Najeeb Khan vs All Kerala Gas Agency Thozhilali ...
2022 Latest Caselaw 7569 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        WP(C) NO. 19995 OF 2022
PETITIONER:

           NAJEEB KHAN,
           AGED 55 YEARS
           PROPRIETOR, KHAN INDANE AGENCIES, MULAMKUNNATHUKAVU
           P.O., ATHANI, THRISSUR-680 581, REPRESENTED BY HIS
           POWER OF ATTORNEY HOLDER SULAIMAN, S/O.THAMBIKANNAN,
           ASHIYANA, KILLIMANGALAM P.O., THRISSUR.
           BY ADVS.
           P.RAMAKRISHNAN
           PREETHI RAMAKRISHNAN (P-212)
           T.C.KRISHNA
           C.ANIL KUMAR
           ASHA K.SHENOY
           PRATAP ABRAHAM VARGHESE
           GOKUL KRISHNA


RESPONDENTS:

    1      ALL KERALA GAS AGENCY THOZHILALI UNION (CITU),
           THRISSUR DISTRICT COMMITTEE, AZHEEKKODAN SMARAKA
           MANDIRAM, MACHINGAL LANE, THRISSUR-682 001, REPRESENTED
           BY ITS SECRETARY.
    2      THE CIRCLE INSPECT OF POLICE, CHERUTHURUTHY POLICE
           STATION,
           CHERUTHURUTHY, THRISSUR-679 531.
    3      THE SUPERINTENDENT OF POLICE,
           OFFICE OF THE SUPERINTENDENT OF POLICE, AYYANTHOLE,
           THRISSUR-680 003.
           BY SRI.T.K. SHAJAHAN, SENIOR GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.19995 OF 2022

                                   2


                            JUDGMENT

Dated this the 24th day of June, 2022

This writ petition is filed seeking direction to

the respondents to grant effective protection to the life

and property of the petitioner, in the event of any strike

or dharna conducted by the 1st respondent.

2. Learned counsel for the petitioner submits that

it was on account of a dharna proposed to be conducted

on 21.6.2022, that the writ petition had to be filed. It is

submitted that there is no law and order situation at

present.

In the above view of the matter, this writ

petition is closed. In case of any further threat or

obstruction to the ingress and egress to the residence of

the petitioner by the 1st respondent or anybody claiming

through them, the petitioner may approach the Station

House Officer with a written complaint which shall be

considered appropriately.

Sd/-

ANU SIVARAMAN JUDGE SSK/24/06 W.P.(C)No.19995 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE DEMAND NOTICE DATED 02.03.2021 Exhibit P1 OF THE 1ST RESPONDENT.

TRUE COPY OF REPLY DATED 15.03.2021 GIVEN BY Exhibit P2 THE PETITIONER TO THE DEMAND NOTICE. TRUE COPY OF LETTER DATED 08.09.2021 SUBMITTED Exhibit P3 BY THE PETITIONER BEFORE THE ASSISTANT LABOUR OFFICER, THRISSUR.

TRUE COPY OF NOTICE DATED 27.04.2022 ISSUED BY Exhibit P4 THE DISTRICT LABOUR OFFICER, THRISSUR. TRUE COPY OF NOTICE SERVED BY THE 1ST Exhibit P5 RESPONDENT ON THE PETITIONER. TRUE COPY OF NOTICE CIRCULATED BY THE 1ST Exhibit P6 RESPONDENT.

TRUE COPY OF REPRESENTATION DATED 18.06.2022 Exhibit P7 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT WITH COPY TO THE 3RD RESPONDENT.

SSK //TRUE COPY// PA TO JUDGE