SUMAYYA D/O JUMAILA BEEVI Vs. CIRCLE INSPECTOR OF POLICE, SUB INSPECTOR OF POLICE, MYDEEN PICHA AND LALLABEEVI D/O AWWA UMMAL

JUDGEMENT

(1.) This petition for police protection is filed by the Petitioner claiming issue of directions under Art226 to Respondents 1 and 2 to afford protection to the Petitioner against the illegal obstruction caused by Respondents 3 and 4 for the construction of a compound wall in compliance with Ext.P6 permit issued by the Nedumangadu Municipality.

(2.) According to the Petitioner, the Petitioner is in possession and enjoyment of the property covered by Ext.P1 document. The mother of the Petitioner, the assignor in Ext.P1 was obliged to file a suit against third Respondent herein and three others. Ext.P3 decree was passed restraining the third Respondent and others from trespassing into the property in question. It is subsequently that Ext.P1 deed was executed.

(3.) According to the Petitioner the present attempt of Respondents 3 and 4 is to trespass into the property of the Petitioner and widening the pathway. After Ext.P3 order was passed there was no disputes for some time.