JAYANTA KUMAR BISWAS,J. - (1.) The petitioners in this WP under Article 226 are seeking the following principal relief: "a) A Writ in the nature of Mandamus, commanding the respondents particularly the respondent Nos.3 and 4 being the Deputy Commissioner of police and Inspector in Charge of Thakurpukur Police Station to maintain law and order situation and peace in the area involve in the said property as mentioned in para 2 of this petition and to give the police help/guard/pricket to the petitioners for protection their life and property and peaceful living in the said property and also give the Police help/guard/pricket in their own cost to the petitioners for peaceful living in the said property."
(2.) Counsel for the petitioners submits that in an appeal arising out of a suit filed by the petitioners the 7th Court of the Additional District Judge at Alipore passed an interim order dated August 12, 2011 (at p.23) restraining the private respondents from disturbing the petitioners' peaceful possession of the suit property and encroaching on the suit property by demolishing any boundary wall.
(3.) His contention is that since the police are taking any action in terms of the order of this Court dated October 25, 2011 (at p.37) in the petitioners' previous WP, directing the police to see that the private respondents did encroach on the suit property and the private respondents are disturbing the petitioners' possession of the property, a mandamus should be issued directing the police to supply the petitioners guards at their expense.;