B. VAHEEDA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Though the petitioner made several allegations about interference of the police in civil disputes, in view of the submission made by the learned Assistant Government Pleader for Home that the police are not interfering with any civil dispute, no further adjudication is necessary. But this Court time and again issued directions to the police not to interfere with the civil disputes.

(3.) In similar situation in a judgment in J.Lakshmi @ Lakshamamma and another vs. Commissioner of Police and Others, 2004 2 ALD(Cri) 477, a direction was issued to the police not to interfere with the civil disputes while referring the directions issued by the Court Masthan Saheb v. P.S.R. Anjaneyulu, 2002 2 ALD(Cri) 706 (A.P) as wells as guidelines issued by the Union of India vide Ministry of Home Affairs Letters No.VI-24021797/84-GPA.1, dated 04.07.1985 and 10.07.1985 summarized the legal position as under:-