VEERAN Vs. DEPUTY SUPERINTENDENT OF POLICE OTTAPPALAM

JUDGEMENT

(1.) The petitioners allege that the 3rd and 4th respondents are obstructing the work entrusted by them to a contractor for cutting and removing certain trees standing in a property, comprised of 1 acre 14 cents of land in Re-survey No. 506/I of the Anangadi Village of Ottappalam taluk.

(2.) The petitioners assert that they are in exclusive possession and ownership of the above mentioned property and they claim title through a certificate of purchase issued by the competent Authority, under the provisions of Section 72K (2) of the Kerala Land Reforms Act. According to them, the third and fourth respondents have no right over the property and that their action in attempting to obstruct the cutting and removing of trees is illegal and unlawful, thus obligating the concerned police authorities to afford them adequate and effective police protection against the threat meted to them by respondents 3 and 4.

(3.) We have heard Sri. R. Rajasekharan Pillai, the learned counsel appearing for the petitioners and the learned Government Pleader appearing on behalf of the respondents 1 and 2.