SURESH KUNNATH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) THE above four writ petitions praying for police protection had been heard together and are being decided by this common judgment.

(2.) FIRST two writ petitions have been filed by petitioners who are owners of lorries which are hired by quarry owners for the purpose of transportation of rocks and other materials from the quarry site. Third and fourth writ petitions have been filed by the petitioners who themselves are quarry owners quarrying rocks and other materials which are being transported by lorries. The facts of W.P. (C) No. 8672 of 2014 are noted in detail, which shall be sufficient for deciding all these writ petitions.

(3.) W .P. (C) No. 11729 of 2014 has been filed by the sole petitioner, Sri. N. Satheesh Kumar, who claims to be the owner of several lorries plying for quarries at Mookkunnimala through the above mentioned two roads. Alleging obstruction by respondents 4 to 7 in the said writ petition, a petition was submitted on 15.04.2014 to the Sub Inspector of Police. Petitioner thereafter filed the writ petition seeking a direction to respondents 1 to 3 to afford adequate and effective police protection for the plying of all the lorries of the petitioner carrying goods through the aforesaid roads.