MOHAMMED ASHRAF K. Vs. DISTRICT POLICE CHIEF MALAPPURAM

JUDGEMENT

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

(2.) The main prayer in this writ petition is to issue directions to respondent Nos. 1 to 3 to provide effective and adequate police protection to the petitioner's life and property against the threat and intimidation of the fourth respondent and his henchmen for entering into the landed property of the petitioner in Survey No.94/8-2 in block No.9, situated at Valiyapparambu Desom in Pulikkal Village, Malappuram District.

(3.) Heard the counsel for the petitioner and the learned Government Pleader. No notice is necessary to the respondent No.4 at this stage and if respondent No.4 is aggrieved by any of the directions issued by this Court, the respondent No.4 is free to file a review petition before this Court.