ANILKUMAR Vs. SUPERINTENDENT OF POLICE THIRUVANANTHAPURAM RURAL

JUDGEMENT

(1.) The petitioner has filed this writ petition seeking a direction to respondents 1 and 2 to afford him police protection, allegedly to protect him from the alleged intimidation and threat meted out to him by the 3rd respondent.

(2.) The petitioner says that the 3rd respondent is conducting a granite quarry under the name and style "Southern Granite Industries" and that they were in the best of terms until a few months prior. The petitioner says that, in fact, the 3rd respondent was even engaging the petitioner's tipper lorries for the purpose of transportation of the granite stones from his quarry but that their relationship turned for the worse thereafter. The petitioner says that he apprehends that the petitioner will attack him with the aid of the 4th respondent, who he alleges is a known law breaker of the area.

(3.) The learned Government Pleader, on instructions from respondents 1 and 2, submits that there has been no incident of infraction of law and order in the area in question and he says that there may be disputes between the petitioner and the 3rd respondent which the police is not concerned about. He, however, assures this Court that all action has already been taken by the police to ensure that there is no violation of law by any of the parties and that any such instance will be taken note of by the police and appropriate methods adopted.