K S JOY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THOUGH the petitioner has sought for police protection, the dispute essentially is in relation to a pathway and the right of respondents 3 to 6 to widen the pathway. Those are matters to be got adjudged in civil proceedings.

(2.) IN the result, we dispose of this writ petition directing respondents 1 and 2 to give protection to see that the life of the petitioner and his family members as also respondents 3 to 6 are not endangered.