SAVITHRY Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioners have approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioners is as follows: The 1st petitioner is the wife of the 2nd petitioner. The petitioners' family live in their 30 cents of land peacefully until recently when respondents 4 to 9 caused serious law and order problems infringing the normal life of the petitioners. On 6.1.2012 respondents 5 to 10 along with many hooligans using a JCB forcefully attempted to create a new road and in the absence of the 2nd petitioner, when 1st petitioner tried to resist, she was forcefully detained and unlawfully restrained. The petitioner's daughter who is studying in 7th class called the police but they did not turn up. There is a reference to O.S.No.25/2012 wherein the petitioners have obtained ad-interim injunction. There is a reference to threat. The petitioners have filed complaints and are before us.

(3.) WE record the same and further direct that in case the petitioners complain of any threat to their lives by respondents 4 to 9 before the 3rd respondent, the 3rd respondent will look into it and if it is found genuine, afford protection for the lives of the petitioners as against respondents 4 to 9. We make it clear that under the guise of this order no protection shall be given for enjoyment of the property rights claimed by the petitioners and protection will be given only for their lives. The competent civil court also will proceed to consider the matter untramelled by anything contained in this judgment. The writ petition is disposed of accordingly.