MOHANDAS Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

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

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is a small time political activist in Shornur running an agro based small scale industry. Due to his small time political activities he has ran into certain local adversaries. Various anti social elements at the behest of the 4th respondent are trying to block the functioning of his industry. Petitioner is not in a position to safely walk in and around his house or industry as he is receiving threatening calls and in one occasion the 4th respondent and his henchmen tried to hit and run him with a jeep. Petitioner filed representation and is before us.

(3.) THOUGH served there is no appearance for the party respondent.