ULLOOR NEERAZHI MADAN THAMPURAN TRUST Vs. COMMISSIONER OF POLICE; CIRCLE INSPECTOR OF POLICE; R PREMKUMAR; SATHEESH; BALACHANDRAN

JUDGEMENT

(1.) The petitioner is a trust, which claims absolute possession and enjoyment over a property, in which, a private temple is said to be carried on. The petitioner is before this Court contending that respondents 4 to 8 are obstructing the devotees and creating situations causing damage to the property of the temple.

(2.) The learned counsel appearing for respondents 4 to 8 would however submit that the management of the trust is inextricably linked with the SNDP Yogam, which functions in an adjacent office and that the Secretary elected to the SNDP Yogam is the Secretary of the temple trust.

(3.) However, those are all civil disputes, which, this Court would not go into, especially in a police protection matter. The learned counsel for the respondents also submits that no obstruction would be caused to the devotees and that respondents 4 to 8 or their men will not commit any waste in the property.