VINOD MATHEW Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE Writ Petition is filed seeking police protection for operating quarry as against respondents 4 to 7 and their henchmen.

(2.) IT is common case that pending the Writ Petition, there was a stop memo issued by the Panchayat and the same was impugned before this Court in W.P.(C).No.9842/2012. The said Writ Petition culminated in Judgment dated 01.8.2012, wherein a learned Single Judge of this Court, after setting aside the resolution and order, directed the Panchayat to take a decision on the application for renewal of the licence. It was further directed that Ext.P7 memo will continue to operate and shall have efficacy.

(3.) LEARNED counsel for the petitioner would then submit that some amount of quantity was quarried and it was lying in the site and the petitioner may be permitted to take the same. It was opposed by the party respondents.