PURUSHOTHAMAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS petition has been filed by the petitioner seeking issue of directions to respondents 1 and 4 to afford police protection to the petitioner against culpable and violent acts of respondents 2 and 3. According to the petitioner, he was already constrained to approach this Court twice with writ petitions claiming police protection which were allowed; but the same is not being effectively implemented. The petitioner had come to this Court with a grievance that there has been non-compliance with the direction for grant of police protection. But the said petition happened to be dismissed under certain compelling circumstances because earlier orders of the civil court were not produced. According to the petitioner, the party respondents 2 and 3 are continuing to indulge in contumacious acts and it is, in these circumstances, that the petitioner has come to this Court seeking fresh directions under Art.226 of the Constitution to afford protection to the petitioner.

(2.) THIS petition was filed on 28/1/2011. Notice was ordered on 31/1/2011. Though party respondents have been served, they did not enter appearance and another Bench vide order dated 8/2/2011 had directed as follows: