K.VENKATESH Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This is a petition filed by the petitioner seeking a direction to the respondents to provide police protection to the life and property of the petitioner based on his representations/complaints.

(2.) Heard the learned counsel appearing on behalf of the petitioner and the learned Additional Public Prosecutor appearing for the respondents.

(3.) The case of the petitioner, as stated in the affidavit filed in support of the writ petition, is as follows :