Kerala High Court
Jyothi Gas Enterprises vs The Circle Inspector Of Police on 14 November, 2024
2024:KER:85627
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WP(C) No.18699 of 2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA,
1946
WP(C) NO. 18699 OF 2020
PETITIONER:
JYOTHI GAS ENTERPRISES
SANSKRIT COLLEGE ROAD, TRIPUNITHURA,
DISTRIBUTORS FOR BHARAT GAS, REPRESENTED BY ITS
PROPRIETOR SRI RAAJ VENUGOPAL.
BY ADVS.
SRI.B.MOHANLAL
SMT.SREEDEVI KYLASANATH
SRI.ACHUTH KYLAS
SRI.JOSELAL GEORGE
SRI.R.MAHESH MENON
SRI.DEAGO JOHN K
SHRI.AMAL DEV C.V.
RESPONDENTS:
1 THE CIRCLE INSPECTOR OF POLICE
HILL PALACE POLICE STATION, TRIPUNITHURA - 682
301.
2 ALL KERALA GAS AGENCIES THOZHILALI UNION (CITU)
E.M.S. BUILDING, KALABHAVAN ROAD, ERNAKULAM,
KOCHI - 682018.
3 RENEESH P.S., PONNATHIYIL HOUSE, MLA ROAD,
GURUMANDIRAM, UDAYAMPEROOR, NADAKKAVU - 682307.
4 JAGADAN P.R., PONNATHIYIL HOUSE, NADAKKAVU,
UDAYAMPEROOR - 682307.
5 SUDHEER T.S, VELAMPARAMBIL HOUSE,
EROOR, TRIPUNITHURA - 682306.
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WP(C) No.18699 of 2020
6 SHANMUGHAN, S/O. KUNJUMANI,
SHANMUGHA BHAVAN, CHEMPU P. O., VAIKOM -
686608.
7 K.K.GOPI,, KUNNAPPILLI ALAYIL, KANAYANNUR,
CHOTTANIKKARA - 682 312.
8 NIRMAL DEVASSIA, CHILIKKARA HOUSE,
CHEMPU P. O., VAIKOM - 686618.
9 BAIJU P., S/O. PRABHAKARAN, PULLAMPATHARAYIL
HOUSE, P. O. ENADI, VAIKOM, KOTTAYAM - 686608.
0 RENJITH C.R., CHEMMADITHUMPIYIL HOUSE,
PALLIMATTOM, EROOR WEST, TRIPUNITHURA - 682
306.
BY ADVS.
SRI.K.S.ARUN KUMAR
SRI.JUSTINE JACOB
R1 - SRI.RAJEEV JYOTISH GEORGE,GOVERNMENT
PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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WP(C) No.18699 of 2020
JUDGMENT
Dated this the 14th day of November, 2024
The writ petition is preferred seeking police protection
against the illegal threat by respondents 3 to 10, as they are
causing hindrance to the freedom and peaceful conduct of the
business of the petitioner.
2. When the matter came up for consideration on
11.09.2020, this Court granted interim order directing the 1 st
respondent to ensure that law and order is maintained and if
requested for to afford adequate police protection to the petitioner
and his staff which include delivery boys to supply cooking gas
cylinders.
3. When the matter is taken up for consideration today,
the learned counsel for the petitioner submitted that in the light of
the interim order dated 11.09.2020, no untoward incidents
happened till date and hence this writ petition may be closed
granting liberty to the petitioner to approach this Court again, if
there is any further grievance.
Accordingly, granting liberty to the petitioner as
aforementioned, this writ petition is closed.
Sd/-
P.M.MANOJ
JUDGE
das
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APPENDIX OF WP(C) 18699/2020
PETITIONER EXHIBITS
EXHIBIT P1 COPY OF AGREEMENT DATED 25.02.2017
ALONG WITH THE CONSENT LETTER
11.02.2017 OF THE 3RD RESPONDENT.
EXHIBIT P2 COPY OF COMMUNICATION DATED 17.08.2020
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER.
EXHIBIT P3 COPY OF COMMUNICATION DATED 24.08.2020
ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER.
EXHIBIT P4 COPY OF PHOTOGRAPHS.
EXHIBIT P5 COPY OF PETITION DATED 9.9.2020
SUBMITTED BY THE PETITIONER BEFORE THE
1ST RESPONDENT.
EXHIBIT P6 COPY OF JUDGMENT DATED 19.11.2014 IN
WPC NO.28310 OF 2014.
EXHIBIT P7 COPY OF JUDGMENT DATED 3.6.2015 WPC
NO.13529 OF 2015.
EXHIBIT P8 A TRUE COPY OF THE AGREEMENT BETWEEN
THE PETITIONER AND MX BENNY DATED
15.11.2020
EXHIBIT P9 A TRUE COPY OF THE COMPLAINT DATED
3.12.2020 SUBMITTED BY MX BENNY BEFORE
1ST RESPONDENT
EXHIBIT 9A A TRUE COPY OF THE ACKNOWLEDGMENT
RECEIPT ISSUED BY THE 1ST RESPONDENT
EXHIBIT 10 A TRUE COPY OF THE COMPLAINT DATED
9.12.2020 SUBMITTED BY THE PETITIONER
TO THE 1ST RESPONDENT
