Prasanth P. vs. State Of Kerala
Original PDF →IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN & THE HONOURABLE MR.JUSTICE V.G.ARUN WEDNE AY, THE 07TH DAY OF AUGUST 2019 / 16TH SRAVANA, 1941 WP(C).No.17763 OF 2019(U) PETITIONER/S: PRASANTH P. AGED 43 YEARS S/O. PURUSHOTHAMAN NAIR, KAKKANATU (H), T.P. PURAM P. O., VAZHOOR, KOTTAYAM - 686 505 BY ADV. SRI.M.JAYAKRISHNAN RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY SECRETARY, HOME DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001 2 THE SUB INSPECTOR OF POLICE POLICE STATION - PONKUNNAM, PONKUNNAM P. O., KOTTAYAM - 686 507 3 THE CIRCLE INSPECTOR OF POLICE - PONKUNNAM OFFICE OF THE CIRCLE INSPECTOR, PONKUNNAM P. O., KOTTAYAM - 686 507 4 DEPUTY SUPERINTEND OF POLICE, KOTTAYAM OFFICE OF DEPUTY SUPERINTEND OF POLICE, COLLECTORATE P. O., KOTTAYAM - 686 502 5 S. RAMACHANDRAN S/O. NARAYANAN, SECRETARY, BUILDING CONSTRUCTION EMPLOYEES UNION (CITU) PONKUNNAM, RESIDING AT VAALIPPALAKKAL, PONKUNNAM P. O., KOTTAYAM - 686 507
W.P.(C) No. 17763 of 2019 -2- 6 P. A. MATHEW S/O. ANTONY, SECRETARY, BUILDING CONSTRUCTION EMPLOYEES UNION (INTUC) PONKUNNAM, RESIDING AT PUNNATHANATHU, PONKUNNAM P. O., KOTTAYAM - 686 507 OTHER PRESENT: SR.GP SRI.P.P.THAJUDEEN THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 07.08.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 17763 of 2019 -3- JUDGMENT K.VINOD CHANDRAN, J. The petitioner seeks protection to carry out the construction of a building using Ready Mix concrete. It is the submission of the petitioner that respondents 5 and 6; representing their unions had objected to use of Ready Mix concrete.
Respondents 5 and 6 despite service of notice, do not appear.
We are of the opinion that no obstruction can be caused to the use of Ready Mix concrete which is to be transported in specially designed vehicles. The petitioner is said to be getting Ready Mix concrete from a different agency. If any obstruction is caused to the vehicles or the construction for reason only of the use of Ready Mix concrete
W.P.(C) No. 17763 of 2019 -4- in the construction, definitely, the Police shall interfere and avert such obstruction. No order as to costs. K.VINOD CHANDRAN JUDGE V.G.ARUN JUDGE Scl/07.08
W.P.(C) No. 17763 of 2019 -5- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1OF GST REGISTRATION CERTIFICATE IN THE NAME OF PRAKASH INFRASTRUCTURE AND DEVELOPERS DATED 21.09.2017 ISSUED BY THE GOVERNMENT OF INDIA EXHIBIT P2 AOF THE SAID AGREEMENT BETWEEN THE PETITIONER AND RAJAN P. S. DATED 22.04.2019 EXHIBIT P3 AOF THE AGREEMENT BETWEEN PETITIONER AND VIVEKANANDA VIDYA MANDIR, VAIKOM DATED 22.03.2019 EXHIBIT P4 AOF THE GENERAL BUILDING PERMIT ISSUED BY THE CHIRAKKADAVU GRAMA PANCHAYATH DATED 08.03.2019 EXHIBIT P5 AOF THE COMPLAINT DATED 26.06.2019 SUBMITTED BEFORE THE 2ND RESPONDENT EXHIBIT P6 AOF THE RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 26.06.2019 EXHIBIT P7OF THE REGISTRATION CERTIFICATE OF THE VEHICLE NO. KL 33 K 8980 DATED 22/10/2018 EXHIBIT P7 AOF THE REGISTRATION CERTIFICATE OF THE VEHILCE NOL KL 33 K 8966 DATED 22/10/2018 EXHIBIT P7 BOF THE REGISTRATION CERTIFICATE OF THE VEHICLE NO. KL 33 K 6980 DATED 21/08/2018
W.P.(C) No. 17763 of 2019 -6- EXHIBIT P7 COF THE REGISTRATION CERTIFICATE OF THE VEHICLE NO. KL 33 K 6971 DATED 21/08/2018 EXHIBIT P8OF THE RECEIPT OF PAYMENT ISSUED BY THE ADDL. 7TH RESPONDENT DATED 29/06/2018 EXHIBIT P9OF THE AGREEMENT BETWEEN THE PETITIONER AND RESPONDENTS 5 AND 6 DATED 29/06/2019 EXHIBIT P10OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 29/06/2019 EXHIBIT P11OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 29/06/2019 EXHIBIT P12OF THE AGREEMENT BETWEEN PETITIONER AND BALAKRISHNAN NAIR DATED 01/07/2019 EXHIBIT P13OF THE JUDGMENT DATED 05/02/2014 IN W.P(C) 328/2014
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.