Niza Beevi vs. Commissioner Of Police
Held
The High Court noted that with the interim orders and the petitioners' undertaking regarding water usage, the law and order situation was resolved. The Court made the interim orders and the petitioners' undertaking absolute, thereby closing the writ petition.
Facts
Petitioners sought police protection for their construction activities and mineral water bottling business against interference from the 3rd respondent. An interim protection order was granted, and petitioners undertook not to use a bore well, agreeing to use only Kerala Water Authority water.
Key Issues
The key issue was whether the petitioners were entitled to police protection for their business and construction activities against private interference, especially considering disputes over their operational methods like water sourcing.
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 THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944 WP(C) NO. 2606 OF 2022 PETITIONERS: 1 NIZA BEEVI, AGED 28 YEARS W/O.VAJAS ABDUL VAHID, RESIDING AT BAITHUL RIDA, CHITHOORKONAM, KUTHIRAKULAM P.O., VEMBAYAM, THIRUVANANTHAPURAM-695 615. 2 VAJAS ABDUO VAHID, AGED 36 YEARS S/O.ABDUL VAHID, RESIDING AT BAITHUL RIDA, CHITOORKONAM, KUTHIRAKULAM P.O., VEMBAYAM, THIRUVANANTHAPURAM-695 615. 3 MAI MASAFI MINERAL WATER PURIFICATION AND BOTTLING, TEMPORARY ADDRESS AT BAITHUL RIDA, CHITHOORKONAM, KUTHIRAKULAM P.O., VEMBAYAM, THIRUVANANTHAPURAM-695 615, REPRESENTED BY ITS PROPRIETOR VAJAS ABDUL VAHID. BY ADVS. J.G.SYAMNATH V.S.VISWAMBHARAN RESPONDENTS: 1 COMMISSIONER OF POLICE, POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695 014. 2 SUB INSPECTOR OF POLICE, VENJARAMOODU POLICE STATION, THIRUVANANTHAPURAM-695 607. 3 MOHAMMED SHAFI, S/O.ABDUL RASAK, RESIDING AT KUNNIL VEEDU, NELLANADU, NELLANADU P.O., VENJARAMOODU-695 608. BY ADV LATHEESH SEBASTIAN T.K.SHAJAHAN-SR.GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C
The judgment continues below.
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