VARGHESE Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner along with her wife is working in Gujarat. They are in possession of 1 acre 60 cents of property. It is stated that a Suit has been filed as OS.No.1317 of 2009 before the Additional Munsiff Court, Thrissur seeking injunction against respondents 4 to 9. It is stated that they encroached into the property while the petitioner was in Gujarat. An interim injunction has been granted. It is stated that on 14.11.2009, respondents 4 to 9 along with their henchmen trespassed into the property of the petitioner and caused severe damages to the yields in the property. Petitioner came to Kerala and lodged a complaint against the culprits. On 15.11.2009, respondents 4 to 9 again trespassed into the petitioner's property and forcibly removed the damages caused in the property. Petitioner has already filed an Application for violation of the injunction order. There is reference to threat on 15.11.2009. It is stated that the petitioner's wife and daughter who is pregnant are not permitted to come out of their house. There is a Counter Affidavit filed by the third respondent also.