KUNJAHAMMED Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court seeking issue of directions to afford protection for the person and life of the petitioner from the apprehended objectionable, contumacious, culpable and violent acts of respondents 4 to 8.

(2.) ACCORDING to the petitioner, he resides along with his wife. They have property adjacent to the public road. There is no way through the property of the petitioner to the properties behind. But according to the petitioner, some miscreants are attempting to cut open a pathway through the property of the petitioner. They have been partially successful. The petitioner has gone to the civil court claiming directions. In the course of arguments before us, the learned counsel for the petitioner categorically states that no relief with respect to the property is claimed by the petitioner in this Writ Petition. But according to the petitioner, there is now threat to the life and person of the petitioner and his wife from respondents 4 to 8. They are infuriated against the petitioner and his wife for the reason that the petitioner and his wife have attempted to resist the attempts of respondents 4 to 8 to cut a pathway through their property. With the demand that the suit be withdrawn and the resistance of the petitioner be avoided, the petitioner and his wife are being vexed and harassed. They are not able to live peacefully in their house. In these circumstances, it is prayed that appropriate directions may be issued under Article 226 of the Constitution to respondents 1 to 3 to afford protection for the life and person of the petitioner. No relief in respect of the property is necessary, but the petitioner's life may be protected, it is prayed.

(3.) WE turned to the learned Government Pleader for response of respondents 1 to 3. The learned Government Pleader asserts that in the perception of the police officials, there is no threat to the life or person of the petitioner. If there be any threat to the life or person of the petitioner and his wife, necessary police protection shall be afforded to them, it is asserted by the learned Government Pleader on behalf of respondents 1 to 3.