SALIAMMA Vs. SUPERINTENDENT OF POLICE RURAL

JUDGEMENT

(1.) THIS judgment must be read in continuation of the earlier orders resting with the order dated 8.6.2011.

(2.) IN an attempt to enable the parties to get their disputes settled harmoniously, interim directions were issued on 8.6.2011 to enable the 5th respondent to pluck coconuts from the property with police protection.

(3.) IN the light of that controversy, we turned to the learned Government Pleader to make his submissions. The learned Government Pleader submits that in accordance with the directions dated 8.6.2011, the police had gone to the property to afford protection. The fifth respondent stated that he is unable to do the work and is hence unable to comply with the directions. Hence the interim directions could not be carried out, submits the learned Government Pleader. This submission is made on the basis of the instructions received from the fourth respondent.