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PETITIONER: SRI KAPTAN SINGH [DECEASED]THROUGH LRS.

       Vs.

RESPONDENT: RAJINDER SINGH & ANR.

DATE OF JUDGMENT03/08/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. PARIPOORNAN, K.S.(J)

CITATION:  1995 SCC  Supl.  (3) 547 JT 1995 (6)   617  1995 SCALE  (5)66

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      The appellant  filed a  writ petition in the High Court seeking for a writ of mandamus directing the Commissioner of Police  or   the  appropriate   authority  to  transfer  his complaint dated  April 23,  1991  for  investigation  by  an independent police  agency other  than the local police. The High Court dismissed the writ petition summarily on November 3, 1992. Thus this appeal by Special Leave.      We have  heard  the  learned  counsel  on  both  sides. Unfortunately the  appellant was done to death and the trial with regard  to  his  murder  is  pending  decision  in  the appropriate Sessions  Court. Therefore,  we need not go into the merits  in that behalf . The grievance of the appellant- Late  Sri  Kaptan  Singh  was  that  he  was  the  owner  of properties mentioned  in the writ petition; when he was kept in the  police custody  in connection with the crime imputed to him,  some person  holding himself  to be  his  power  of attorney was alienating his property and was including third parties into possession. In spite of his repeated complaints made to the authorities, after collusion of the local police in those  activities, no  action in that behalf was taken by the police  officer. It  would appear  that earlier  to  the complaint  made   by   the   petitioner-appellant   to   the Commissioner of  Police, the  local  police  seems  to  have investigated and  a report in that behalf was sent which now filed as  Annexure 1  & 2  to the counter affidavit sworn by one Alok  Kumar, D.C.P., South Delhi. It would indicate that the dispute  is one  of acute  disputed questions  of  fact. Under  these   circumstances,   we   cannot   satisfactorily adjudicate the  dispute in  this appeal. Therefore, we leave open  the   controversy  relegating  the  appellant’s  legal representative of  Sri  Kaptan  Singh  to  have  the  matter adjudicated  in   an  appropriate   forum.  The  appeal  is, therefore, dismissed but in the circumstance without costs.

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