M. K. ARAVINDAKSHAN Vs. M. R. PRADEEP

JUDGEMENT

(1.) By these appeals filed under Sec. 5 of the Kerala High Court Act, 1958, the Appellants have challenged the judgment of the learned Single Judge dtd. 5/10/2023 in W.P.(C) No.22946 of 2023 directing the police authorities to provide police protection to the Original Petitioners to close down the gate in the subject property.

(2.) The Appellants in W.A. No.1866 of 2023 are Respondent Nos. 3 and 4, and the Appellant in W.A. No.2086 of 2023 is Respondent No. 5 in W.P.(C) No.22946 of 2023. Respondent Nos. 4 and 5 are the children of Respondent No. 3. The writ petition was filed by Respondent Nos. 1 and 2/Original Petitioners.

(3.) The Petitioners filed the writ petition stating that the Appellants are preventing the Petitioners from enjoying their property, obstructing the closing of the gate, and threatening them. Therefore, they approached the Respondent - police authorities with a complaint and since no action was taken, a writ of mandamus was sought against the Respondent - police authorities, directing them to provide effective police protection to the Petitioners to ensure their peaceful enjoyment of the property, to close and lock the gate.