SUKUMARAN 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: Petitioner is the owner in possession of ten cents of land and the house building therein in Survey No.711/1 of Alayamon Village, wherein the petitioner has been residing along with his wife and children. Respondents 3 to 7 are his neighbours. They are on inimical terms for years. Unjustifiable desire on the part of the party respondents to grab his property, led to the enmity. They have trespassed many times into the property of the petitioner and tried to destroy the boundary marks. Complaints made were not acted upon and the petitioner is before us.

(3.) IF the petitioner files a petition before the second respondent, complaining of any threat to his life or to the life of his family consisting of his wife and two children as against respondents 3 to 7, the second respondent will look into the complaint and if it is found to be genuine, he will afford protection to the lives of the petitioner and his family members as aforesaid as against respondents 3 to 7, as and when required. We, however, make it clear that this Judgment will not stand in the way of the party respondents filing any complaint against the petitioner in regard to the not maintaining the septic tank or sewage in a proper and lawful manner, before any statutory authority, if they have a case that the petitioner is not maintaining the same as required in law.