SAJI GEORGE Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner seeks police protection primarily for the purpose of digging a bore -well in his property comprised in Survey No.112/13 -3 of Chakkuvarakkal Village, Kottarakkara Taluk. Petitioner alleges obstruction on the part of respondents 5 to 10 in digging the bore -well.

(2.) IT is pointed out that respondents 5 and 6 had applied for injunction in I.A. No. 1973 of 2014 in O.S. No.282 of 2014 on the file of the Court of Munsiff, Kottarakkara. The petitioner contends that the Court of Munsiff had vacated the order of injunction initially granted. It is under these circumstances the present writ petition has been filed for police protection.

(3.) WE , therefore, direct the police to see that no obstruction is caused to the petitioner in digging a bore -well on the basis of Ext.P3 building permit. Such erection of the bore -well is, however, subject to the result of C.M.A. No.18 of 2014 pending on the file of Sub Court, Kottarakkara. We also make it clear that such erection would be subject to any further order to be passed by the Panchayat or Ground Water Department in this regard. The Writ Petition is disposed of.