M B PRASAD Vs. N M JOY

JUDGEMENT

(1.) The petitioner claims to be engaged in quarrying operations in the name and style of 'Diamond Aggregates' in the property comprised in Sy.Nos.418/2, 419/1 and 419/2 of the Maneed Village. It is the specific allegation of the petitioner that respondents 1 to 3 are obstructing his activity and making usurious demands without any legitimate reason for making a such claim. He has, therefore, approached the police Authorities through Ext.P6 representation praying that he and his employees be given sufficient protection to continue his business.

(2.) The learned Government Pleader, who appears for the 4th respondent Circle Inspector of Police, Piravom, submits on instructions that on enquiry by the police, it is revealed that respondents 1 to 3 were obstructing the activities of the petitioner, being under the impression that the petitioner, did not have the necessary licences, clearances or consents from the various competent Authorities for continuing his activity. The learned Government Pleader submits that, however, once they understood that the petitioner was armed with all the licences, respondents 1 to 3 has agreed not to cause any obstruction to the petitioner or his employees.

(3.) Taking into account the submissions made by the learned Government Pleader, we do not deem it necessary to issue any further orders in this writ petition, however, recording that respondents 1 to 3 are not, at this time, causing any obstruction or making any threat to the petitioner or his employees.