PODIYAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS is a petition for police protection. Earlier 4th respondent approached this Court by filing W.P.(C). No.9612/2006. At that time it was undertaken by the petitioner in that case that he will not obstruct the present petitioner and family to reach their house. Govt.Pleader submitted that right of ingress and egress is not now obstructed. Petitioner is constructing a small house. Apart from the right of ingress and egress, petitioner wants to carry by head, granite stones for constructing the building to his property. On the basis of the earlier undertaking, the petitioner should be given protection if there is any obstruction in carrying the granite stones to his house without using any cart or mechanical process. If any civil cases are filed, it should be disposed of untrammeled by the observations herein. THIS writ petition is disposed of with the above observations.