JINCY AJI Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) Petitioners are the elected members of the Kizhakkambalam Grama Panchayath. They have pleaded in the Writ Petition that as the 6th respondent, the President of the Panchayat, has turned hostile to the interest of the Panchayat, the petitioners propose to initiate a no confidence motion, for which they have given Ext.P1 notice. But, they apprehend danger to their lives at the hands of respondents 6 to 13.

(2.) Even though notice was served on the respondents 6 to 13 by special messenger, there is no appearance/representation for them.

(3.) The learned Government Pleader for respondents 1 and 2, on instructions, submits that as on today, there is no law and order situation in the area, as alleged in the Writ Petition.