AUGUSTINE T.D. Vs. DISTRICT OFFICER

JUDGEMENT

(1.) THE entire dispute revolves round digging a bore well in the property of the petitioner measuring one acre situated at Mannarkad taluk in Palakkad district. According to the petitioner, respondents 5 to 9 entered the property and forcefully destroyed the bore well. It is also contended that respondents 5 to 9 brought a mob along with them and there was total breach of peace, the police were not inclined to interfere in the matter. According to him, Police did not register any crime and now respondents 5 to 9 are openly threatening to trespass into the property and demolish the old conventional well also. Hence, the petitioner seeks police protection.

(2.) ACCORDING to respondents 5 to 9, required permission to dig the bore well was never obtained by the petitioner and this was objected by them. They further categorically denied trespassing into the property and also the apprehension that they would again trespass into the property. According to them, it is unfounded and without any basis.

(3.) ON perusal of the writ petition, we note the following reliefs sought: