N THANKAPPAN Vs. K RADHAKRISHNAN

JUDGEMENT

(1.) The petitioner claims to be the Joint Secretary of a Trust, which is called "Karipolil Sree Bhadrakali Kshetra Trust". According to the petitioner, the said Trust consists of members of a family by name "Karipolil" and includes members of the public also. He asserts that the Trust is in effective management of the "Karipolil Sree Bahdrakali Temple" for the last few years and that the respondents 3 to 6 had volunteered to assist the Trust.

(2.) As per the petitioner, the respondents 3 to 6, however, began to assert larger rights over the temple properties and its affairs and that they have also indulged in misappropriation of the donations made by the members in the form of gold and cash.

(3.) On these allegations, he says that respondents 3 to 6 are threatening him and are impeding his functions as Joint Secretary of the trust and he prays that the respondents 7 and 8, who are the concerned police officials in charge of the area where the temple is situated, be directed to afford him effective police protection from respondents 3 to 6.