UMMAIR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is a social worker and also an Environmentalist. The petitioner along with local residents near the property comprised in Sy.No.184/05 of Eanjakad Village filed complaint against the illegal filling of wet land taking soil from the adjacent hill. The said property belongs to respondents 6 to 8. Respondents 6 to 8 are illegally filling the wet land near the hill by mining earth from the said hill without sanction from any authorities. Due to this illegal act of the respondents 30 Harijan families residing on the top of the hill and other 5 families residing on the other sides of the hill are in danger. In the rainy season if the lower portion of the hill is mined there is every possibility of soil erosion. They filed mass petitions before the authorities. There is threat to the petitioner, and, what is more the petitioner was manhandled and he was admitted in ICU. Petitioner apprehends threat from respondents 5 to 10. Hence the petition.