ELSY MANUEL Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER has approached this court seeking the following relief :

(2.) BRIEFLY put, the case of the petitioner is as follows : "The petitioner herein was the absolute owner in possession of 1.16 Ares of landed property in Survey No.643/1 of Palluruthy Village. On the northern side of the property of the petitioner is a pathway which is being issued by the respondents 6 and 7. To establish the claim of the 7th respondent over the above pathway she filed a petition before the Revenue Divisional Officer, Fortkochi, which was dismissed after enquiry and on finding that that the pathway claimed by the 7th respondent is forming part of the property of the petitioner and for establishing her claim if any she has to approach the civil court. Now for compelling the petitioner to convey title of the pathway to the 7th respondent, the 6th and 7th respondents are threatening the petitioner and her family members. Therefore requesting police protection to the life of the petitioner and her family members the petitioner filed Ext.P5 representation before the 4th respondent as early as on 4.1.2013. The 4th respondent did not take any action upon it till date. The inactions on the part of the 4th respondent are causing loss, injury and hardship to the petitioner.

(3.) WE notice that in paragraph 4 of the writ petition it is stated as follows :