PA MOHAMMAD Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners have approached this Court with the following prayers:

(2.) When the matter came up for consideration on 13.11.2017, the following interim order was passed.

(3.) Today, when the matter is taken up for further consideration, it is pointed out by the learned Counsel appearing for respondents 5 and 6 with reference to the contents of the counter affidavit filed, that the version of the petitioners that the respondents have forcibly obstructed the petitioners is not correct and that they have never taken the law into their hands, nor will they ever do the same.