UNNIKUTTAN Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The writ petition is filed, inter alia, to direct the 3rd respondent not to harass the petitioner and his men from participating in the temple festival of Vettikali Bagavathi Kshethram temple on 10/2/2025.

(2.) The petitioner is the President of the temple Agosha Committee of the above temple. There were certain disputes between the petitioner's Committee and the respondents 4 to 6, which were settled in mediation as per Ext.P1 judgment. The petitioner has made all the arrangements to participate in the festival, which is scheduled today. The respondents 4 to 6 have turned inimical towards the petitioner and the Committee members. They have made an oral complaint to the 3rd respondent, to prevent the petitioner from participating in the festival. Consequently, the 3rd respondent is unnecessarily harassing the petitioner and the Committee members. He is insisting the petitioner and the Committee members not to participate in the temple festival. The action of the 3rd respondent is high handed. Hence, the writ petition.

(3.) Heard; the learned counsel for the petitioner, the learned Government Pleader and the learned counsel appearing for the respondents 4 to 6.