SHAJI THOMAS Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is in absolute possession of 6 acres of land enclosed with compound wall on all four sides in which a tourist resort is being constructed, the estimate cost of which is 100 crores. Respondents 2 to 5 are nearby residents. It is stated that Ist respondent has filed false and fictitious cases against the petitioner and at present the proceedings before the civil Court stands stayed in a writ petition. Petitioner is residing 30 km away from the said property. When the petitioner goes to his property he is threatened and showered with abusive words by the respondents 2 to 5. Petitioner filed Ext.P1 petition and is before us.