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Judgment
3 paragraphs · 141 wordsThe petitioner seeks a direction upon the police authorities to restrain the private respondents from making any construction despite an order of status quo passed by a civil Court. When queried about the status obtaining on the date of passing of the order of status quo, nothing is placed on record. It is impossible to ascertain the status of the property obtaining as on the date of order of the civil Court.
In such circumstances, the police authorities cannot be asked to act on the basis of something, which is incapable of being ascertained. No interference is called for in this writ petition.
W.P. 29780 (W) of 2017 is dismissed without any order as to costs. Urgent website certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.