B LAKSHMI KANTHAMMA Vs. SUPERINTENDENT OF POLICE CHITTOOR

JUDGEMENT

(1.) Heard the teamed counsel for the petitioner as well as the learned Government Pleader for Home.

(2.) The controversy in the above Writ Petition lie in a narrow compass and, accordingly, I am of the view that this petition can be disposed of at the stage of admission after having heard the learned counsel for the petitioner and the learned Government Pleader for respondents.

(3.) The petitioner is the plaintiff in the suit O.S.No.352 of 1990 on the file of the Court of the District Munsif, Madanapalle which was filed tor permanent injunction restraining respondent Nos.4 and 5 herein from interfering with the possession of the petitioner in respect of the suit schedule property. The petitioner-Plaintiff claims to be the owner of the said property. The said suit however was dismissed for default and the petitioner thereupon filed an I .A, No.606 of 1996 for restoration of the suit and the Court has posted the same to 31-7-1996. The grievance of the petitioner is that while the matters are pending before the Civil Court, the respondent-Police authorities 2 and 3 viz., Circle Inspector and Sub-Inspector of Police, Madanapalle have intefrerred in the said dispute and that the petitioner is being called to the Police Station. This Writ petition is, therefore, filed seeking the reliefs as prayed for against the interference by the said respondent - Police authorities.