ASHA AJIKUMAR Vs. SUB INSPECTOR OF POLICE,

JUDGEMENT

(1.) HAVING regard to the order being issued hereunder, notice to the private respondents dispensed with, preserving their right for re -hearing of the matter, if aggrieved. Learned Government Pleader appears for respondents 1 and 2.

(2.) THE petitioner states that she is the wife of a Jawan, now on duty at Jammu & Kashmir and that she has three children and her aged mother -in -law also resides with her occasionally. She sets up a case that the private respondents are obstructing her attempt to put up a boundary wall. She attributes respondents 3 and 4 with political cloud and states that they have no reason to interfere. She also says that the private respondents are agitated at the petitioner and her husband since the petitioner's husband refused to pay certain contribution.

(3.) IN the aforesaid circumstance, all that could be done at this point of time is for the police to ensure that there is no harm to the person of the petitioner, her children and the mother -in -law, however, that the petitioner would not venture to have a boundary put up on the face of any legal objection or obstruction, except without obtaining appropriate clearance from the revenue authorities or the civil court as the case may be. This direction does not stand in the way of the petitioner finding ways and means for amicable settlement of the matter, including by appropriate ADR measures. The writ petition is ordered accordingly.