K.A.VARGHESE Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER has approached this court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: The petitioner had purchased 3 cents of property as per Ext.P1 sale deed. He applied for permission to construction a residential house in that property. Ext.P2 is the permit issued by the Panchayat. On almost completion of the construction, he got building number also. Ext.P3 is the building tax receipt. In front of the petitioner's property there is a Panchayat road and respondents 2 and 3 with the help of 4th respondent, a Panchayat member, demanded the petitioner to surrender one foot width property in the side of the Panchayat road. The petitioner had offered only 20 cm. width in the side of the Panchayat road. The respondents 2 to 4 were not agreeable with the offer and they started threatening the petitioner and his family members. The petitioner filed Ext.P4 complaint before the 1st respondent. When respondents 2 to 4 and some other relatives of respondents 2 and 3 came to the petitioner's property and obstructed the final construction work of the residential building and they attempted to destruct one tank kept in the premises, the petitioner again filed Ext.P5 complaint before the 1st respondent. When respondents 2 to 4 continued their obstruction and they tried to prevent the petitioner's workers to instal one tank in front of the house, the petitioner filed Ext.P6 complaint.

(3.) WE heard the learned counsel for the petitioner, respondents 2 to 4 and the learned Government Pleader.