CHITHALINGAM Vs. DISTRICT POLICE SUPERINTENDENT

JUDGEMENT

(1.) BRIEFLY put, the averments in the writ petition are as follows :-

(2.) THE petitioner is the owner in possession of 3 acres of land comprised in Sy.No. 469/pt in Padavayal Village, Mannarkkad Taluk by virtue of Ext.P1 Settlement Deed and Ext.P2 correction deed executed by his father. Ext.P1(a) to P1(c) are the Possession Certificates issued by the Village Officer. Now the petitioner is conducting agricultural operations in the said property.

(3.) THE 6th respondent is the son of Maruthan, 7th respondent is the wife of the 6th respondent, 8th respondent is the another son of Maruthan, respondents 9 to 11 are the children of the 8th respondent. The present grievance of the petitioner is that, respondents 6 to 11, who are bound by Ext.P2(a) decree, are attempting to dispossess the petitioner from the above said property, by raking up the old issue which was finally decided by the competent court. Respondents 6 to 11 are powerful in local politics, and they are trying to disrupt the agricultural operations of the petitioner. Ext.P4 to P6 complaints filed before the Police for protection to life and property do not evoke any result. Thus the petitioner's life and property is in imminent danger. Hence the petitioner prayed for a direction to respondents 1 to 6 to afford adequate police protection to the life of the petitioner and his family, directing respondents 1 to 4 to restrain respondents 6 to 11 from indulging in any unlawful activities, against the life and property of the petitioner and declare that respondents 6 to 11 are bound by Ext.P2 Judgment.