SREYAMS KUMAR M V Vs. STATE OF KERALA

JUDGEMENT

(1.) These batch of Writ Petitions raise common questions and hence they are disposed of by this common judgment. All the Petitioners seek a writ of mandamus, order or direction in the nature thereof, directing the official Respondents to provide police protection to them to ward off encroachments on their properties.

(2.) The Petitioner is an elected Member of the Kerala Legislative Assembly from Kalpetta. Briefly put, the case of the Petitioner is as follows:

(3.) A counter-affidavit is filed by the second Respondent, inter alia, stating as follows: