K.L.ANANDAVALLY Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) The petitioners have moved this Court with the following prayers:

(2.) Heard Sri.J.Omprakash, the learned counsel for the petitioners as well as Sri.P.P. Thajudeen, the learned senior Government Pleader appearing for respondents.

(3.) The crux of the case projected by the petitioners before this Court is that, they had entrusted the construction of a residential building with the 4th respondent, agreeing to the specific terms. Amount was also paid in advance to some extent; but the work was not completed by the 4 th respondent, under which circumstance, the petitioners had to terminate the contract and get the construction completed by engaging somebody else of the choice of the petitioners. This was to the chagrin of the 4 th respondent, who demanded further amounts from the petitioners, which was not acceded to. This was followed by threat and the police is summoning the petitioners, absolutely for no reason, but for yielding to the unlawful designs of the 4th respondent. This made the petitioners to approach this Court by filing this writ petition.