S. ANILA KUMARI Vs. STATE OF KERALA

JUDGEMENT

(1.) The above writ petition is filed with the following prayers:

(2.) The main prayer in this writ petition is to issue a direction to respondents 1 to 5 to afford adequate and effective police protection to the life and property of the petitioners and to maintain law and order. It is the case of the petitioners that they obtained orders from the Civil court as evidenced by Ext.P3 and subsequently the suit was dismissed. It is submitted that, even after the failure of the suit, the party respondents are obstructing the enjoyment of the property of the petitioners. Respondents 6 and 7 filed a counter affidavit denying the averments.

(3.) The learned Government Pleader submitted that, based on Ext.P6 complaint, an enquiry was conducted and found that there is no law and order problem and the parties were directed to approach the Civil court to redress their grievance. It is also submitted that the police found that, no mischief is committed by the party respondents.