SAFIA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is before this Court seeking to issue a writ of Mandamus directing respondents 4 and 5 to provide effective police protection to the life of the petitioner and other legal heirs of the property covered by Ext.P1 title deed in the interest of justice and to direct respondents 1 to 3 to measure the property described in Ext.P3 application with adequate police protection.

(2.) The petitioner states that she is a widow and one of the legal heirs/co-owners of the property covered by a title deed dtd. 13/5/1966 measuring 1 Hectare 3 Ares and 23 square metres. There are six legal heirs to the property. According to the petitioner, the property is surrounded by government puramboke. Respondents 6 to 14 are residing in the nearby lands and staking claim on the government puramboke land.

(3.) The petitioner wanted to sell her share of the property and hence submitted an application to the Tahsildar to measure the property. The application was submitted on 17/10/2022. To measure the property, the property had to be cleaned by removing bushes and weeds. When the petitioner attempted to do so, respondents 6 to 14 obstructed the petitioner from entering the property and even physically assaulted and intimidated the workmen engaged by the petitioner.