Jyotirmay Bhattacharya, J. - (1.) This mandamus appeal is directed against an order passed by a learned Single Judge of this Court on 22nd August, 2016 in a writ petition being W.P. No. 15483(W) of 2016 at the instance of the writ petitioner/appellant.
(2.) A writ petition was filed by the petitioner/appellant complaining police inaction. It was alleged by the writ petitioner/ appellant that his shop-room has been wrongfully closed at the instance of the private respondents. It was further alleged that inspite of written complaint being made before the police authorities, no step was taken by the police authorities on such written complaint submitted by the petitioner as yet. Under such circumstances, the writ petitioner prayed for issuance of a writ of mandamus commanding the state respondents to give adequate protection and/or accord police help so that the writ petitioner can reopen his shop and sell out paddy as well as cultivate the lands. Other incidental reliefs have also been prayed for so that the lives of the petitioner and the other family members are protected.
(3.) A report was submitted by the state respondent before the learned Single Judge of this Court. It appears from the said report that Pradip Nayek who is the son of the writ petitioner had kept the office-cum-shop room in question under lock and key. The said report was taken on record. The learned Single Judge of this Court ultimately disposed of the said writ petition with an observation that it is open to the writ petitioner to approach the appropriate civil court for necessary remedy in accordance with law.;