- (1.) The petitioners are alleging inaction on the part of the police authorities. They say that though they informed the police authorities about the various offences committed by the private respondents, the police authorities did not take any steps for making investigation and initiating appropriate criminal proceedings Their further allegation is that though the private respondents have no right, title, or interest in the land concerned, they have been disturbing their peaceful possession thereof.
(2.) They are seeking a mandamus directing the police authority to act on the basis of the complaint lodged by them on May 19th, 2006, and an order directing the private respondents not to disturb their peaceful possession of the agricltural land. On the strength of the apex Court decision in P.R. Murlidharan & Ors. v. Swami Dharmananda Theertha Padas & Ors., 2006 4 SCC 501, Counsel submits that in an appropriate case powers under art. 226 of the constitution can be exercised for making such orders as the petitioners want.
(3.) There is no dispute that the writ Court possesses power to issue appropriate orders or writs against police authorities, in an appropriate case. There is no dispute either that when police authorities fail and neglect to discharge their statutory obligations, one can approach the writ Court seeking a mandamus directing the police authorities to discharge their statutory obligations and duties. But the writ powers, as is known, are not to be exercised for adjudicating and determining the parties right, title, or interest in immovable properties.;