- (1.)The Court : By means of this petition, petitioner seeks a direction in the nature of mandamus commanding respondent Nos. 2 to 4 in particular respondent No. 4 to act in accordance with law and to perform their statutory duties including the duties enjoned upon them under section 23 of the Police Act, 1861 and to restrain the respondent Nos. 5 to 7 and their associates from illegally obstructing, disturbing and interfering with the petitioner's lawful rights to carry on the business from his office-cum-enquiry centre situated on the first floor of the premises No. 9, S.N. Banerjee Road, Calcutta and also a writ directing the respondent No. 4 the Officer-in-Charge, Taltala Police Station to carry out the order passed by the Executive Magistrate and Metropolitan Magistrate whereby the respondent nos. 5, 6 and 7 were directed not to create any obstruction to the petitioner and his partner and employees from carrying on the business from his office-cum-enquiry centre.
(2.)Brief facts giving rise to this writ petition are as follows :
(3.)Petitioner alleges that the respondent No. 7 is one of the Trustees of the Estate of Rajendra Dutta, deceased and the respondent Nos. 5 and 6 are the illegal occupants of two separate portions of premises No. 9, S. N. Banerjee Road, a trust property.
;