submissions made and the record show that right from the year 2014, the petitioner has been making complaints to police against his rival like Prabhakar Jondhale, Kasturbai Jondhale, Manohar Jondhale, Narayan Dunde and others. He has grievance that these persons are causing damage to the standing crop and they are also committing theft of his crop. It is his contention that his family is the owner of lands Gat No. 91/1, 92, 105/4, 105/7, 105/9 and 105/10. It is his contention that the property was purchased between years 2002 and 2003 and since the date of purchase they are in possession of these lands and they are cultivating the lands. In the application given to police in the year 2014 he contended that his crop which involved wheat, gram was worth Rs.84,000/- was stolen and similarly, some portion of crop Tur, Soyabean was also stolen. He had contended that some persons were engaged by his opponents to commit the ofence. It is his contention that these opponents are asking him to give him 15 Acre portion and Rs. fve lakh to have peace with them and as he is refusing, they are harassing him by aforesaid way. In the application/representation made on 2.4.2014 the petitioner had contended that there was dispute on revenue side in respect of the entries in crop cultivation column of 7/12 extract, but those proceedings are decided in his favour, but even after that the opponents are harassing him. On 24.4.2014 he gave another complaint and raised grievance that aforesaid persons were causing damage to his pipeline, electric motor etc. He had given complaint to police and Tahsildar. On 8.7.2014 he gave another representation and informed police that for about 17 months he was receiving harassment from these persons.

(3.) It appears that the petitioner had approached this Court atleast on two occasions for seeking directions against police to consider and decide his complaints, representations. After getting the decision of Criminal Writ Petition No. 151/2015 he again approached police and gave representation and submitted that police were expected to take decision on this representation as per the order made by this Court. This representation shows that he mentioned the incidents which had allegedly taken place from April 2014 to October 2015. The representation was given in July 2016.