VATTOTH THOMAS Vs. SI OF POLICE PERAMBRA

JUDGEMENT

(1.) THE prayer in the writ petition is as follows :

(2.) BRIEFLY put the case of the petitioner is as follows: An extent of 9.4447 hectors of land had been allotted to the petitioner's father. Father gifted 3.50 acres of land to the petitioner, which is in his possession and enjoyment. Respondents 2 to 7 hold property on the eastern side. The petitioner filed O.S.37 of 2004. The court fixed the eastern boundary of the petitioner as per PQRST line in Ext.C-3(a) plan and restrained the respondents 2 to 7 from trespassing into petitioner's property vide Ext.P1 judgment. The said judgment has became final. In lieu of Ext.P1 judgment, the petitioner closed the alleged public pathway. Respondents 2 to 7 were not happy and they threatened the petitioner and his son. The petitioner filed Ext.P2. There was further allegation of illegal trespass and destruction of boundary wall on 16.6.2012 and attempted to attack the petitioner also. Therefore, he filed Ext.P3 and is before us.

(3.) LEARNED counsel appearing for party respondents submitted that they have no intention to cause any threat to the life of the petitioner or his family members - petitioner's son and wife. We record the same and we direct that in case the petitioner is constrained to complain before the first respondent any threat by respondents 2 to 8 to the life of the petitioner, his son and wife, he will look into the same and if it is found genuine, afford protection to the life of the petitioner, his son and wife as against respondents 2 to 8.