K DINESH Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection for extraction of building stones from the petitioner's property on the basis of Ext.P2 permit. It is noticed that the Revenue Divisional Officer has stopped the extraction of the same on 20.2.2007. It is also submitted that petitioner has filed an appeal. When there is a prohibitory order from the statutory authorities, it is not proper for this Court to grant police protection before vacating of the same. If all prohibitory orders are vacated, petitioner is free to approach the police for protection and obey the orders strictly as per the permit. With the above observations this writ petition is disposed of.