Muhammed P vs. The State Of Kerala
Held
The High Court noted that private respondents did not appear despite notice and no interim order was passed since 2020. The Court disposed of the writ petition, granting the petitioner liberty to approach the official respondents if the threat persists.
Facts
The petitioner sought police protection for his manufacturing unit from alleged obstruction and threats by private respondents 5 to 7. He filed a writ petition seeking a writ of mandamus to direct police authorities to provide adequate protection for his life and business.
Key Issues
The key legal issue was whether the petitioner was entitled to a writ of mandamus directing police authorities to provide protection against private respondents obstructing his manufacturing business.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE BASANT BALAJI THURSDAY, THE 7TH DAY OF DECEMBER 2023 / 16TH AGRAHAYANA, 1945 WP(C) NO. 16626 OF 2020 PETITIONER: MUHAMMED P AGED 30 YEARS S/O.ABDU.P., PARAYIL HOUSE, THOZHUVANUR P.O., VALANCHERI, MALAPPURAM DISTRICT, PIN-676 552. BY ADV SRI.C.R.REKHESH SHARMA RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY THE HOME SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001. 2 THE DISTRICT POLICE CHIEF, MALAPPURAM, MALAPPURAM-PALAKKAD STATE HIGHWAY, NEAR MST, UP HILL, MALAPPURAM, KERALA, PIN-676 505. 3 CIRCLE INSPECTOR OF POLICE (SHO), KADAMPUZHA POLICE STATION, MALAPPURAM DISTRICT, PIN-679 553. 4 THE SUB INSPECTOR OF POLICE, KADAMPUZHA POLICE STATION, KADAMPUZHA, MALAPPURAM DISTRICT, PIN-679 553. 5 ABDUL GAFOOR.K.T., AGED 52 YEARS KUTTIPURATHODI HOUSE, MALAYIL, KANJIPURA, KADAMBUZHA P.O., MALAPPURAM DISTRICT, PIN-679 552. 6 FATHIMA, AGED 55 YEARS MANJAKANDAN HOUSE, MALAYIL, KANJIPURA, KADAMBUZHA P.O., MALAPPURAM DISTRICT, PIN-679 552. 7 MUHAMMED SHAFI.P., AGED 26 YEARS PALATHINGAL HOUSE, MALAYIL, KANJIPURA, KADAMBUZHA P.O., MALAPPURAM DISTRICT, PIN-679 552. WP(C) NO. 16626 OF 2020 2 OTHER PRESENT: GP S
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