MOHAN SANKAR Vs. STATE OF KERALA

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows. Petitioner is the plaintiff in O.S.No.300/2004 filed against respondents 4 to 6. The prayer in the suit was that the defendants should not trespass into the plaint schedule property or put up any improvement therein or pursuant to the festival their flag post should not be put up. Ext.P1 is the plaint. Ext.P2 is the order passed by the learned Munsiff. According to the petitioner there was violation of the order. Petitioner filed Ext.P3 complaint. There are other proceedings. It is stated that the petitioner lodged Ext.P4 complaint. There is threat to life and property. Hence, the writ petition.