NARSING PERSHAD Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Petitioner complains that the 1st respondent at the instance of the 2nd respondent is interfering and coercing the petitioner to settle the dispute with the 2nd second respondent.

(2.) The petitioner's grievance is that the 2nd respondent preferred the complaint to the 1st respondent stating that he is making unauthorized construction over his property, which is interference with the beneficent enjoyment of the 2nd respondent's property. On such a complaint, which is civil in nature, the 1st respondent called him to the Police Station on 7-6-2004, 9-6-2004 and 13-6-2004 and directed the petitioner to settle the dispute with the second respondent.

(3.) Heard the learned Counsel for the petitioner and the learned Government Pleader for the 1st respondent and the learned Counsel Mr. Vilas Afzalpurkar, for the Respondent No.2.