PRIYESH B. KARTHA Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioners, who are licensees of Shop Rooms in Yathri Nivas Shopping Complex owned by the Perumbavoor Municipality, have approached this Court seeking to direct respondents 1 and 2 to afford adequate and effective police protection to the petitioners by preventing convening of public meetings, Dharnas and other functions in the parking space of the Yathri Nivas Shopping Complex. The petitioners have also sought for a direction to the 3rd respondent-Municipality to prohibit parking of autorickshaws in the parking space.

(2.) The petitioners state that there is a vacant space lying between the Yathri Nivas Shopping Complex and AluvaMunnar Road, owned by the 3 rd respondent-Municipality. The space is provided for parking of vehicles of the licensees of Shops and their customers. There is no other parking space for the building.

(3.) According to the petitioners, various political parties, associations and religious sects have started to use the aforementioned parking space for holding public meetings, Dharnas, etc. Such meetings are sometimes without any permission from any authorities. Conduct of meetings has become a routine affair now and it adversely affects the business establishments in the building.