LEELA SHOBINATHAN Vs. S S SURESH KUMAR

JUDGEMENT

(1.) Heard Sri.Rajesh P.Nair, the learned counsel appearing for the petitioner as also Sri.Tek Chand, the learned Government Pleader appearing for the respondents.

(2.) The Division Bench on 11.08.2017 in W.P(C).No.25446 of 2017 considered the prayer made by the petitioner for protection and enjoyment of her property. In that proceeding besides the police authorities four private respondents, were arrayed as parties. The two respondents in the contempt case are the police officers, who allegedly failed to provide the protection, against the action of the private respondents in the writ petition.

(3.) When the case was taken up last on 207.2018, the learned Government Pleader submitted that when the police were required to take action, they were served with the Injunction order dated 30.08.2017 passed by the Additional Munsiff Court, Nedumangad in the I.A.No.3664 of 2017 in the O.S.No.660 of 2017. This case was instituted against the petitioner by one Arifa Beevi, who is stated to be a relative of the 8th respondent (Noorjahan), in the W.P(C).No.25446 of 2017.