NIZARUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) No.29169/2024 has been filed by the petitioner, who is constructing a plywood factory in his property. The petitioner seeks to command the police to provide adequate police protection to the petitioner, his employees and vehicles coming to the petitioner's factory premises for carrying the construction work as per Ext.P1 Building Permit without any hindrance or obstructions from respondents 4 and 5 and their men.

(2.) W.P.(C) No.32716/2024 has been filed by the said respondents 4 and 5 seeking the following reliefs:

(3.) The parties and exhibits are referred to in this judgment as they are described and marked in W.P.(C) No.29169/2024, for clarity. As the eligibility of the petitioner to get police protection would depend upon the challenges made by respondents 4 and 5 in W.P.(C) No.32716/2024, the said writ petition is firstly dealt with.