VIJAYI VALSALA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Government Pleader. Having regard to the nature of the directions being issued hereunder, notice to private respondents is dispensed with, reserving their right to seek re-hearing of this writ petition, if needed.

(2.) The private respondents are stated to be neighbours of the petitioners. According to the petitioners, the private respondents filed a suit. That was dismissed.

(3.) Learned Government Pleader submits on instructions that a first appeal is pending against the same. Whatever that be, the present requirement of the petitioners is that they have to put up a boundary wall to prevent encroachment by the private respondents into the property of the petitioners. It is alleged that the private respondents are attempting to put up toilets within the property of the petitioners.