IN RE Vs. MURARI MOHAN GAIN

JUDGEMENT

(1.) Affidavit of service filed by the petitioner be kept on record.

(2.) Mr. Chowdhury, learned advocate appearing for the petitioner submits that the petitioner is the owner of the land detailed in paragraph 2 of the writ petition. The private respondent nos. 8 to 11, who have no right, title and interest over the concerned land, sought to disturb the petitioner's peaceful possession over the said land. Such fact was intimated to the police authorities but the same has not been treated as FIR and no criminal case has been registered. Aggrieved thereby, the petitioner has approached this Court.

(3.) Mr. Kamruddin, learned advocate appearing for the State respondents submits that the dispute between the parties is civil in nature and as such no interference is called for in the present writ petition. To maintain peace and tranquility, proceedings under Section 107 of the Code of Criminal Procedure has already been drawn up against the private respondents and as such the allegation of inaction as levelled against the police authorities is not sustainable. Let the written instruction, as produced, be kept on record.