SUMA.K. Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: Respondents 5 to 15 are neighbours of the petitioner consisting of three families. The petitioner is aggrieved by the illegal and highhanded acts of respondents 5 to 15. They have trespassed into the property of the petitioner and abused, attacked, manhandled her and commit theft of her household articles including money. The reason behind this is that the party respondents 5 to 15 consisting of three families make a consistent demand of the property belonging to the petitioner for which the petitioner did not agree. On 30.5.2012 midnight, respondents 5 to 15 trespassed into the property of the petitioner with deadly weapons, intimidated her and committed theft of wooden logs as well as cement packets which were kept for construction of petitioner's house and destroyed the boundary fencing belonging to the petitioner. Information was immediately given to the 4th respondent. However, no action was taken by the 4th respondent. Again on 31.5.2012, 5.9.2012, 9.9.2012 and 11.9.2012 similar incidents have been repeated. The petitioner submitted Exts.P1, P3 and P5 complaints before the 4th respondent. However, no action was taken by the 4th respondent on those complaints.

(3.) A reply affidavit has been filed by the petitioner denying the allegations.