- (1.) The Court : The petitioner in this WP under art.226 dated January 13, 2012 is seeking the following principal relief: b) Issue a writ and/or of in the nature of Mandamus commanding the respondents and each of them to act in accordance with law and to assign reasons as to why the Respondents are not to be directed to investigate allegations made against the said private persons and police protection to be given to the petitioner so that he can return back and reside in his own house and his life and property is to be ensured and to be looked into the two G.D.E.s lodged on date 28th May 2011 and 17th September 2011 and on failure to assign reasonable cause, the rule herein to be made absolute.
(2.) The petitioner s allegation is that for criminal activities of the private respondents he is unable to return to his own house and reside therein, and that on the basis of the information supplied by him and entered by the officer in charge of the police station concerned in the general diary, no action has been taken by the police against the private respondents.
(3.) The WP has been filed giving an impression that the issues involved therein are to be adjudicated applying the provisions of one West Bengal Police Act, 1952. Counsel submits that he has seen the Act for the first time today supplied to him by this Court, and that no provision of the Act has any relevance to any issue involved in the WP.;