K SASIKANTHAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner. Without observing the merits of the proprietary rights of immovable property alleged, we direct respondents 1 and 2 to see that lives of the petitioner and members of his family and of respondents 3 and 4 are not endangered.

(2.) THIS writ petition is closed with the above directions.