N R NISHA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE petitioners have come to this Court seeking issue of directions to respondents 1 to 4 to afford police protection against the illegal, contumacious and culpable acts of the 5th respondent.

(2.) ACCORDING to the petitioners, they are occupants of Jewel White Field Apartments. The houses stand in the names of their husbands and their husbands are members of Jewel White Field A- Block Luxury Apartments Owners Association of which the 5th respondent is the Secretary. ACCORDING to the petitioners, their husbands are not available at Kochi. The petitioners are subjected to untold hardships, difficulties and vexation by the 5th respondent who is the Secretary of the Association. It is hence that protection is claimed by the petitioners against the 5th respondent.

(3.) THE 5th respondent has appeared in person. He happens to be an advocate of this Court. According to the 5th respondent, the petitioners are indulging in vexatious conduct. Totally false allegations are raised by the petitioners. THE allegations include the allegation that the 5th respondent and the other office bearers of the Association are indulging in indecent conduct against the petitioners. It is, in these circumstances, that the petitioners and other members of the Association were compelled to lodge complaints against the petitioners. In fact, it is the Association which had asked for protection against the illegal conduct of the petitioners before the police. This petition is without any merit. It is calculated to harass the 5th respondent and the other office bearers of the Association. THE 5th respondent perceives that the attempt of the petitioners is at the instance of a competing Association which is also functioning in the entire complex. It is, in these circumstances, prayed that this petition may be dismissed.