GLENROCK ESTATES PVT LTD Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of Mandamus to direct the first respondent to take appropriate action against the second respondent, on the basis of the complaints made by the petitioner, on 29.09.2005, 30.09.2005 and 01.10.2005.

(2.) THE main allegation of the petitioner is that the second respondent had tress passed into the tea plantation, situated at Kurisimalai area along with his henchmen and started to pluck the tea leaves. THErefore, a complaint had been lodged before the first respondent, against the second respondent. Even thereafter, the second respondent had committed criminal tress pass and had also committed criminal intimidation by threatening the petitioner and the other workers, who were employees in the tea plantation.