T V SUPRIYA KUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners have come to this Court with this petition for issue of directions to respondents 1 to 3 to afford police protection to them for enjoyment of the property purchased by the 1st petitioner from the wife of the 4th respondent and also for protection to the life and person of the petitioners.

(2.) PETITIONERS 1 and 2 are the children of the 3rd petitioner. Petition No.1 had allegedly purchased about 25 cents of property from the 4th respondent. The 1st petitioner is a woman. PETITIONERS 2 and 3, her brother and father, claim to be managing the property on behalf of the 1st petitioner. According to the petitioners, respondents 4 and 5, who are the husband and son respectively of the vendor of the property to the 1st petitioner, are causing unnecessary, unjustified and violent obstruction to the enjoyment of the property by petitioners 1 to

(3.) THE learned Government Pleader after taking instructions submits that in the perception of respondents 2 and 3, there is no threat or risk to the life and person of the petitioners. THEre are some property disputes and there has been certain untoward incidents consequent to such property disputes between the parties. THE parties are already before civil court. Police do not want to get involved in the civil dispute between the parties. It is upto them to go to the civil court and get a clear order in support of their respective stand. If in the meantime there is any act of threat or violence against the petitioners or respondents 4 and 5 and Jayamma (their wife/mother), appropriate action shall be taken by the police, submits the learned Government Pleader.