LAWS(KER)-2007-2-715

THRIKKAKARA POURASAMITHI Vs. CIRCLE INSPECTOR OF POLICE

Decided On February 13, 2007
THRIKKAKARA POURASAMITHI Appellant
V/S
CIRCLE INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) THIS is a petition alleging police harassment. It is submitted that police is not harassing the petitioner. The police is only obeying the orders of this court by providing police protection to the 3rd respondent in constructing a mobile tower. It is the duty of the police to see that court orders are not obstructed. At this moment, the learned counsel for the petitioner submitted that he may be permitted to withdraw the writ petition without prejudice to the right in approaching the statutory authorities or challenging the police protection order. Writ petition is dismissed as withdrawn without prejudice.