Sreekumar V vs The State Of Kerala
2024 Latest Caselaw 32693 Ker

Kerala High Court

Sreekumar V vs The State Of Kerala on 12 November, 2024

                                          2024:KER:84519
                            1
WP(C) No.16236 of 2020

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR. JUSTICE P.M.MANOJ

 TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA,

                          1946

                WP(C) NO. 16236 OF 2020

PETITIONER:

         SREEKUMAR V., AGED 33 YEARS
         S/O.VIJYAKUMAR, HARISREE,RAMANKIRI P.O.,
         ALAPUZHA DISTRICT-689 595

         BY ADV G.SREEKUMAR (CHELUR)


RESPONDENTS:

    1    THE STATE OF KERALA
         REP BY THE SECRETARY TO THE GOVERNMENT, HOME
         DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM DISTRICT-695 001

    2    THE SUB INSPECTOR OF POLICE,
         EDATHU POLICE STATION, EDATHUA P.O., ALAPPUZHA
         DISTRICT-689 573

    3    THE KERALA HEAD LOAD WORKERS WELFARE BOARD,
         REPRESENTED BY ITS AUTHORIZED OFFICER, DISTRICT
         OFFICE, ALAPPUZHA DISTRICT-688 001

    4    THE ASSISTANT LABOUR OFFICER
         KUTTANAD P.O., ALAPPUZHA DISTRICT-688 561

    5    PRAVEEN, (CORRECTED)
         MEMBER, INDIAN NATIONAL TRADE UNION CONGRESS,
         INTUC, EDATHUA P.O., ALAPPUZHA DISTRICT-689 573
         RESIDING AT KUNNEL HOUSE, 108 CHIRA, PACHA,
         CHEKKIDIKADU P.O., ALAPPUZHA DISTRICT,
         PIN - 689573
                                                       2024:KER:84519
                                   2
WP(C) No.16236 of 2020

    6          SANAL,(CORRECTED)
               MEMBER, INDIAN NATIONAL TRADE UNION CONGRESS,
               INTUC, EDATHUA P.O., ALAPPUZHA DISTRICT-689 573
               PATHILCHIRA HOUSE, PACHA, CHEKKIDIKADU P.O.,
               ALAPPUZHA DISTRICT, PIN - 689573
               [ADDRESS OF R5 AND R6 ARE CORRECTED AS PER
               ORDER DATED 10.09.2024 IN I.A.1/2024 IN
               WP(C)16236/2020]

               R3 BY ADV SRI.S.KRISHNA MOORTHY, SC, KHWWB
               R1,2 AND 4 - SRI.RIYAL DEVASSY,GOVERNMENT
               PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP   FOR
ADMISSION       ON   12.11.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2024:KER:84519
                                   3
WP(C) No.16236 of 2020

                             JUDGMENT

Dated this the 12th day of November, 2024

The writ petition is preferred seeking police

protection. It is stated that the dispute is with respect to

loading and unloading activity, which is obstructed by

respondents 5 and 6.

2. When the matter is taken up for consideration on

10.08.2020, this Court granted an interim order. The learned

counsel for the 3rd respondent admitted that the area is not a

scheme covered area.

3. The learned Government Pleader, on instructions,

submitted that as of now there is no untoward incident. The

learned Government Pleader also submitted that as and when

required, the petitioner can approach the police authority and

they are ready to provide adequate protection as per the

interim order dated 10.08.2020.

Recording the said submissions, this writ petition is

closed.

P.M.MANOJ JUDGE das 2024:KER:84519

APPENDIX OF WP(C) 16236/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE LICENSE ISSUED BY THE EDATHUA PANCHAYATH DATED 1.7.2020

EXHIBIT P2 A TRUE COPY OF THE G S T REGISTRATION IN THE NAME OF THE PETITIONER DATED 26.12.2019

EXHIBIT P3 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT DATED 3.8.2020

EXHIBIT P4 A TRUE COPY OF THE RECEIPT ISSUED TO THE PETITIONER DATED 3.8.2020