S GOPINATHAN NAIR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) COUNSEL appearing for the fourth respondent submitted that the fourth respondent is not creating any threat to the life of the petitioners and the writ petition is misconceived and ill-advised. Learned Government Pleader, on instructions, submitted that though on a complaint received by the police both parties were summoned they did not appear. In such circumstances no interference is warranted. All the same, it is for the police to maintain the law and order. With the above observation this writ petition is disposed of.