THAJUDHEEN Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The writ petition is filed seeking a writ of Mandamus, commanding respondents 1 to 3 to afford adequate and effective police protection for the conduct of a Hotmix Plant by the petitioners, without interference from respondents 5 to 15.

(2.) The essential facts are under:-

(3.) Heard Senior Advocate Sri. Ranjith Thampan, assisted by Adv.Ajith Krishnan for the petitioners, Advocate M.H.Hanil Kumar for the 4th respondent Panchayat, Adv.Kaleeswaram Raj for respondents 5 to 11, 13 and 14 and the learned Government Pleader for respondents 1 to 3.