PADMANABHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The Appellant/Original Petitioner has filed this appeal under Sec. 5 of the Kerala High Court Act, 1958 challenging the order passed by the learned Single Judge dtd. 27/9/2024 dismissing W.P.(C) No. 33980 of 2024.

(2.) The Petitioner filed the writ petition for a simplicitor direction to Respondents 1 & 2 - the Principal Secretary, Home Department and Station House Officer, Thalassery Police Station, Kannur District, to provide police protection to him to put up a compound wall, as he apprehended interference by Respondent Nos.3 to 5 - private parties.

(3.) The learned Single Judge found that there existed a civil dispute, and, therefore, disposed of the writ petition, observing that if the dispute gave rise to any law and order situation, the police would be bound to interfere and ensure that the Petitioner is not put to any physical harm.