Mini vs State Of Kerala

P.V.Kunhikrishnan, J

The above writ petition is filed with following prayers:

“ i) That a writ of mandamus or other order be passed directing the 3rd respondent to afford adequate and sufficient protection to the life of the petitioner.

ii) Grant such other and further reliefs, as that are appropriate and incidental to this Writ Petition.â€​

When this matter came up for consideration before this Court on 19.02.2020, this Court passed the following order:

“Issue notice by special messenger to respondents 4 to 10.

If there is any threat to the life of the petitioner, 3rd respondent shall afford necessary protection to the life of the petitioner.â€​

Heard the counsel for the petitioner, the Government Pleader and the counsel for the contesting respondents.

The counsel for the petitioner submitted that in the light of the interim order, there is no threat to the life of the petitioner as on now. The counsel

submitted that retaining the interim order, this Court may dispose the writ petition. The counsel for the contesting respondents submitted that they have

no intention to attack the petitioner and the averments in the writ petition are not correct. The counsel submitted that there is a dispute about a

pathway and the matter is pending before the civil court. The Government Pleader submitted that if there is any law and order problem, the police will

take necessary steps.

In the light of the above submission, I think this writ petition can be disposed, retaining the interim order with these directions:

If there is any danger to the life of the petitioner, the petitioner is free to file a complaint before the 3rd respondent.

If such a complaint is received, the 3rd respondent will do the needful and afford adequate police protection to the life of the petitioner.

All other contentions of the petitioner and the contesting respondents are left open.

With the above observations, this writ petition is disposed of.