KOSHY GEORGE Vs. IRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) WITHOUT prejudice to the right of the 3rd respondent in approaching the statutory authorities or revenue authorities, the police is directed to give sufficient protection to the petitioners for entering into the property and carrying out development works. Objectors cannot take law into their hands and police shall give protection unless prohibitory orders are issued by the statutory authorities or civil court. Writ petition is disposed of as above.