JEWEL HOMES PVT. LTD Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) The 1st petitioner is a private limited company having registered office at Kaloor, Ernakulam and the 2 nd petitioner is stated to be the owner in possession of property having an extent of 19.55 Ares and 17.30 Ares in Resurvey No.664/14, 1.80 Ares in Resurvey No.664/16 and 0.45 Ares in Resurvey No.664/3 in Block No.5 of Thrikkakkara North Village, Kanayannur Taluk. In connection with the construction of an apartment complex in that property, there are certain disputes between the petitioners and the 5th respondent. The petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 to 4 to provide adequate and necessary police protection to the petitioners and his employees for completing the construction of an apartment complex named Jewel Pristine Greens in the land owned by the 2 nd petitioner, without any threat or obstruction by the 6 th respondent and his men. In the writ petition, it is alleged that on 17.08.2020, the workers engaged by the petitioners were obstructed by the 6th respondent and his men.

(2.) On 25.08.2020, when this writ petition came up for admission, the learned Government Pleader took notice for respondents 1 to 4. Notice by special messenger was ordered to respondents 5 and 6.

(3.) A statement has been filed on behalf of the 3 rd respondent, through the learned Special Government Pleader. Paragraphs 4 of that statement reads thus: