T ANJANEYULU Vs. D T NAIK

JUDGEMENT

(1.) The issue involved in these petitions concern the state pf policing by resorting to certain methods which are allegedly abuse of the police power, by the Commissioner of Police, Vijayawada city and the District Superintendent of Police, Medak district at Sangareddy. Proceedings have started on the basis of the representations which have been treated as Writ Petitions under Article 226 of the Constitution of India.

(2.) Respondents have since entered appearance, filed counter affidavits, produced relevant materials and learned Advocate General has been heard in detail, besides learned counsel for the petitioners.

(3.) One of the issues which has received serious attention of all concerned, is the attempt of the police officers to evolve some indigenous mechanism for some sort of enquiry and settlement of disputes between the complainant on the one hand and the respondent (accused) on the other hand in so-called petitions made directly to the Commissioner of Police, Vijayawada as well as the District Superintendent of Police, Medak. The latter has allegedly created a People's Council, besides other things to do, to hold panchayats for land disputes, family disputes, petty cases and other civil disputes and report to the Sub-Inspector of Police on condition,