FATHIMA BEEVI Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this Court complaining of harassment and seeks the following directions:

(2.) LEARNED Government Pleader, on instructions, would submit that there was mass petition against the brother of the petitioner that he is harassing the unmarried daughters of the petitioner and illegally detained them. The matter was enquired into. The daughters of the petitioners have said that they have no complaint against their uncle. LEARNED Government Pleader would submit that there will be no harassment of the petitioner or the members of her family. We record the said submission and close the writ petition.