Jameela Beevi vs. District Superintendent Of Police(Rural)
Held
The Court directed the police to afford adequate and effective protection to the petitioner's firm and workers upon request, if obstructions recur, considering the statutory provisions and the fact that the area is not a scheme-covered area. It also directed both parties to cooperate with ongoing conciliation proceedings.
Facts
The petitioner, a cement dealer with GST registration, sought police protection against obstruction by headload workers led by the 4th respondent, who were preventing loading and unloading activities at her firm. The petitioner's business was located in an area not covered by the Kerala Headload Workers Scheme.
Key Issues
The key legal issues were whether the petitioner was entitled to police protection against obstruction by headload workers, particularly when the business operates in an area not covered by the Headload Workers Scheme, and the scope of police duties in ensuring law and order.
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 ANIL K.NARENDRAN WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942 WP(C).No.27828 OF 2020(C) PETITIONER: JAMEELA BEEVI AGED 40 YEARS W/O. SAINULABDEEN, PROPRIETOR, SS AGENCIES, KARALIKONAM, ELAMADU VILLAGE, ARKKANNOOR P.O., KOLLAM. BY ADV. SRI.S.SUDHEESHKAR RESPONDENTS: 1 DISTRICT SUPERINTENDENT OF POLICE(RURAL) KOTTARAKKARA, KOLLAM-691 506. 2 STATION HOUSE OFFICER CHADAYAMANGALAM POLICE STATION, KOLLAM-691 534. 3 THE CHAIRMAN KERALA STATE HEAD LOAD WORKERS FUND BOARD, KOLLAM DISTRICT COMMITTEE, USHAS BUILDING, NEAR STONE BRIDGE, CHAMAKKADA, KOLLAM-691 001. 4 NAGOORKHANI S/O. UTHUMAN KANNU RAWTHER, (CONVENER INTUC), PEZHU VEEDU, KARALIKONAM, ARKKANNOOR PO, KOLLAM-691 533. R3 BY ADV. SRI.K.SIJU SMT A.C.VIDHYA - GOVERNMENT PLEADER THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C)No.27828 of 2020 2 JUDGMENT The petitioner, who is conducting cement dealership, namely, 'SS Agencies', covered by Ext.P1 GST registration and Ext.P2 licence issued by Elamadu Grama Panchayat, has filed this writ petition under Article 226 o
The judgment continues below.
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