T.P. Sajad vs. State Of Kerala
Held
The Court disposed of the writ petition, granting the petitioner liberty to approach the Station House Officer (3rd respondent) for protection. This is contingent on the unit possessing the necessary licenses and permits, and in case of any future obstruction from the 5th respondent or persons under him.
Facts
The petitioner, operating a metal crusher and M-sand unit with various valid licenses, sought police protection from the High Court against obstruction from a private respondent. The writ petition was filed in 2020 when the petitioner's licenses were in force.
Key Issues
The key legal issue was whether the petitioner was entitled to police protection for the smooth functioning of his business unit, given his possession of valid licenses, against alleged obstruction by a private individual.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE BASANT BALAJI MONDAY, THE 11TH DAY OF DECEMBER 2023 / 20TH AGRAHAYANA, 1945 WP(C) NO. 26648 OF 2020 PETITIONER: T.P. SAJAD AGED 37 YEARS S/O. PAREED, TACHARUKUDY HOUSE, M/S. SONA GRANITES AND ALLIDES NORTH EZHIPPURAM, MARAMPILLY, ERNAKULAM 683105 BY ADV PRAVEEN K. JOY RESPONDENTS: 1 STATE OF KERALA, REPRESENTED BY SECRETARY, HOME DEPARTMENT, SECRETARIAT, TRIVANDRUM 695 001 2 THE SUPERINTENDENT OF POLICE, ERNAKULAM RURAL, ALUVA 683101 3 STATION HOUSE OFFICER, PERUMBAVOOR POLICE STATION, ERNAKULAM 683542 4 SUB INSPECTOR OF POLICE, PERUMBAVOOR POLICE STATION, ERNAKULAM 683542 5 AJI V.K AGED 39 YEARS S/O. KODUMU, VATTAKATTUPARAMBIL HOUSE, CHERUVELIKUNNU, MUDICKAL, PERUMBAVOOR, ERNAKULAM 683547
WP(C) NO. 26648 OF 2020 2 OTHER PRESENT: GP-SRI.SREEJITH.V.S. THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 11.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 26648 OF 2020 3 JUDGMENT (Dated this the 11th day of December, 2023)
The petitioner has approached this court seeking police protection from respondents 2 to 4 to grant adequate protection for the smooth functioning
The judgment continues below.
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