GEORGE K D Vs. M P SCARIA

JUDGEMENT

(1.) THE complaint in the present contempt matter is of non- compliance of the interim directions given by this Court in Annexure A1 dated 6th November, 2006. It is with regard to police protection. On instructions, Mr.T.B.Hood, learned Government Pleader, states that police protection was provided as and when asked for by the petitioner and it shall continue to be provided as and when asked for. THE statement of the learned Government Pleader stands recorded and in view thereof this contempt matter is closed. However, before we may part with this order, we would like to mention that some unfounded allegations have been made in paragraph 6 of the contempt petition which do not appear to be correct in view of Annexure A3.