PUSHPAMMA Vs. CITY POLICE COMMISSIONER

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: The petitioner purchased two cents of landed property for using it as a way for the ingress and egress to her property. The respondents 3 to 6 are residing on the western side of the above said pathway. Suits are filed by the petitioner as also respondents 5 and 6. In the suit filed by the respondents 5 and 6, the learned Munsiff has also ordered maintenance of status quo. The further allegation of the petitioner is that the party respondents are engaged in illegal sand mining and they are using the pathway lying on the southern side of the petitioner which the petitioner objected. The petitioner was threatened by them. Hence, a complaint was filed by the petitioner against the party respondents.

(3.) HEARD learned counsel for the petitioner, learned counsel for respondents 3 to 6 and the learned Government Pleader for respondents 1 and 2.