Kerala Co-Operative Milk ... vs Station House Officer
2021 Latest Caselaw 17866 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                       WP(C) NO. 11272 OF 2021
PETITIONER:

          KERALA CO-OPERATIVE MILK MARKETING FEDERATION CATTLE
          FEED PLANT, PATTANAKKAD, ALAPPUZHA DISTRICT - 688531,
          REPRESENTED BY ITS SENIOR MANAGER.

          BY ADVS.K.ANAND (SR.)
          SMT.LATHA ANAND
          SHRI.SIDHARTH P.S.


RESPONDENTS:

    1     STATION HOUSE OFFICER,
          KUTHIATHODE POLICE STATION, ALAPPUZHA - 688533.

    2     C.I. OF POLICE,
          KUTHIATHODE POLICE STATION, ALAPPUZHA - 688533.

    3     SUPERINTENDENT OF POLICE,
          DISTRICT POLICE OFFICE, CCSB ROAD, CIVIL STATION WARD,
          ALAPPUZHA, KERALA - 688012.

    4     DRIVERS AND CLEANERS UNION (CITU) MILMA UNIT,
          REPRESENTED BY ITS JOINT CONVENER, PATTANAKKAD,
          THURAVOOR SOUTH, ALAPPUZHA - 688531.

          BY ADVS.SRI.E.C.BINEESH, GP
          VIPIN P.VARGHESE
          ADARSH MATHEW
          DHANYA T MALLAR
          KEVIN MATHEW GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11272 OF 2021
                                    -2-

                              JUDGMENT

When this matter was called today, the learned

counsel appearing for respondent No.4 - Sri.Vipin

P.Varghese, submitted that the disputes between his

client and the petitioner has already been settled;

and that there are no issues now pending between them.

He added that his client has not and will not obstruct

any of the activities of the petitioner and,

therefore, prayed that this writ petition be closed.

2. Smt.Latha Anand - learned counsel for the

petitioner, submitted that she is not aware about any

settlement between the parties; but submitted that on

account of the interim order granted by this Court on

11.05.2021, there are now no obstructions caused by

the 4th respondent.

3. I notice from the file that the interim order

above referred to by Smt.Latha Anand, has been granted

as prayed for. The petitioner has prayed that

respondents 1 to 3 be directed to give adequate,

effective and timely police protection to them, their WP(C) NO. 11272 OF 2021

contractors and their willing workers, to carry on the

transportation contract of cattle feed from their

premises, without being obstructed by the 4th

respondent.

In the afore circumstance, I deem it appropriate

that this writ petition be ordered, confirming the

afore interim order; with a consequential direction to

respondents No.1 to 3 to intervene appropriately, as

per law, as and when any complaint is preferred before

them by the petitioner against any threat or

intimidation that may be meted out by them from any

source, including from the 4th respondent.

This writ petition is thus ordered.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 11272 OF 2021

APPENDIX OF WP(C) 11272/2021

PETITIONERS EXHIBITS

EXHIBIT P1 TRUE COPY OF THE COMPLAINT LETTER TO THE POLICE AUTHORITIES DATED 04.05.2021.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT LETTER TO THE POLICE AUTHORITIES DATED 06.05.2021.

EXHIBIT P3 TRUE COPY OF NOTICE DATED 05/06/2021 ISSUED BY THE 4TH RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE