Debasish Kar Gupta, J. - (1.) None appears on behalf of any of the respondents in spite of service of notice together with the copy of the writ application upon all the respondents.
(2.) This writ application is filed by the petitioner for a direction upon the respondent No. 2 namely, Officer-in-Charge, Khejuri Police Station, District-Purba Medinipur to take appropriate steps so that the respondent Nos. 4, 5 and 6 do not disturb him from enjoying his right of peaceful possession of his residential premises lying and situated at Village and P.O. Krishnagar, P.S. Khejuri, District- Purba Medinipur.
(3.) According to the petitioner, he is the owner of the aforesaid residential premises. From March 10, 2007, the respondent Nos. 6, 7 and 8, being three sons of the writ petitioner, have been making attempts to drive him out from his aforesaid residential premises. It is the case of the petitioner that he lodged a general diary at the Khejuri Police Station, District -Purba Medinipur on March 12, 2007. Subsequently, the petitioner submitted another complaint dated December 5, 2008 to the respondent No. 2 but the respondent No. 2 and other police officers are sitting tight over the matter.;