M K VASAVAN, S/O M K SHANKARA GUPTAN Vs. SUB INSPECTOR OF POLICE, CIRCLE INSPECTOR OF POLICE AND SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Petitioner has come to this Court with this petition for issue of directions to Respondents 1 to 3 to afford police protection for the Petitioner against threat to his life and person. Initially, the persons from whom the Petitioner perceive threats were not arrayed as Respondents. But, subsequently, Respondents 4 to 11 have been impleaded as parties to this petition.

(2.) They have been served. Party Respondents 4 to 11 have entered appearance. They have not filed any counter affidavit.

(3.) When the matter came up for hearing on 24.11.2010, the following interim order was passed by the Bench which dealt with the matter.