ZEENATH Vs. STATE POLICE CHIEF POLICE HEADQUARTERS, VAZHUTHACAUD

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader.

(3.) The only complaint raised by the learned counsel for the petitioners at the time of argument is that the petitioners are entitled to live peacefully in their residence and that they cannot be summoned to the Police Station without due notice being served and without following the procedure prescribed by law.