M/S. Mascom Steels (INDIA) PVT. LTD. vs. The Sub Inspector Of Police
Held
The Court noted that pending the writ petition, no further obstruction or nuisance was caused by the party respondents, and the police had taken necessary action. The petition was closed, with liberty granted to the petitioner to approach the police for any future complaints.
Facts
The petitioner, M/S.MASCOM STEELS (INDIA) PVT. LTD., sought police protection against alleged obstruction and nuisance caused by members of loading and unloading workers' unions at their premises. They claimed the union members were preventing their loading and unloading activities.
Key Issues
The key legal issue was whether the petitioner was entitled to police protection against alleged obstruction and nuisance by trade union members concerning loading and unloading operations.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN MONDAY, THE 25TH DAY OF OCTOBER 2021 / 3RD KARTHIKA, 1943 WP(C) NO. 19197 OF 2021 PETITIONER: M/S.MASCOM STEELS (INDIA) PVT. LTD., SALES OFFICE, ASOKAPURAM, ALUVA - 683 101, REPRESENTED BY THE MANAGING DIRECTOR AND AUTHORISED SIGNATORY SRI.GEORE ANTONY, RESIDING AT KUREEKKAL HOUSE, KIZHAKKAMBALAM, KUNNATHATHUNAD, ERNAKULAM DISTRICT. BY ADVS.N.JAMES KOSHY T.SANJAY RESPONDENTS: 1 THE SUB INSPECTOR OF POLICE, ALUVA EAST POLICE STATION, BUILDING, NO.XV/221, ALUVA - PERUMBAVOOR ROAD, ALUVA - 683 101. 2 THE CIRCLE INSPECTOR OF POLICE, ALUVA EAST POLICE STATION, BUILDING NO. XV/221, ALUVA - PERUMBAVOOR ROAD, ALUVA - 683 101. 3 THE DISTRICT POLICE CHIEF, (ERNAKULAM RURAL), ALUVA, pin: 683 101. 4 ANAS, SECRETARY, LOADING AND UNLOADING WORKERS UNION (CITU), POOL NO. 47, ASOKAPURAM BRANCH, OPP.EMMAY LOGISTICS, ASOKAPURAM, ALUVA - 683 101. 5 MANOJ, MEMBER, LOADING AND UNLOADING WORKERS UNION (CITU), POOL NO. 47, ASOKAPURAM BRANCH, OPP. EMMAY LOGISTICS, ASOKAPURAM, ALUVA - 683 101. 6 JALEEL, MEMBER, LOADING AND UNLOADING WORKERS UNION (INTUC), POOL N
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.