Debangsu Basak, J. - (1.) The writ petitioner is before Court complaining that the police did not assist the writ petitioner in implementing an order dated September 22, 2014 passed by the learned City Civil Court at Kolkata in Title Suit No. 34969 of 2014.
(2.) Private respondent nos. 4 and 5 are represented. It is submitted on behalf of the private respondents that, the dispute involved is a private dispute, and that a writ petition is not maintainable for enforcement of an order passed by a Civil Court. The Writ Court cannot exercise jurisdiction under Article 226 of the Constitution to function as an executing Court.
(3.) The respondent nos. 6 and 8 are also represented and it is submitted that, the disputes between the parties are private in nature and as such a writ petition is not maintainable.;