ABDU HASSAN Vs. SUPERINTENDENT OF POLICE MALAPPURAM

JUDGEMENT

(1.) This matter is related to police protection. The petitioners allege that the Panchayath road has been encroached by the party respondents. The police in spite of the direction issued by the Panchayath, failed to provide necessary protection to the Panchayath.

(2.) This Court passed an interim order directing the police to provide necessary protection to the Panchayath to remove the obstructions caused in the public road. Accordingly, the petitioners and the Panchayth submit that obsruction have been removed.

(3.) The party respondents entered appearance and filed a counter affidavit, in which it is stated that the road had only 4 meter width. The present attempt is to only widen the road for the purpose of the petitioners. It is submitted that the petitioners and the Panchayath are colluding together and obtained the order of police protection for the purpose of widening the road to facilitate the petitioner to obtain a quarrying permit.