M/S. Parakot Associates vs. The State Of Kerala
Held
The Court ordered that if the petitioner approaches the Station House Officer (3rd respondent), necessary police assistance shall be afforded for the smooth functioning of the petitioner's business activities, including loading and unloading. Respondents 6 and 7 had submitted that they were not causing any obstruction.
Facts
The petitioner sought police protection against obstruction by respondents 6 and 7 (workers) to its business activities, including loading and unloading. The area involved was not a scheme-covered area under the Kerala Headload Workers Act.
Key Issues
Whether the petitioner was entitled to police protection against alleged obstruction by workers for loading and unloading activities in an area not covered by the Headload Workers Scheme.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SATHISH NINAN MONDAY, THE 9TH DAY OF OCTOBER 2023 / 17TH ASWINA, 1945 WP(C) NO. 18604 OF 2023 PETITIONER: M/S. PARAKOT ASSOCIATES CHELANNOOR, 4/58 C, KAKKOOR P.O. NANMANDA, KOZHIKODE-. REPRESENTED BY ITS MANAGING PARTNER SRI. KUNHALI P.K., PIN - 673613 BY ADVS. TERRY V.JAMES ABRAHAM KOLLINAL RAKHY BABY RESPONDENTS: 1 THE STATE OF KERALA, REPRESENTED BY ITS SECRETARY, LABOUR AND SKILLS DEVELOPMENT DEPARTMENT, SECRETARIATE, THIRUVANANTHAPURAM-., PIN - 695001 2 THE DISTRICT POLICE CHIEF KOZHIKODE RURAL, OFFICE OF THE DISTRICT POLICE CHIEF, KOZHIKODE-., PIN - 673101 3 THE STATION HOUSE OFFICER KAKKOOR POLICE STATION, BALUSSERRY ROAD, KOZHIKODE-, PIN - 673006 4 THE ASSISTANT LABOUR OFFICER KOZHIKODE CIRCLE-1, OFFICE OF THE ASSISTANT LABOUR OFFICER, ERANHIPALAM, CIVIL STATION, KOZHIKODE-, PIN - 673020 5 THE HEADLOAD WORKERS WELFARE FUND BOARD KOZHIKODE DISTRICT COMMITTEE, REPRESENTED BY ITS CHAIRMAN, V.K. BUILDING, CHEROOTY ROAD, MANANCHIRA, KOZHIKODE-, PIN - 673001 6 SHAJI S/O VELUMPIRA, BMS WORKER, KAYALUMPARAKKAL HOUSE, KAKKOOR. P.O., KOZHIKODE-., PIN - 673613
WPC No.18604 of 2023 7 NITHIN
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.