Police must act in accordance with the Revenue Department peace committee’s outcome.

The petitioner sought a writ of mandamus directing the police to protect survey stones and permit fencing of land in Survey Nos. 100/23 and 100/26B, relying on a survey certificate and her representation dated 14 December 2023

The State submitted that police protection had been provided for the survey, but the survey could not proceed after an altercation between two groups; the matter had consequently been referred to the Revenue Department to convene a peace committee meeting

The petitioner maintained that the survey remained incomplete

1. Whether further directions were required to secure the survey and resolve the dispute between the parties, given that police protection had been provided and the matter referred to the Revenue Department

2. Whether the writ petition should remain pending until the survey was conducted

The petition was brought under Article 226 of the Constitution, seeking mandamus

The judgment cites no statute, precedent, or specific legal doctrine beyond that jurisdictional basis. The Court’s stated approach was that, where police protection had already been provided and the dispute had been referred to a Revenue Department peace committee, no further relief survived for consideration at that stage; the police were to act in accordance with law in light of the meeting’s outcome

The Court noted that the survey had not been completed because an altercation arose, and that the Revenue Department was to convene a peace committee meeting to address the dispute

In view of the police protection already provided and the referral to the Revenue Department, it considered further adjudication unnecessary at that stage, without deciding the underlying property or survey dispute on its merits

It directed the respondent police to act in accordance with law, keeping in view the outcome of the peace committee meeting convened by the Revenue Department. The connected miscellaneous petitions were also closed