HOTEL RAJ RESIDENCY Vs. SUPERINTENDENT OF POLICE KOLLAM

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) We have already passed an interim order. We have heard the learned counsel for the petitioner and the learned counsel for respondents 4 to 11. The learned counsel for respondents 4 to 11 would submit that a counter affidavit may be permitted to be filed. But he would submit that respondents 4 to 11 have no intention to obstruct the functioning of the hotel run by the petitioner.

(3.) We record the submission and direct that in case there is any obstruction by respondents 4 to 11 and it being brought to the notice of respondents 1 to 3, such official respondents before whom the matter is brought, shall look into the matter and provide protection if the threat is found to be genuine as against respondents 4 to 11. We make it clear that we have not pronounced on the correctness of the allegations made in the writ petition. If the respondents have any complaints we will make it clear that it would be open to the respondents to approach the competent court/forum against the petitioner and in such circumstances, the judgment will not stand in the way of such court/forum to consider the same untrammeled by anything contained in this judgment.