LATHEEF Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) PETITIONER has come to this Court with this petition for issue of directions under Article 226 of the Constitution of India to respondents 1 to 3 to afford police protection to him to install his factory as permitted by Exts.P2, P8 etc. against contumacious, culpable and violent obstruction on the part of respondents 4 to 7.

(2.) ACCORDING to the petitioner, he has obtained the requisite licence to install the factory. He had purchased properties and the properties are bounded by a compound wall. Within the property bounded by the compound wall, he wants to install factory as permitted by Exts.P2 and P8. Local people are unnecessarily raising objections and obstructions to the installation and construction of the factory. They have no right to raise any such obstruction. It is, in these circumstances, prayed that police protection may be afforded as prayed for.

(3.) ABOUT possibility of environmental pollution, we find that Ext.P2 consent to establish has already been obtained. A grievance is raised that the various conditions imposed in the order of consent have not been followed. We will assume that the Pollution Control Board has to and shall look into that aspect. It is not necessary for us to go into that aspect in detail now.