MOHAMED YOONUS Vs. SUPERINTENDENT OF POLICE MALAPPURM

JUDGEMENT

(1.) THE petitioner has come to this Court seeking issue of directions under Article 226 of the Constitution of India to respondents 1 to 4 to afford police protection to the petitioner for the peaceful and unobstructed running of a school by name Moulana Azad Central School, which is being run by a trust, of which the petitioner is the Manager, against any illegal obstruction that may be raised by respondents 5 to 10.

(2.) THE 5th respondent is a local ward councilor. Respondents 6 to 10 are local neighbours. THEre is a dispute between the petitioner on the one hand and respondents 5 to 10 on the other regarding drawal and charging of electricity line through the property of the petitioner. Ext.P5 interim order has been passed by a learned Judge of this Court restraining the Electricity Board from charging the electricity line already drawn pending disposal of that Writ Petition. THE apprehension of the petitioner is that because of the dispute regarding drawal/energising of the electricity line, respondents 5 to 10 may indulge in illegal and culpable acts causing obstruction to the peaceful running of the school.

(3.) WE have adverted to all the relevant inputs. In the light of the submissions made by the learned counsel for respondents 5 and 6 and the learned Government Pleader we are satisfied that no directions are liable to be issued.