STATE OF KERALAS Vs. P GANGADHARAN PILLAI

JUDGEMENT

(1.) This Appeal is directed against the Judgment and Order of the learned Single Judge dated 31st July, 1995 rendered in O. P. No. 86 of 1992.

(2.) The first respondent is the State of Kerala, second respondent is the District Collector, Ernakulam, third respondent is the City Police Commissioner, Ernakulam and the 4th respondent is the Revenue Divisional Officer, Fort Cochin.

(3.) Petitioner Is the proprietor of a vegetarian hotel by name "New Ananda Bhavan Hotel" at Kalvathy Road, Fort Cochin, which was running for about 20 years and claimed to be a flourishing restaurant with high reputation in the locality with large custom. Sometime in October, 1990 a Muslim Priest of the mosque of Kattur was murdered by miscreants and this incident sparked off communal disturbances and riots in several places of the State.