JAYANTA KUMAR BISWAS,J. - (1.) The petitioners in this WP under Article 226 dated December 17, 2011 are seeking the following principal reliefs: "b. A writ of and/or in the nature of mandamus do issue, commanding the state respondents and each of them and/or their men, servants and agents not to harass, intimidated, coerce or threaten with dire consequence or arrest the petitioners and/or their men, servants and agents and employees except strictly in accordance with law; c. A writ of and/or in the nature of mandamus do issue commanding the respondents and each of them and/or their men, servants and agents not to visit the said premises, 80 Jawpur Road, Kolkata-74."
(2.) Mr. Saha appearing for the petitioners submits as follows. An order dated May 19, 2011 at p.60 and other orders passed in a pending company petition filed in the year 1988 have entitled the last five petitioners to run the affairs of the first petitioner. At the instance of the private respondents the police have been regularly visiting the factory premises and harassing the people working there. On October 21, 2011 a large police contingent accompanied by the private respondents visited the factory premises and threatened the workers and employees with dire consequences. In the absence of any complaint by anyone the police could not visit the factory premises.
(3.) In my opinion, the petitioners' remedy, if any, was before the Civil and Criminal Courts. It may be that they are also entitled to approach the Company Court whose orders, according to them, entitle them to run the affairs of the first petitioner.;