D. DESILVA DANIEL RAJ Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking for police protection to enable the petitioner to open his retail flower vending shop at George Town.

(2.) The learned counsel for the petitioner submitted that the petitioner is running a retail flower shop. An attempt was made by the CMDA and Corporation of Chennai to lock and seal all the shops on the ground that there were doing whole sale business. Hence, the petitioner along with similarly placed persons approached this Court, challenging the action of the authorities. Initially, the Writ Petitions were dismissed and as against the same, batch of Writ Appeals were filed and the petitioner also filed W.A. No. 2361 of 2018. Pursuant to the directions given by the Division Bench, the authorities were directed to remove the seal and permit the retail vendors to do their business.

(3.) Pursuant to the above said order, when the petitioner attempted to open the shop, in order to do their business, the second respondent, who has been impleaded in this case, is said to be preventing the petitioner from opening the shop. Therefore, the petitioner gave a complaint to the respondent police on 29.032019, seeking for police protection. Since no action has been taken on the complaint, the present petition has been filed before this Court.