Kerala High Court
C.O. Johnson vs The State Police Chief on 12 April, 2024
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 14809 OF 2024
PETITIONER:
C.O. JOHNSON, AGED 63 YEARS, S/O. Y. OOMMEN,
PROPRIETOR, GLOBAL CONSTRUCTION COMPANY, MARUTHAYATH
BUILDING, 2ND FLOOR, PALLIMUKKU, KUNDARA P.O., KOLLAM,
PIN - 691501
BY ADV P.MOHANDAS (ERNAKULAM)
RESPONDENTS:
1 THE STATE POLICE CHIEF, POLICE HEADQUARTERS,
VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695023
2 THE STATION HOUSE OFFICER
THENHIPPALAM POLICE STATION, MALAPPURAM, PIN - 673636
3 THE CHIEF GENERAL MANAGER
INDIAN OIL CORPORATION LTD., KERALA STATE OFFICE,
PANAMPALLY NAGAR, KOCHI, PIN - 682036
4 K. GOVINDANKUTTY, KANNAMPALAKKAL, THENHIPPALAM P.O.,
MALAPPURAM, PIN - 673636
5 VANISH V.P., MELE PACHERI HOUSE, THENHIPPALAM P.O.,
MALAPPURAM, PIN - 673636
6 O. KRISHNAN, KUDALKUZHIMADU, THENHIPPALAM P.O.,
MALAPPURAM, PIN - 673636
7 SURESH BABU N.S., NADAMBALAKKATTU PALERI, VELIMUKKU
P.O., MALAPPURAM, PIN - 676317
8 N.K. GEORGE, SECRETARY, KERALA PETROLEUM AND GAS
WORKERS UNION (CITU), KOCHI, PIN - 682017
S.KRISHNA MOORTHY(ERNAKULAM)
V.KRISHNAN KUTTY(K/001652/2021)
BALAGOPALAN B.(K/000006/2022)
SRI.P.M.SHAMEER - GP
WP(C) NO. 14809 OF 2024
2
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 14809 OF 2024
3
JUDGMENT
The petitioner has approached this Court apprehending an
obstruction or strike by the 8 th respondent and their men on
17.4.2024. However, when this matter was called today,
Sri.B.Balagopalan appearing for respondents 4 to 8 submitted
that his clients have decided to defer the strike; and that
therefore, this writ petition is no longer necessary.
2. Sri.P.M.Shameer - learned Government Pleader,
submitted that every measure has been taken by the Police to
ensure that law and order is maintained and that even if any
such strike is to be called by the party respondents, it will be
permitted only in such manner so as not to impede the
functioning of the petitioner's business; or its ingress and egress,
as also that of their employees.
The afore are recorded and I, therefore, close this writ
petition, however, leaving full liberty to the petitioner to
approach this Court again, if any further cause arises in future.
Sd/- DEVAN RAMACHANDRAN
JUDGE
stu
WP(C) NO. 14809 OF 2024
APPENDIX OF WP(C) 14809/2024
PETITIONER EXHIBITS
Exhibit -P1 TRUE COPY OF THE WORK ORDER GIVEN TO THE
PETITIONER BY THE 3RD RESPONDENT DATED 30-
12-2022
Exhibit -P2 TRUE COPY OF THE WORK ORDER GIVEN TO THE
PETITIONER BY THE 3RD RESPONDENT DATED 30-
12-2023
Exhibit -P3 TRUE COPY OF THE LETTER GIVEN BY THE 3RD
RESPONDENT TO THE PETITIONER DATED 28-03-
Exhibit -P4 TRUE COPY OF THE F.I.R. REGISTERED AT
THENHIPPALAM POLICE STATION, MALAPPURAM AS
CRIME NO. 396/2024 DATED 28-03-2024
Exhibit -P5 TRUE COPY OF THE SUSPENSION ORDER GIVEN TO
THE 4TH RESPONDENT DATED 28-03-2024
Exhibit -P6 TRUE COPY OF THE SUSPENSION ORDER GIVEN TO
THE 5TH RESPONDENT DATED 28-03-2024
Exhibit -P7 TRUE COPY OF THE SUSPENSION ORDER GIVEN TO
THE 6TH RESPONDENT DATED 28-03-2024
Exhibit -P8 TRUE COPY OF THE SUSPENSION ORDER GIVEN TO
THE 7TH RESPONDENT DATED 28-03-2024
Exhibit -P9 TRUE COPY OF THE NOTICE GIVEN BY THE 8TH
RESPONDENT TO THE PETITIONER DATED 1-4-2024
Exhibit -P10 TRUE COPY OF THE COMPLAINT FILED BY THE
PETITIONER TO THE 2ND RESPONDENT DATED 5-4-
