GEORGE Vs. STATE OF KERALA,

JUDGEMENT

(1.) THE petitioner is the tenant of a shop room belonging to the 3rd respondent. The 3rd respondent has been trying to evict the petitioner from the shop room. Therefore, the petitioner filed O.S. No. 110/09 before the Munsiff's Court, Perumbavoor, who passed Ext.P2 order of injunction injuncting the 3rd respondent from evicting the petitioner except in accordance with due process of law. The petitioner's allegation in this writ petition is that at the instance of the 3rd respondent, the 2nd respondent is trying to force the petitioner to vacate the premises and withdraw the suit. The petitioner, therefore, seeks the following relief:

(2.) DESPITE service of notice, the 3rd respondent has not chosen to appear and contest the matter. In so far as this is a civil dispute, the 2nd respondent has no role in the matter and the parties have to abide by the order of the Civil Court. That being so, this writ petition is disposed of directing the 2nd respondent not to interfere with the dispute between the petitioner and the 3rd respondent in any manner unless a law and order situation arises.