THRISSUR EXPRESSWAY LTD Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD. The learned Government Pleader takes notice for respondents 10 to 12.

(2.) THIS petition is filed by the petitioner for the issue of directions under Article 226 of the Constitution to the respondents police officials to afford protection to the petitioner for the taking over of land already acquired and to be made use of for widening the existing National Highway.

(3.) WE take note of the submissions of the learned Government Pleader. WE are satisfied in these circumstances that no further specific directions under Article 226 of the Constitution can, need or deserve to be issued. Suffice it to say that we accept the submissions of the learned Government Pleader on behalf of respondents 5 to 7 and 10 to 12. The petitioner shall be at liberty to make necessary applications as indicated above.