KSHEERA VYAVASAYA SAHAKARANA SANGHOM LTD Vs. STATE OF KERALA REPRESENTED BY THE HOME SECRETARY TO GOVT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) THIS is a petition for police protection. The first petitioner is a Co-operative Society that collects milk from dairy farmers and distributes the same among the consumers in the area of operation. The complaint of the petitioners is regarding the high handed acts of respondents 5 to 10 , who according to them, trespassed into the office of the society on 4.4.2012 and caused damage to the articles there. Crime No.343/2012 of Kadakkavur Police Station has been registered in connection with the said incident. The petitioners further complain that no effective action has been taken by the Police to give protection to them or to maintain the law and order situation.

(2.) NOTICE was ordered in the above case through the special messenger to respondents 5 to 10. Advocate R.Anilkumar appears for the respondents 5 to 10. According to him, respondents 5 to 10 are not responsible for the acts of vandalism complained of by the petitioners. They also do not have any intention to create any law and order situation. The above submission is recorded.