VASUDEVAN VADAKKOTTATHARA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petition is for granting police protection against the alleged atrocities being pursued by the 4th respondent, for enabling the petitioner, his family members and workmen for doing the normal agricultural operations in the concerned property in Agali Village, Mannarkad Taluk covered by Ext. P2 order and also to the lives and limbs of the petitioner, members of his family and the workmen.

(2.) WHEN the matter came up for consideration, the learned Government Pleader, on instructions submits that the police, considering the request of the petitioner, has rose to the occasion and has extended sufficient protection to see that there is no law and order situation and that the position as on date is running very much smooth. The learned counsel for the petitioner also submits that subsequent to the filing of the writ petition, the police has extended all the necessary help and that the submission made on behalf of the police may be recorded so as to have the matter closed.

(3.) CONSIDERING the facts and circumstances, the submissions made by both the sides are recorded and the matter is closed with liberty to the petitioner to approach this court as and when necessitated.