Gemini Enterprises vs. The District Police Chief
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE WEDNE AY, THE 22ND DAY OF JANUARY 2020 / 2ND MAGHA, 1941 WP(C).No.1059 OF 2020(F) PETITIONER: GEMINI ENTERPRISES 2, 45/105, ASHIQUA TOWER, LOGANS ROAD, THALASSERY, KANNUR-670 101, REPRESENTED BY ITS MANAGING PARTNER SANJEEV KUMAR. BY ADV. SRI.C.P.PEETHAMBARAN RESPONDENTS: 1 THE DISTRICT POLICE CHIEF KANNUR-670 001. 2 THE CIRCLE INSPECTOR OF POLICE, THALASSERY POLICE STATION, KANNUR-670 101. 3 CHUMATTU THOZHILALI UNION, MAIN ROAD, NEAR MATTAMPURAM PALLY, REPRESENTED BY ITS SECRETARY ASHRAF. 4 T.RAGHAVAN, SECRETARY, C.I.T.U., C.H KANARAN MEMORIAL, T.C.MUKKU, THALASSERY-670 101. R3-4 BY ADV. SRI.M.SASINDRAN SR GP ADV.SRI.P P THAJUDEEN THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 22.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.1059 OF 2020(F) 2 JUDGMENT Dated this the 22nd day of January 2020 The petitioner approached this Court for police protection. According to the petitioner, he has attached workers. Therefore, respondent union cannot demand head load work in the petitioner's establishment. It is admitted position that the petitioner is yet to get registration for the attached workers. It is a scheme area. In such circumstances, this Court cannot order police protection. However, nothing would prevent the petitioner approaching this Court if so warranted, after obtaining registration to the attached workers. The writ petition is dismissed. A.MUHAMED MUSTAQUE SAS/22/01/2020 JUDGE
WP(C).No.1059 OF 2020(F) 3 APPENDIX PETITIONER'S EXHIBITS: EXHIBIT P1OF THE GST REGISTRATION CERTIFICATE OF PETITONER'S FIRM DATED 04.04.2019. EXHIBIT P2OF THE TRADE LICENSE DATED 21.06.2019 ISSUED BY THE THALASSERY MUNICIPALITY. EXHIBIT P3OF THE REGISTRATION CERTIFICATE DATED 10.12.2019 UNDER SHOP ACT ISSUED BY THE ASSISTANT LABOUR OFFICER, THALASSERY. EXHIBIT P4OF THE APPLICATIONS MADE BY PETITIONER'S WORKERS EXHIBIT P5OF THE COMPLAINT DATED 09.01.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH ITS POSTAL RECEIPT. RESPONDENTS' EXHIBITS:- NIL //// P.A. TO JUDGE
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.