Anju vs State Of Kerala
2024 Latest Caselaw 28420 Ker

Kerala High Court

Anju vs State Of Kerala on 25 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

WP(C) No.33466/2024                       1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
              Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
                              WP(C) NO. 33466 OF 2024 (G)

   PETITIONER:


          ANJU, AGED 42 YEARS, W/O ANURAJ, SREEVALSOM M-SAND UNIT, RESIDING AT
          MURUGAVILASAM, VILAKKUPARA P.O., YEROOR, KOLLAM DISTRICT, PIN - 691
          312.


   RESPONDENTS:


      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF HOME AFFAIRS, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695 001.
      2. THE SUPERINTENDENT OF POLICE, KOLLAM RURAL, KOTTARAKKARA, KOLLAM
         DISTRICT, PIN - 691 506.
      3. THE DEPUTY SUPERINTENDENT OF POLICE, PUNALUR, KOLLAM DISTRICT, PIN -
         691 305.
      4. THE STATION HOUSE OFFICER, YEROOR POLICE STATION, YEROOR P.O.,
         ANCHAL, KOLLAM DISTRICT, PIN - 691 312.
      5. ASWATHY, W/O RATHEESH KUMAR, VATTAMONKUZHIYIL VEEDU, AYIRANALLOOR,
         MUZHATHANGU, VILAKKUPARA P.O.,YEROOR, KOLLAM DISTRICT, PIN - 691
         312.
      6. RAJAN PANICKER, S/O KRISHNA PANICKER, SURESH BHAVAN, VILAKKUPARA
         P.O., AYIRANALLOOR, YEROOR, KOLLAM DISTRICT, PIN - 691 312.
      7. SHAJI S., S/O GANGADHARAN ACHARI, CHARUVILA PUTHEN VEEDU,
         MUZHATHUNGU, VILAKKUPARA P.O., AYIRANALLOOR, YEROOR, KOLLAM
         DISTRICT, PIN - 691 312.
      8. CHANDRA BABU, S/O SUKUMARAN, KARTHIK BHAVANAM, VILAKKUPARA P.O.,
         AYIRANALLOOR, YEROOR, KOLLAM DISTRICT, PIN - 691 312.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to issue an interim order of Direction, directing respondents 2 to
   4 to provide adequate and sufficient police protection to the petitioner,
   petitioner's workers for the production of M-sand and vehicles for
   transportation of M-sand through the public road having access to the M-
   sand unit pending disposal of the above Writ Petition (Civil) and render
   justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.ANCHAL C.VIJAYAN, Advocate for the petitioner and of GOVERNMENT
   PLEADER for the respondents 1 to 4, the court passed the following:
 WP(C) No.33466/2024                            2/3



                                    V.G.ARUN, J
                -------------------------------------------------------
                           W.P.(C) No.33466 of 2024
               --------------------------------------------------------
                  Dated this the 25th day of September, 2024

                                            ORDER

Admit. Learned Government Pleader takes

notice for respondents 1 to 4. Issue notice to

respondents 5 to 8 through speed post.

Post on 28.10.2024.

In the light of Ext.P5 judgment specifically

finding the petitioners to be entitled to run the

business, the 4th respondent is directed to provide

adequate protection for ensuring smooth conduct of

business, including transportation, subject to the

petitioner being in possession of all requisite

licences/permissions.

Sd/-

V.G.ARUN JUDGE DMR/-

25-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 33466/2024 Exhibit P5 TRUE COPY OF THE JUDGEMENT DATED 27.06.2024 IN W.P.(C) NO.3445/2022 ON THE FILES OF THIS HON'BLE COURT

25-09-2024 /True Copy/ Assistant Registrar