SHYAM SUNDER Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) When the matter came up on 13.7.2012, we asked the learned counsel for the petitioner as to whether the petitioner has obtained a permit. Thereupon, the counsel for the petitioner has produced the NOC from the Pulinkunnu Grama Panchayat. It reads as follows:

(3.) Thereupon, we issued notice to the party respondents. The party respondents entered appearance and filed Counter Affidavit. We heard the learned counsel for the petitioner, the learned counsel appearing for the party respondents and also the learned Government Pleader.