ABDUL GAFOOR Vs. SUB INSPECTOROF POLICE THRIRUR

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioner is as follows:

(3.) WE have heard the learned counsel for the petitioner, the learned counsel for the 2nd respondent and the learned Government Pleader. WE record the submissions of the learned counsel for the 2nd respondent on the same lines as in the counter affidavit and we further order that in case, contrary to the submission of the 2nd respondent, the petitioner is constrained to complain to the 1st respondent of any threat from the 2nd respondent of any illegal and forceful repossession of the vehicle, the 1st respondent will look into it and if the threat is found to be genuine, the 1st respondent will provide protection against any forceful and illegal repossession of the vehicle. WE make it clear that we are not pronouncing on the claims as to the amounts due and further that this judgment will not stand in the way of the 2nd respondent approaching the concerned competent forum for seeking appropriate relief.