AJANTHAKUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the wife of the 5 th respondent. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 2 to 4 to provide adequate and effective Police protection to the life and property of the petitioner from respondents 5 to 7. Respondents 6 and 7 are the brother and nephew respectively of the 5th respondent. There are certain disputes between the petitioner and the 5th respondent relating to immovable properties and going by the averments in the writ petition, respondents 6 and 7 are supporting the 5th respondent. The petitioner made Ext.P2 complaint dated 13.04.2020 before the 3rd respondent, which was followed by the Ext.P4 complaint dated 27.08.2020 and thereafter, she moved this writ petition before this Court, seeking the aforesaid relief.

(2.) On 09.10.2020, when this writ petition came up for admission, the learned Government Pleader took notice for respondents 1 to 4 and sought time to get instructions. Urgent notice by speed post was ordered to respondents 5 to 7. This Court by order dated 09.10.2020 directed the 4th respondent to strictly ensure that no physical harm is caused to the petitioner, by respondents 5 to 7.

(3.) On 21.10.2020, when this writ petition came up for consideration, Adv.Sri.Shyamnath entered appearance for 5 to 7 and sought time to file counter affidavit. The learned Government Pleader was directed to get instructions from respondents 3 and 4 and to file a statement on behalf of the 4th respondent.