N. BABU Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader and the learned counsel appearing for respondents 3,4 and 5.

(3.) The learned counsel for the petitioner submits that the petitioner owns 3.24 Ares of property in Sy No. 81/14/A2 in Thalayazham village, which lies on the western side of VaikomVechoor road. It is submitted that there was a dispute regarding a pathway adjacent to the petitioner's property and the respondents trespassed into the petitioner's property and attempted to construct a new pathway causing damage to the boundary marks. The petitioner filed a suit before the Munsiff Court, Vaikom, and Exhibit P1 judgment was passed, restraining the defendants from cutting open a new pathway by trespassing into the petitioner's property. It is submitted that in between the petitioner's property and the pathway, there was a temporary boundary fence. The petitioner intends to construct a slab fence and he arranged some labourers to construct the same. However, on 12/8/2020 respondents 3 to 5 and their henchmen obstructed the petitioner from constructing the slab fence and the petitioner submitted a compliant before the Vaikom police station. On 6/8/2022, the petitioner again tried to construct the slab fence which was again obstructed. The learned counsel for the petitioner submits that the petitioner is entitled to be granted protection for the construction of the slab fence.