RAJENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, learned Government Pleader as well as learned counsel appearing for the private respondents.

(2.) BY this writ petition the petitioner has prayed for a mandamus directing respondents 3 and 4 to grant effective and adequate police protection to the life of the petitioner and his family members. Petitioner's case in the writ petition is that although an order was passed by Munsiff's Court(Ext.P1) in a suit O.S. No.599 of 2012 filed by the petitioner, but violating the said order, the private respondents have closed the pathway. It has further been submitted that petitioner is also assaulted by private respondents.

(3.) LEARNED counsel for the petitioner submits that in spite of the order of the Court, continuous threats and assaults are made by private respondents.