M. NARAYANAMMA Vs. STATE OF A.P.

JUDGEMENT

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

(2.) Heard Sri Sasanka Bhuvanagiri, learned counsel for the petitioner, Sri K.C.Krishna Murthy, learned senior counsel and learned Assistant Government Pleader representing the State.

(3.) Learned Assistant Government Pleader on written instructions would submit that police has no intention to interfere in civil disputes, particularly in this matter, and they will never interfere in the subject matter.