MOHAN DAS AIND Vs. STATE OF JHARKAHND

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned J.C. to G.P. II.

(2.) THIS application under Article 226 of the Constitution of India has been filed for issuance of a direction upon the authorities concerned to give protection to the petitioner and his family members as well as to his property but from perusal of the record and after hearing the parties, it appears that a dispute is going on between the parties with regard to the land in question and as such, no order can be passed. So far the property is concerned, a disputed question of fact involved in this case and as such, the Superintendent of police, West Singhbhum at Chaibasa, respondent no. 3, is directed to inquire into the matter and provide protection to the petitioner and also see that the case lodged by the petitioner is properly investigated by the I.O. concerned.