ABRAHAM VARGHESE Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner and the 2nd respondent are husband and wife. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent Station House Officer to afford adequate and effective police protection for the smooth functioning of his timber mill, namely 'Rony Timbers' in the land comprised in Re.Sy.No.97/4/1, 97/4/2, 97/4/4 and 97/5 in Poozhikkad of Kurampala Village in Adoor Taluk and also for his life as against any illegal acts from the part of the 2 nd respondent.

(2.) On 18.06.2020, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the 1 st respondent. Petitioner was directed to take out notice to the 2 nd respondent and produce proof of service of notice before the Registry. While ordering the writ petition to be listed on 07.07.2020, this Court has granted an interim order for police protection as prayed for, i.e., an order directing the 1st respondent to afford adequate and effective protection for the smooth functioning of the petitioner's timber mill and for his life as against any illegal acts from the part of the 2 nd respondent. The said interim order, which was extended from time to time, is still in force.

(3.) Along with I.A. No.1 of 2020, the petitioner has placed on record Ext.P7 photographs.