intrusion

noun | \ in-ˈtrü-zhən \ | in·tru·sion

1. a : the entry at common law of a stranger after a particular estate of freehold is determined before the person who holds it in remainder or reversion has taken possession

   b : the act of wrongfully entering upon, seizing, or taking possession of the property of another

2. : a trespassing on or encroachment upon something (as a right) the Fourth Amendment demands that the showing of justification match the degree of intrusion —Berger v. New York, 388 U.S. 41 (1968)