VILASACHANDRAN Vs. DISTRICT POLCE CHIEF

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is a senior citizen who was working in Malabar Cements, Palakkad. His wife died due to cancer and there are no children. Petitioner is the absolute owner of the property by succession. The property is mutated. Ext.P1 is the tax receipt. Fourth respondent is the son of the eldest brother of the petitioner's wife, fifth respondent is the mother of the fourth respondent, sixth respondent is the brother of the petitioner's wife and respondents 7 and 8 are the children of the sixth respondent. After the death of the petitioner's wife, respondents 4 to 8 and their henchmen are threatening the petitioner, alleging that money is due from the petitioner's wife and forcibly obtained signature of the petitioner to execute certain documents in respect of twentyfive cents of property. The fourth respondent misled the petitioner and purchased a lorry in the name of the petitioner and misused it. There are other allegations. It is also stated that respondents 4 to 8 have no right over the petitioner's property and the building. There is threat to the life of the petitioner from respondents 4 to 8 and their henchmen. Petitioner filed complaint and is before us.

(3.) WE heard the learned counsel for the petitioner, the learned counsel appearing for the party respondents and also the learned Government Pleader.