As per case facts, petitioner Aruna Devi sought protection for her life and property in a house in Patna, claiming her husband's brothers (respondents 7, 8, 9) illegally sold their ... share to respondent 10 without proper partition, despite her family residing there. She alleged police collusion and threats to vacate, leading her to leave the locked house. She already filed a Title Suit for sale deed cancellation. The respondents argued the writ petition was not maintainable, citing it as a private property dispute with disputed facts and her husband already pursuing a civil remedy. The question arose whether the High Court should intervene in a complex private property dispute under its writ jurisdiction when a civil suit for similar relief is pending. Finally, the High Court, referencing legal precedents, ruled that writ courts should not adjudicate such complex private property and title disputes, which are best handled by civil courts. Given that the petitioner's husband had already filed a Title Partition Suit seeking similar relief, the High Court dismissed the writ petition as not maintainable, preventing forum shopping.