S IQBAL Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioners seek a writ of mandamus directing the police to investigate and take necessary action to prevent the act of ex-communication done by the respondents 5 to 7 and to direct the first respondent to monitor the process of investigation, besides provide them police protection for their peaceful living in the locality.

(2.) The petitioners are residents of Keelasirupothu Village in the District of Ramanathapuram and they are the members of Keelasirupothu Muslim Sunnath Jamath Pallivaasal. The second petitioner was the President of the Jamath for a period of 23 years.

(3.) While the matters stood thus, the respondents 5 to 7 and their supporters excommunicated the petitioners and this resulted in constructing a trust building by them for the purpose of offering prayers. The respondents 5 to 7 demanded transfer of property of the second petitioner without offering sale consideration by arranging Kattapanchayat and stating that they have detected certain malpractices committed by him while he was administering the Jamath. The local Sub-Inspector of Police was also instrumental in achieving this purpose by the respondents 5 to 7.