VIJAYALAKSHMI 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: The party respondents' family members tried to construct a new pathway through the property belonging to the petitioner's husband. Petitioner and her husband filed O.S.No.55/2008 before the Munsiff Court, Tirur for permanent prohibitory injunction. In the course of the judgment the learned Munsiff has found that there is no pathway as stated by the party respondents. One of the defendants in the suit had been murdered. In the crime petitioner's sons and husband were accused. Petitioner had approached this Court seeking police protection by filing W.P.C 32425/2010. This Court disposed of the petition by Ext.P3 judgment. Learned counsel for the petitioner submits that even in the said judgment petitioner has pointed out the existence of septic tank. Petitioner wants protection for cleaning the septic tank.