BASHEER K.P. Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioner, the learned Government Pleader, the learned counsel appearing for respondents 4 to 10 as well as the learned counsel for the 11th respondent Panchayat.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner is conducting a metal crusher unit at Vaniyampara with all required permissions and documents and that respondents 4 to 10 have blocked the public road to the metal crusher unit without any valid cause. It is contended that though complaints were preferred, no action had been taken by the police.