N.SHAJAHAN Vs. MUNNAR GRAMA PANCHAYATH

JUDGEMENT

(1.) Petitioners have approached this court seeking the following reliefs:

(2.) Briefly put, the case of the petitioners is as follows:

(3.) Reply is filed. We have heard learned counsel for the party respondents. We have already passed an interim order. It reads as follows: There will be an interim order directing the 2nd respondent to see that the lives of the petitioners are protected as against any threat from respondents 7 to 10. The 2nd respondent will also see that respondents 7 to 10 do not obstruct the ingress and egress to the business place of the petitioners. But we make it crystal clear that under the guise of this Order, respondents 7 to 10 shall not be evicted and the conduct of their business shall not be otherwise interfered with.