Sali Rajan vs. The Inspector Of Police
Held
The High Court noted that no further law and order issues had arisen since the interim order. It closed the writ petition but directed the Station House Officer to take necessary action if future obstructions to the petitioner's loading and unloading activities occur.
Facts
The petitioner, proprietor of Sam Agencies, sought police protection against obstructions by headload workers' unions to her loading and unloading activities. An interim order had previously been issued to address law and order issues.
Key Issues
The key legal issue was whether the petitioner was entitled to police protection to carry out her loading and unloading activities without obstruction from headload workers' unions.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944 WP(C) NO. 19814 OF 2020 PETITIONER: SALI RAJAN AGED 50 YEARS W/O.RAJAN,PROPRIETOR,SAM AGENCIES, MAVELIKKARA,PIN-690101,RESIDING AT SHAINY BHAVAN,THAZHAKKARA,MAVELIKKARA, ALAPPUZHA DISTRICT,PIN-690107. BY ADVS. K.A.HAZAN SRI.V.J.JAMES SMT.M.M.FATHIMA JALEENA SRI.K.P.WILSON RESPONDENTS: 1 THE INSPECTOR OF POLICE KURATHIKADU POLICE STATION,CHUNAKKARA, PIN-690110.(STATION HOUSE OFFICER,KURATHIKADU POLICE STATION). 2 THE DISTRICT POLICE CHIEF, ALAPUZHA,PIN-688012. 3 SRI.AJITHKUMAR.K, AGED 45 YEARS SECRETARY,HEADLOAD AND GENERAL WORKERS UNION, (INTUC),KALLUMALA,THEKKEKARA GRAMA PANCHAYATH,PIN- 690110,RESIDING AT VARANDATHANATH HOUSE,KALLUMALA.P.O, PIN-690110. 4 SRI.DEVARAJAN, AGED 46 YEARS SECRETARY,DISTRICT HEADLOAD AND GENERAL WORKERS UNION(INTUC),THE SECRETARY,KALLUMALA,THEKKEKARA GRAZMA PANCHAYATH,PIN-690110,RESIDING AT KOCHOTTU HOUSE,TRIPERUNTHURA.P.O,CHENNITHALA, PIN-690105. 5 THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,HOME DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM,PIN-695001. BY SRI.T.K.SHAJAHAN-SR.GP THIS W
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