- (1.) THE petitioners in this undated WP under art.226 are seeking the following principal relief: "b) Issue a writ of mandamus commanding the respondent nos. 2 and 3, their men, agent, officers and sub -ordinates to forthwith take cognizance of the complaints filed by the petitioners and investigate into their details and background in order to establish how the life and liberty (Article 21) of the petitioners are under threat."
(2.) THE second petitioner is the wife of the first petitioner; and while the fourth respondent is the son of the petitioners, the fifth respondent is the wife of the fourth respondent.
(3.) COUNSEL for the petitioners submits as follows. The fourth and fifth respondents have wrongfully ejected the petitioners from their residence. While the police have entertained complaint submitted by the fourth and fifth respondents against the petitioners, they refused to entertain complaint of the petitioners against the fourth and fifth respondents. The police have acted discriminatorily. The Superintendent of Police concerned has also neglected the matter. It is a clear case of infringement of the petitioners fundamental right under art.21. I am unable to see how art.21 of the Constitution of India can be brought in. It is not the case that the State or the police have taken any step that has infringed the petitioners fundamental right under art.21. Their allegation rather is that the police have not taken necessary action on the basis of their complaint against their son and daughter -in -law.;