ARCHANA GOPINATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 3 to 5 or concerned among them to initiate criminal proceedings against the 5th respondent and to render adequate and meaningful protection to the petitioner and her family, against the act of obstruction, interruption and interference by the 5th respondent and persons with him.

(2.) Going by the averments in the writ petition, there are certain monitory disputes between the petitioner's father and the 5th respondent. It is alleged in the writ petition that, in connection with those disputes, the 5th respondent trespassed into the petitioner's property and threatened her and her family members with dire consequences. In such circumstances, the petitioner filed Ext.P3 complaint before the

(3.) rd respondent Station House Officer and thereafter, moved this writ petition before this Court seeking the aforesaid relief. 3. On 26.08.2020, when this writ petition came up for admission, the learned Government Pleader took notice for respondents 1 to 4. Urgent notice by speed post was ordered to the 4th respondent. This Court by the order dated 26.08.2020, directed respondents 3 and 4 to afford effective protection to the life and property of the petitioner from any obstructions/incursions by the 5th respondent.