DELTA INFRA LTD Vs. SUB INSPECTOR OR POLICE

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioner is as follows: The petitioner is a private limited company engaged in the business of erecting telecommunication and related services. It has obtained Ext.P1 permit. When the petitioner's employees started the work, Respondents 4 to 7 and their henchmen threatened the employees of the petitioner and obstructed the work. Thereafter, the petitioner filed a complaint before the first respondent requesting police protection. Subsequently the petitioner produced Ext.P5 order of the Tribunal for Local Self Government Institutions, Thiruvananthapuram along with I.A.No.10320/20912 by which the Tribunal allowed the appeal and set aside the order passed by the Panchayat.