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Judgment
K.M. Joseph
The petitioner has approached this Court seeking the following reliefs:
i) issue a writ of mandamus or any other appropriate writ or order or direction directing the first respondent to provide adequate and effective police protection to the petitioner for conducting the quarrying operations in his property with immediate effect.
ii) issue a writ of mandamus or any other appropriate writ or order or direction directing the first respondent to take immediate action on the complaints of the petitioner and to proceed against the accused in accordance with law.
We heard learned Counsel for the petitioner, learned Counsel for the second respondent as also the learned Government Pleader.
Learned Counsel for the second respondents submits that the second respondent has filed a Writ Petition challenging the issuance of the permit to the petitioner.
As long as the petitioner has got permission to operate the quarry, the second respondent cannot obstruct the working of the quarry. In such circumstances we dispose of the Writ Petition making the interim order absolute.