JAINAB BEEVI Vs. SECRETARY TO HOME DEPARTMENT

JUDGEMENT

(1.) "Real Estate Business" has become vulnerable and easy avocation to make quick and huge money by land grabbers brokers and criminals by hook or crook. The Dangerous, brutal and Cruel face of the ''REAL ESTATE '' is exhibited in this case. The case on hand only speaks about what is happening in the real estate business for more than a decade. In this case, the victim, main accused and some other accused are in real estate business. It also proves another important fact about entry of criminals into politics. The main accused Sithik @ Mohammed Sithik, who kidnapped murdered (Late) K.Jamal Mohamed along with others, is a District President of Tamizhaga Makkal Jananayaka Katchi and his political office was used to detain the victim. Simiarly, another accused Abbas @ Karadi Abbas is the South Constituency Secretary of Social Democratic Party of India (SDPI). Accused Marimuthu is in -charge of Anayoor for "Naam Thamilar Katch. The antecedents of those above accused would show that they are involved in commission of offences. If the criminals enter into the political parties and become the local leaders, the police cannot go near them easily for interrogation as they create law and order problem using their political clout.

(2.) THE wife and the relatives of deceased K.Jamal Mohamed have approached this Court seeking a direction to transfer the case in Crime No.901 of 2014 registered under Sections 364(A) and 302 regarding the murder of the first petitioner's husband from the State police to CBI for investigation.

(3.) THE first petitioner's husband namely K.Jamal Mohamed was the Managing Trustee of K.M.Allaudin Rowther Dharma Trust. The petitioners 2 to 9 are the Trustees of the said Trust and the close relatives of the said K.Jamal Mohamed. The said Trust is having extensive properties in and around Madurai. The property comprised in Survey No.1057/1, measuring to an extent of 1 acre 64 cents near New Jail Road,Arappalayam, Madurai, which market value is Rs.30 Crores, also belongs to the said Trust. The properties were given for the purpose of doing religious activities and rituals. The Trust deed specifically states that the properties of the Trust shall not be either sold nor encumbered.