KUNHUMOHAMMED A K Vs. HANEEFA

JUDGEMENT

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

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioner is the father of the plaintiff in Exts.P1 and P2 civil suits and respondents 1 to 3 are the defendants of the same. Ext.P1 suit is filed seeking a direction for return of money as paid as advance. Ext.P2 civil suit is filed not to evict the petitioner and his family from the plaint schedule property. The allegation in the writ petition is that when the suits are pending respondents 1 to 3 have influenced the 4th respondent police officer and the 4th respondent called the petitioner to the police station and threatened and harassed him with dire consequences if he does not hand over the keys to the 1st respondent.