M CHITHIRAIVEL Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) This writ petition is filed for issuance of Writ of Mandamus, to direct the sixth respondent not to provide any police protection for the purpose of day today operation and production of Wind Energy by running the Wind Mill belonging to the tenth respondent.

(2.) The case of the petitioner in the affidavit filed in support of the petition are as follows:

(3.) First of all, this Court does not find any merit in the present Writ petition. The petitioner has no locus standi to come before this Court. The negative prayer in the Writ petition on the interpretation of the earlier order passed by this Court is wholly misconceived and hence not maintainable. The above Writ petition is aimed at stalling the production of energy through the Wind Electric Generator installed by the tenth respondent.