MANNAM SUGAR MILLS Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Though impelled as a private concern, the petitioner - which is a Society registered under the Kerala Co- operative Societies Act - in fact, projects a very compelling public cause, namely, that persons and entities are installing permanent Flag Masts in public places around the State, without obtaining even a semblance of permission from any Authority.

(2.) The petitioner approached this Court seeking directions to the Police Officers concerned to afford them adequate and effective protection, so as to remove illegal flag masts allegedly erected by certain political parties - namely respondents 4, 5 and 6, on the public road leading to their property.

(3.) This Court took cognizance of the matter as being one in public cause also, because it was conceded even by the official respondents that such illegal flag masts/posts are ubiquitous in our State.