VODAFONE IDEA LIMITED Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner, which is a Telecom Service provider, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding respondents 1 and 2 to extend adequate and effective police protection to the petitioner, its workers, men or agents for their movement into and works in its switching centre at KM Trade Centre, Eranhippalam and to lives of the workers. The petitioner has also sought for a writ of mandamus commanding respondents 1 and 2 to take necessary action against the persons responsible for the illegal acts against the operation of the aforesaid switching centre.

(2.) On 06.07.2020, when this writ petition came up for consideration, this Court admitted the matter on file. The learned Government Pleader took notice for respondents 1 and 2 and urgent notice was ordered to the 3rd respondent, through speed post. This Court granted an interim order, which reads thus;

(3.) A counter affidavit has been filed on behalf of the 3 rd respondent. Paragraphs 4 to 6 of that counter affidavit read thus;