Registration of the FIR warranted disposal of the petition seeking its registration.

The petitioner sought, among other reliefs, directions to register an FIR against private respondents Nos. 5–18 based on complaints dated 28 and 29 September 2026, police protection for himself and his family, and protection of his possession and construction on land at Village Bhathori

In compliance with the Court’s direction dated 9 October 2026, an ASI informed the Court that Crime No. 563 of 2026 had been registered against 14–15 persons in connection with the alleged incident

1. Whether, in light of the registration of Crime No. 563 of 2026, a direction to register an FIR on the petitioner’s complaints was still required

2. Whether the petitioner’s other requested reliefs, including police protection and restraint against interference with the land, required determination in this petition

The order cites no statute, precedent, or substantive legal test.

It resolves the petition on the procedural fact that an FIR concerning the alleged incident had been registered; it does not state or apply a broader rule governing FIR registration, police protection, or land-possession disputes

The petitioner’s principal request included registration of an FIR against the private respondents

Once the police informed the Court that Crime No. 563 of 2026 had been registered against 14–15 persons in connection with the incident, the Court treated the petition as requiring no further adjudication and disposed of it

The order does not separately discuss or decide the merits of the other requested reliefs.

It granted no separate direction regarding police protection, restraint over the land, or departmental action against the Station House Officer.