GOPALAKRISHNAN Vs. ASHARAF

JUDGEMENT

(1.) This Contempt Case has been preferred by the petitioner alleging contumacious act on the part of the respondents in so far as they are not taking any effective steps to grant police protection as ordered by this Court as per the judgment dated 5.12.2005 in W.P. (C) No.32954 of 2005.

(2.) The learned counsel for the petitioner submits that by virtue of the settled rights and liberties of the petitioner pursuant to the verdict passed by the competent civil court, it ought not to have been neglected or disrespected from the part of the respondents in providing the protection as ordered by this Court.

(3.) The learned Government Pleader appearing on behalf of the respondents submits with reference to the contents of the statement filed that the respondents have offered adequate and effective protection as and when any attempt to thwart the orders passed by the civil court was brought to notice, as ordered to be ensured throughout and that it will never be left to be flouted in any manner. The statement as above is recorded. We find that no further orders are called for in this matter. The contempt case is accordingly closed.