Ajimol.P. vs. The State Police Chief
Held
The Court confirmed the interim order for police protection for the petitioner, her family, and employees. It directed the Kerala State Pollution Control Board to conduct unannounced visits to the petitioner's premises to verify and address any air or noise pollution, taking necessary action as per law. The neighbors were granted liberty to approach the Pollution Control Board or other authorities with their complaints.
Facts
The petitioner, operating a construction material and machinery hiring business, sought police protection against alleged harassment and intimidation from her neighbors (respondents 4-8). The neighbors contended that the petitioner's business caused severe air and noise pollution, operated without proper licenses for the location, and engaged in activities beyond its permitted scope.
Key Issues
The key legal issues were whether the petitioner was entitled to police protection from harassment by neighbors, and whether the Pollution Control Board was adequately addressing complaints of environmental pollution caused by her business activities.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN THURSDAY, THE 16TH DAY OF DECEMBER 2021 / 25TH AGRAHAYANA, 1943 WP(C) NO. 20094 OF 2021 PETITIONER: AJIMOL.P., AGED 48 YEARS, W/O.SAJI.K.Y., PROPRIETOR, KEEZHOOT CONSTRUCTIONS AND HIRING CENTRE, PATTAZHI, RESIDING AT KEEZHOOT PUTHEN VEEDU, THAZHATHU VADAKKU, PATTAZHI P.O., KOTTARAKKARA, KOLLAM DISTRICT. BY ADV B.MOHANLAL RESPONDENTS: 1 THE STATE POLICE CHIEF, POLICE HEADQUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM-695 001. 2 THE DISTRICT POLICE CHIEF, KOLLAM RURAL, KOTTARAKKARA P.O., KOLLAM-691 506. 3 THE STATION HOUSE OFFICER, KUNNICODE POLICE STATION, KUNNICODE P.O., KOLLAM-691 508. 4 SRI.BABU LUKOSE, S/O.LUKOSE, PULIMOOTTIL HOUSE, ARATTUPUZHA, PATTAZHI P.O., KOLLAM-691 522. 5 SMT.SHERLY BABU, W/O.BABU LUCKOSE, PULIMOOTTIL HOUSE, ARATTUPUZHA, PATTAZHI P.O., KOLLAM-691 522. 6 SRI.SHEBIN BABU, S/O.BABU LUCKOSE, PULIMOOTTIL HOUSE, ARATTUPUZHA, PATTAZHI P.O., KOLLAM-691 522. 7 SMT.ANCHU SHERIN, W/O.SHERIN BABU, PULIMOOTTIL HOUSE, ARATTUPUZHA, PATTAZHI P.O., KOLLAM-691 522. 8 SRI.SHERIN BABU, S/O.BABU LUCKOSE, PULIMOOTTIL HOUSE, ARATTUPUZHA, PATTAZHI P.O., KOLLAM-691 522. *ADDL.R9 T
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.