DIVAKARAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioner, a person aged about 75 years and unmarried, has come to this Court seeking issue of directions under Article 226 of the Constitution of India to respondents 1 to 3 - all police officials, to afford protection to the petitioner against contumacious, culpable and violent acts on the part of the 4th respondent.

(2.) ACCORDING to the petitioner, he is aged 75 years. He exclusively owns certain items of properties. The 4th respondent is a nephew of his. The nephew has been tormenting the petitioner with demands that the petitioner must settle certain properties in the name of his wife and children. The petitioner is unwilling to do the same. The 4th respondent is resorting to high handed activities to compel the petitioner to so execute the settlement deed in favour of his wife and children. It is, in these circumstances, that the petitioner has come to this Court with this petition for issue of directions.

(3.) WE have considered all the relevant inputs. WE are satisfied that the submissions of the learned counsel for the 4th respondent and the learned Government Pleader can be accepted and this proceedings can be closed.