Bijumon M vs. The State Of Kerala Represented By The Chief Secretary
Held
The High Court ruled that such grievances, concerning commercial price variations and law and order issues, could not be addressed in a writ petition under Article 226. It directed petitioners to approach the appropriate authority for pricing and the police for hooliganism.
Facts
Petitioners challenged a price disparity in granite aggregates, alleging they, as outsiders, paid more than local purchasers. They also complained about hooliganism disrupting loading seniority at the quarries.
Key Issues
The key legal issue was whether a writ petition under Article 226 is the appropriate remedy for challenging commercial price disparities and addressing allegations of hooliganism in quarry operations.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE V.G.ARUN TUESDAY, THE 23RD DAY OF JULY 2024 / 1ST SRAVANA, 1946 WP(C) NO. 25798 OF 2024 PETITIONERS: 1 BIJUMON M, AGED 35 YEARS, ASWATHY NIVAS, POOTHAKULAM P.O, KOLLAM, PIN - 691302 2 DILEEP P V, AGED 49 YEARS, VRINDAVANAM,POOTHAKULAM, KOTTUVANKONAM,PARAVOOR(PART) KOLLAM, PIN - 691301 3 SIVIN V S, AGED 34 YEARS, THEERTHAM, PUTHENKULAM P.O, POOTHAKULAM KOLLAM, PIN - 691302 4 ANU B, AGED 35 YEARS, AMRITHABHAVAN, PALAYAMKUNNU P.O, VARKALA CHEMMARUTHY, THIRUVANANTHAPURAM, PIN - 695146 5 SUJIN S B, AGED 27 YEARS, LEKSHMI NIVAS, PARANDAKULAM, BHOOTHAKULAM KOLLAM, PIN - 691301 6 SANJU SAGAR, AGED 31 YEARS, GS NIVAS, MUKKADA, POOTHAKULAM, KOLLAM, PIN - 691302 7 SURESH KUMAR S, AGED 44 YEARS, SIVAVILASAM, NEDUGOLAM PO, PARAVUR, KOLLAM, KERALA, PIN - 691334 8 VISHNU V S, AGED 33 YEARS, VISHNU NIVAS, NEDUGOLAM PO PARAVUR, POLACHIRA, KOLLAM KERALA, PIN - 691334 9 VINOD V, AGED 30 YEARS, KAADIJATHIVILA VEEDU, BHOOTHAKULAM, BHOOTHAKULAM, KOLLAM, KERALA, PIN - 691302 10 SURENDRAN PILLAI, AGED 59 YEARS, KALLUVILA VEEDU, EDAVATTOM, CHIRAKARA PO., KOLLAM, KERALA, PIN - 691578 BY ADVS. SILPA S. NITHIN RAJU VINAYAK MANOH
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