NAND KISHOR KEWAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) When this writ application came up on 23.10.2008 for hearing the order was passed as follows:

(2.) The petitioner has prayed for security of life and property. This Court cannot decide the title and possession. However, it is the bounden duty of the police to maintain law and order. If the complaint is filed by the petitioner before the respondents- police officials and if the allegation are correct, the latter will take necessary steps to maintain law and order. The respondents-police officials will also see that the life and property of the petitioner are not in danger.

(3.) The writ application stands disposed of.