(1.) THIS is a petition for police protection. According to the petitioner, petitioner has got all the required licence including licence from the Panchayat, Geologist and consent from the Pollution Control Board. The contention of the contesting respondents is that quarrying is done beyond the licensed premises. In the above circumstances, police is directed to grant protection, provided, quarrying is done only from seven ares of property specifically mentioned in Ext.P6 and all the conditions of the licence and consent are carried out. However, police should see that quarrying is not conducted beyond seven ares of property and if explosives are used that should be licensed and it should be done strictly according to the conditions imposed by the Director of explosives. If the petitioner applies for further licence, it is for the licencing authority to consider the same after considering the contentions of the neighbouring parties and that should be decided untrammeled by any of the observations herein. However, if the respondents have got any further grievances, it is for them to approach the statutory authorities. With the above observations this writ petition is disposed of.