P T ABRAHAM Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner has come to this Court seeking issue of directions under Article 226 of the Constitution to respondents 1 and 2 to afford police protection to the petitioner against perceived contumacious, culpable and violent acts on the part of the third respondent.

(2.) THE third respondent is a member of the local Grama Panchayat. According to the petitioner, there is well demarcated boundary between his property on the one side and a road on the other. According to the petitioner, concrete posts are planted on the boundary. THE petitioner's intention is not to put up any new boundary, but only to tie up the existing concrete posts by barbed wire fencing. THE third respondent is unnecessarily objecting/obstructing such work. Police protection may in these circumstances be granted, it is prayed.