MOIDEEN BAVA Vs. DEPUTY 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 is a resident of Padinjarakkara, Purathur amsom of Tirur taluk in Malappuram district. Petitioner is in possession of 10 cents of land. Ext.P1 is the document. Ext.P2 is the basic tax receipt. Respondents 3 to 8 are the wife and children of the brother of the petitioner. Petitioner's brother Mr.Ali is abroad in connection with his employment. They have 10 cents near to the property of the petitioner. The property of the petitioner is well demarcated and with fixed boundaries. Since it is not fenced the respondents 3 to 8 are passing their cattle to the property of the petitioner to cause damage to his agricultural plants. When the petitioner tried to prevent it by putting fence, it provoked the respondents 3 to 8 and they attacked the petitioner and his wife. Respondents 3 to 8 had beaten the wife of the petitioner due to this reason. Petitioner is also abroad due to his job. Presently, he is on leave. The party respondents threatened the petitioner that they will obstruct his journey to abroad by filing false criminal cases against him. Petitioner filed Ext.P3 representation.