ADV. A.K MAYA KRISHNAN AND OTHERS Vs. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) This writ petition, with seemingly multifarious reliefs, has been filed by four individuals, who primarily seek directions to be issued to the concerned police authorities to afford them protection to obtain darshan at the Holy Sabarimala Shrine.

(2.) According to the petitioners, the police authorities are bound to give protection for them so as to facilitate their darshan at Sabarimala, particularly on account of the declaration of law by the Hon'ble Supreme Court in Indian Young Lawyers' Association v. State of Kerala (2018 (4) KLT 373) . They allege that they fear for their lives in going to the Sabarimala Temple for darshan on account of certain events that happened during the last few days and they assert that unless they are afforded with continuous protection for climbing the Sabarimala Hills to finally have darshan, it would not be possible for them to do so.

(3.) On the afore broad allegations they have sought for the following reliefs: