AMINA Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this court seeking the following relief :

(2.) THE learned counsel for the petitioner essentially seeks relief on the lines of the first prayer.

(3.) THE learned counsel for the party respondents submits that the allegations are not correct and they are not involved in the said dispute. THE learned counsel for the party respondents would also submit that the party respondents will not cause any threat to the petitioners. Besides recording the same we direct that, if contrary to the said assurance held out, the petitioner complains before the 5th respondent of any threat from respondents 6 to 8, the 5th respondent look into it and if it is found to be genuine, he will afford effective police protection to the lives of the petitioners as against respondents 6 to 8. THE writ petition is disposed of as above.