Rizad R. vs. State Of Kerala
Held
The Court recorded the 5th respondent's submission that he would not obstruct the unit and would only take steps in accordance with law. It directed the Station House Officer to maintain law and order in case of any further complaints, leaving other contentions open to be decided in appropriate proceedings.
Facts
The petitioners, operating an industrial unit with requisite licenses, sought police protection against alleged threats and obstructions from the 5th respondent and his supporters. The 5th respondent contended that there were objections to the unit's functioning and denied causing any obstruction, stating he had raised complaints with the District Collector.
Key Issues
The key legal issue was whether the petitioners were entitled to police protection for their industrial unit against alleged hindrances by the 5th respondent, despite the 5th respondent's denial and claims of legitimate objections.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN MONDAY, THE 10TH DAY OF OCTOBER 2022 / 18TH ASWINA, 1944 WP(C) NO. 19917 OF 2022 PETITIONERS: 1 RIZAD R., AGED 38 YEARS CHARUVIL HOUSE, THEKKEMURI, SHOORANAD NORTH P.O., KOLLAM-690561. 2 ANAS, ANAS NIVAS, THEKKEMURI SHOORANAD NORTH P.O KOLLAM 690
BY ADVS. M.A.FAYAZ M.VISHNUPRIYA C.B.ABHINAVA RESPONDENTS: 1 STATE OF KERALA, REP.BY SECRETARY TO THE GOVERNMENT INDUSTRIES DEPARTMENT GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM - 695001. 2 THE DISTRICT COLLECTOR, CIVIL STATION, KOLLAM-691013. 3 SUPERINTENDENT OF POLICE (RURAL) , KOTTARAKKARA, O/O THE SUPERINTENDENT OF POLICE (RURAL) KOTTARAKKARA KOLLAM-691506. 4 STATION HOUSE OFFICER, SHOORANAD POLICE STATION, SHOORANAD PO, KOLLAM-690561. 5 RAJESH KUMAR K., LEELA SADHANAM, PADINJATTA MURI, SHOORANAD NORTH, KOLLAM-691561. BY ADVS. V.PREMCHAND SURYA MOHAN P. INDHU G. BY SRI.T.K.SHAJAHAN-SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.19917 OF 2022 2 JUDGMENT Dated this the 10th day of October, 2022 This writ petition is filed seeking the following r
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