NSS KARAYOGAM PUTHANVELIKKARA Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioners in the Writ Petition state that they are the ad hoc Managing Committee of the NSS Karayogam, Puthanvelikkara. In the Writ Petition, it is their case that while the original Managing Committee consisted of 15 members, in 2017, 9 members resigned, and consequently, the Registrar of NSS Karayogam took over the administration and appointed an ad hoc committee of 9 persons by an order (Ext.P1 dated 30.01.2018). While this committee functioned till February 2020, it was re-constituted by Ext.P1(a) order on 12.02.2020 and the reconstituted committee is stated to be continuing as such today.

(2.) It is the case of the petitioner that on account of interference from persons, including the contesting respondents herein, it was constrained to file O.S.No.63 of 2018 before the Munsiff Court, North Paravur, in which I.A.No.318 of 2018 was filed seeking an injunction to restrain respondents 3 to 8 from obstructing the functioning of the office of the Karayogam. The injunction sought for by the petitioner was granted to a limited extent, in that, while the prayer for restraining the respondents from obstructing the functioning of the office of the Karayogam was granted, the further prayer for preventing the respondents from entering into the religious and educational institutions under the Karayogam was refused. Ext.P2 is the order of injunction granted by the Munsiff Court, North Paravur, in O.S.No.63 of 2018. Although an appeal was preferred against the said order by the respondents, the same came to be dismissed by Ext.P3 order. It would appear that no further proceedings were carried against Ext.P3 order, and hence, Ext.P2 order of injunction continues to be in force as against the respondents. It is also apparent that the petitioner preferred another I.A, namely, I.A.No.1088 of 2018 seeking police assistance in enforcing Ext.P2 order.

(3.) The petitioner has since approached this Court through the present Writ petition stating that the respondents 4 to 8 continue to interfere with the functioning of the office of the Karayogam and the prayer sought is for police protection for the life of the petitioner against the threats allegedly meted out to them by the said respondents.