Jacob George vs Circle Inspector Of Police
2024 Latest Caselaw 13236 Ker

Kerala High Court

Jacob George vs Circle Inspector Of Police on 23 May, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                         WP(C) NO. 11335 OF 2021
PETITIONER:

              JACOB GEORGE
              AGED 60 YEARS, S/O. GEORGE,
              KUZHIVILA VEEDU, KUZHIVILA ENTERPRISES, POOYAPPALLY,
              KOLLAM, PIN- 691 537.
              BY ADV T.M.ABDUL LATHEEF (K/593/1979)-10022


RESPONDENTS:

    1         CIRCLE INSPECTOR OF POLICE
              POOYAPPALLY, POOYAPPALLY P.O, KOLLAM, PIN- 691 537.

    2         SUB INSPECTOR OF POLICE,
              POOYAPPALLY, POOYAPPALLY P.O, KOLLAM, PIN- 691 537.

    3         KERALA HEADLOAD WORKERS WELFARE BOARD - KHWWB
              DISTRICT COMMITTEE, REPRESENTED BY ITS CHAIRMAN, KOLLAM,
              PIN -691 001.

    4         ASSISTANT LABOUR OFFICER
              KOTTARAKKARA, ASSISTANT LABOUR OFFICE,
              MARKET JUNCTION, KOTTARAKKARA, KOLLAM, PIN- 691 506.

    5         L.C THYAGA RAJAN,
              AGED 45 YEARS, CONVENOR,
              HEAD LOAD WORKERS UNION (CITU) UNION OFFICE,
              POOYAPPALLY UNIT, POOYAPPALLY P.O, KOLLAM,
              PIN -691 537.

    6         KUNJUMON
              AGED 45 YEARS
              HEAD LOAD WORKERS UNION (CITU), POOYAPPALLY UNIT,
              POOYAPPALY P.O, KOLLAM, PIN -691 537.

              BY ADVS
                   SRI. K.SIJU (FOR R3)
                   SMT. THUSHARA JAMES (SR GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.11335/2021              2




                       JUDGMENT

The learned counsel for the petitioner submits that

presently there is no law and order situation.

Taking into consideration the above submission of

the learned counsel for the petitioner, the writ petition is

closed, making it clear that if there is any law and order

situation, it will be open to the petitioner to approach the

1st respondent, who shall ensure that law and order is

maintained.

Sd/-

GOPINATH P. JUDGE ats

APPENDIX OF WP(C) 11335/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WP(C)NO.8260/2007 DATED 22/3/2007.

EXHIBIT P2 TRUE COPY OF THE LICENCE ISSUED BY THE POOYAPPALLY GRAMA PANCHAYAT DATED 17-04-2021.

EXHIBIT P3 TRUE COPY OF THE OWNERSHIP CERTIFICATE ISSUED BY POOYAPPALLY GRAMA PANCHAYAT DATED 19-02-2021.

EXHIBIT P4 TRUE COPY OF THE LETTER BEFORE THE 4TH RESPONDENT DATED 17-05-2021.

EXHIBIT P5 TRUE COPY OF THE PETITION FILED BEFORE THE 1ST RESPONDENT DATED 14-05-2021.

EXHIBIT P6 TRUE COPY OF THE NOTICE ISSUED FROM THE 3RD RESPONDENT DATED 28-04-2021.

EXHIBIT P7 TRUE COPY OF THE LETTER BEFORE THE 3RD RESPONDENT DATED 17-05-2021.

EXHIBIT P8 TRUE COPY OF THE APPLICATION OF WORKER NAME VALISTER GIRI DATED 24-05-2021.

EXHIBIT P9 TRUE COPY OF THE APPLICATION OF WORKER NAME SUNIL GIRI DATED 24-05-2021.

EXHIBIT P10 TRUE COPY OF THE APPLICATION OF WORKER NAME PARVIN KUMAR DATED 24-05-2021.

EXHIBIT P11 TRUE COPY OF THE APPLICATION OF WORKER NAME BHAGYA NARAYAN RAM DATED 24-05-2021.