R PERIYA MARIAPPAN Vs. DISTRICT COLLECTOR; SUPERINTENDENT OF POLICE AND INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to forbear the third respondent from harassing the petitioner and his family members without due process of law and ensure the petitioner's personal liberty guaranteed under Article 21 of the Constitution of India.

(2.) Heard the learned Counsel for the petitioner and also Mr. D. Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

(3.) The grievance of the petitioner as aired by the learned Counsel for the petitioner placing reliance on the averments in the affidavit accompanying the writ petition, is to the effect that the petitioner and his family members are put to untold misery and hardship by the highhanded act of the third respondent viz., the Inspector of Police, Uthumalai Police Station, Tirunelveli District, who joining hands with the real estate agents, is harassing the petitioner and his family members. Hence, the petitioner seeks necessary direction.