P K JOHNSON Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Petitioner is before us with this writ petition primarily seeking a direction to respondents 1 and 2 who are stated to be the police officers in charge of the area where he is residing , to afford adequate and effective police protection to him and his family from the alleged threats and intimidation meted out by the 5 th respondent.

(2.) The petitioner alleges that the 5th respondent is conducting a granite quarry very near to his place of residence and that on account of his unrestrained and unbridled activities, the petitioner's residence is under the threat of collapse. According to him, he has been agitating against the 5th respondent before various Authorities and that this has caused the 5th respondent to be inimical to him and he says that he now fears for his and his family's life. It is on such basis that the petitioner has approached this Court with a prayer for police protection and also with an additional prayer, incorporated as prayer No.3, to direct the 5th respondent to conduct the blasting operation only in terms of the statutory consent obtained by him.

(3.) We have heard Mr. P.K. Muhammed, the learned counsel for the petitioner; Mr. Philip J. Vettikkattu, the learned counsel appearing for the 5th respondent and the learned Govt. Pleader appearing on behalf of the respondents 1 to (We notice that the 4th respondent has been deleted from the party array as per our order dated 11.04.2018).