Yugen Agro Garden Rep By Its Managing Partner E.V. Vipin vs. The Station House Officer
Held
The Court noted that no violations of law occurred after the interim order was issued and that the party respondents (labour unions) did not appear. Consequently, the Court allowed the writ petition, confirming the interim order for police protection.
Facts
Yugen Agro Garden, the petitioner, sought police protection against alleged obstruction to its business by two labour unions. An interim order was previously issued, directing the police to ensure no obstruction, and this order remained in force.
Key Issues
The primary legal issue was whether the petitioner was entitled to police protection to prevent obstruction to its business by labour unions, and if the existing interim order granting such protection should be made absolute.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946 WP(C) NO. 8870 OF 2024 PETITIONER: YUGEN AGRO GARDEN REP BY ITS MANAGING PARTNER E.V. VIPIN AGED 48 YEARS GROUND FLOOR, 13/610, NEAR BHARAT BENZ SHOWROOM, ATHANI, NEDUMBASSERY P.O. ERNAKULAM, KERALA, PIN - 683589 BY ADVS. RAJESH VIJAYENDRAN ASOK CHACKO THOMAS SIDHIQUL AKBAR K.A. MIDHUN V.B. MELVIN CHERRY SAM RESPONDENTS: 1 THE STATION HOUSE OFFICER NEDUMBASSERY POLICE STATION, NEAR CIAL, NYAYTHODU P.O., KERALA, PIN - 783572 2 THE DISTRICT POLICE CHIEF DISTRICT POLICE OFFICE, SH 16, OPP. POWER HOUSE, ALUVA, ERNAKULAM, PIN - 683101 3 THE ASSISTANT LABOUR OFFICER OFFICE OF THE ASSISTANT LABOUR OFFICER, ANGAMALY - MANJAPARA ROAD, ERNAKULAM, PIN - 683572 4 CHUMATTU THOZHILALI UNION (CITU), REPRESENTED BY ITS SECRETARY KARIYAD, NEDUMBASSERY P.O., ERNAKULAM, PIN - 683585 5 CHUMATTU THOZHILALI CONGRESS (INTUC), REPRESENTED BY ITS PRESIDENT KARIYAD, NEDUMBASSERY P.O. ERNAKULAM, PIN - 683585 SMT.REKHA C.NAIR – SR GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
The judgment continues below.
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