SAIDALAVI S/O ALAVIKUTTY 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 a senior citizen aged 70 years. Petitioner is residing with his family in his house constructed in the property purchased in the year 1990. The 4th respondent is one of the brothers of the petitioner. The 5th respondent is his nephew. They are residing behind the property of the petitioner. Respondents 4 and 5 want a portion of the property as a way. For that, respondents 4 and 5 used to threaten and harass the petitioner. There is reference to attempt to kill the petitioner on 27.6.2012. Petitioner filed complaint and is before us.

(3.) THE Writ Petition (Civil) is disposed of as above.