KURUVILA KURIAKOSE Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner complains of the forcible obstruction caused by the respondents 3 to 6 in cutting and removing the trees standing in his property covered by Ext.P1, virtually causing a threat to the law and order situation. The prayers are in the following terms:

(2.) On completion of service of notice, the respondents 3, 5 and 6 have appeared and filed a counter affidavit; in response to which the petitioner has filed a reply affidavit as well.

(3.) Heard Sri.T.K.Biju (Manjinikara), the learned counsel for the petitioner, Sri.T.S. Harikumar, the learned counsel appearing for the private respondents, Sri.Siju K, the learned standing counsel for the 7th respondent and the learned senior Government Pleader appearing for the respondent police.