- (1.) The appellants in the AST are aggrieved by a Single Judge order dated September 15, 2014 disposing of their WP No. 9252(W) of 2014. The appellants filed the WP alleging that the private respondents wrongfully encroached upon their immovable property and saying that a police report and a revenue report referred to in the police report would support their case of encroachment upon their lands by the private respondents.
(2.) They prayed for the following principal reliefs:-- "(a) Writ in nature of Mandamus commanding Police Authorities to ensure protection, security to Your Petitioners forthwith; (b) Writ in nature of Mandamus commanding Police Authorities to remove all encroachments made by Private Respondents upon Your Petitioners land forthwith;"
(3.) The single Judge order was not produced with the memo of appeal that was presented without a certified copy of the order, but with the leave of Court. The certified copy of the order has been produced with an affidavit dated November 14, 2014.;