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Judgment
This Writ Petition is filed seeking for the following relief:
"...to issue an appropriate writ, order or direction more particularly a Writ of Mandamus declaring the action of the Respondent Nos.2 to 4 in failing to act on the complaints of the Petitioners and in facilitating the interference of the 5th Respondent with the Petition Schedule Property as illegal arbitrary and violative of Articles 14, 21 and 300A of the Constitution of India and consequently directing the official Respondents particularly the 3rd Respondent and the 4th Respondent.
(a)to act impartially and comply with the applicable order passed by this Hon'ble Court in W.P.No.23451 of 2025.
(b)to ensure the safety of the Writ Petitioners and prevent the 5th Respondent and persons acting at his instance from threatening or intimidating the Writ Petitioners damaging the standing trees interfering with the peaceful agricultural activities of the Writ Petitioners or forcibly dispossessing them from the Petition Schedule Property except by authority of law.
(c)to conduct an impartial enquiry into the incidents dated 05 07 2026 16 08 2026 and 21 10 2026 including the alleged threats of false implication and the alleged assistance rendered by police personnel.
(d)to preserve and examine the available video and other electronic evidence and take appropriate action in accordance with law; and
(e)to ensure that no police personnel use or permit the use of police authority to settle a disputed civil property claim by force or without lawful authority or jurisdiction."
Heard learned counsel for the petitioners.
Learned Assistant Government Pleader for Home has taken notice on behalf of the respondents and filed written instructions stating that basing on the reports of respondent No.5, two cases in Crime Nos.66 of 2026 and 104 of 2026 against the petitioner for the offences under Sections 329(3), 324(2), 303(2), 189(4) and 190 r/w Section 3(5) of the Bharatiya Nyaya Sanhita (in short, 'BNS'). Learned Assistant Government Pleader further would submit that the police have not been interfering with the civil disputes, further, they have been proceeding in accordance with law in the crimes registered by them so as to proceed with the further investigation.
Learned counsel for the petitioners fairly submitted that a direction may be given to the police to proceed in accordance with law, so as to conduct investigation in the aforementioned crimes, without calling the petitioner to the police station to produce documents and not to harass the petitioners except in accordance with law.
Recorded the said submissions including the written instructions submitted by the learned Assistant Government Pleader.
In the result, this Writ Petition is disposed of with a direction to the respondent No.4 not to involve in the civil disputes except in accordance with law. There shall be no order as to costs.
As a sequel, all pending miscellaneous applications shall stand closed.