G Vigneshwaran vs The District Police Chief Ernakulam ...
2024 Latest Caselaw 17129 Ker

Kerala High Court

G Vigneshwaran vs The District Police Chief Ernakulam ... on 20 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
                       WP(C) NO. 19972 OF 2024
PETITIONER:

          G VIGNESHWARAN, AGED 43 YEARS
          S/O P GUNALAN, NO.3 , SARAVANESHWARAR KOVIL STREET ANNA
          NAGAR, MADURAI NORTH, TAMILNADU-625020 MANAGING
          PARTNER,SARASHH DISTRIBUTORS, CHETHIKODE P O,
          EDAKKATTUVAYAL, MULANTHURUTHI, ERNAKULAM, PIN - 682314

          BY ADVS.
          SARATHKUMAR.T.S
          ACHANKUNJU P.C
          JISMEMOL JAMES
          SHYAM KUMAR M.P



RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF ERNAKULAM RURAL
          OFFICE OF THE DISTRICT POLICE CHIEF, POWER HOUSE
          JUNCTION, PERIYAR ROAD, ALUVA, PIN - 683101

    2     THE STATION HOUSE OFFICER
          MULANTHURUTHY POLICE STATION, STEPHENSON COMPLEX,
          KARAVATTA KURIZ, MULANTHURUTHY, PIN - 682314

    3     THE CHAIRMAN, KERALA HEADLOAD WORKERS WELFARE BOARD
          OPPOSITE MULANTHURUTHY SERVICE CO OPERATIVE SOCIETY,
          PALLITHAZHAM, MUVATTUPUZHA, ERNAKULAM, KERALA, PIN -
          682314

    4     THE DISTRICT LABOUR OFFICER
          CIVIL STATION , KAKKANAD, ERNAKULAM, PIN - 682030

          BY ADVS.
          K.S.ARUN KUMAR
          C.S.AJITH PRAKASH
          T.K.DEVARAJAN
          BABU M.
          M.B.SOORI
          ANCY THANKACHAN
          NIDHIN RAJ VETTIKKADAN
          KRISHNENDU.D
          SRUTHY UNNIKRISHNAN
 WP(C) NO. 19972 OF 2024
                                      2


             AKASH JOSHI
             VILASINI NAYAK


      THIS     WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON    20.06.2024,      THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 19972 OF 2024
                                  3


                              JUDGMENT

After arguing this matter for some time, the learned

counsel for the petitioner submitted that there is a mistake in

the Memorandum because, what has been alleged is that the

members of the third respondent are causing obstruction. He

explained that it is, in fact, the members of the statutory pool

maintained by the Headload Workers Board, who are creating

trouble. He, therefore, sought liberty for his client to

approach this Court again with a fresh writ petition, arraying

proper parties.

In the afore circumstances, this writ petition is

dismissed; with the afore requested liberty being reserved to

the petitioner.

Sd/- DEVAN RAMACHANDRAN JUDGE stu