USHAKUMARI Vs. STATE OF KERALA AND ORS

JUDGEMENT

(1.) Petitioner, a 39 year old woman, has come to this Court seeking directions under Article 226 of the Constitution of India to Respondents 2 and 3, who are police officials under the 1st Respondent State, against apprehended illegal acts from Respondents 4 and 5, who according to the Petitioner, are causing threat to her life.

(2.) Parties are closely related, the Petitioner being the niece of the 4th Respondent. The 4th Respondent is a 76 year old woman and the 5th Respondent is her daughter in law. They and the Petitioner own adjacent properties. According to the Petitioner, there was an attempt to widen a pathway by encroaching into the property of the Petitioner. In respect of that dispute, a civil suit has been filed. Interim orders have been secured by the Petitioner. In these circumstances, no specific directions are now claimed relating to property. However, according to the learned Counsel for the Petitioner, the Petitioner apprehends physical harm from Respondents 4 and 5. Protection of life and person may be granted. This is the short prayer.

(3.) When the matter came up for hearing on 23.05.2011, an interim direction was issued to Respondents 2 and 3