Manesh Joy vs. The District Police Chief - Kerala High Court, 11 June 2018

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT: THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN & THE HONOURABLE MR. JUSTICE ASHOK MENON MONDAY, THE 11TH DAY OF JUNE 2018 / 21ST JYAISHTA, 1940 WP(C).No. 16961 of 2018 U --------------------------- PETITIONER: ---------- MANESH JOY MANAGING PARTNER, COCHIN SANIWARES, PAKALOMATTOM, KURAVILANGADU P.O., KOTTAYAM DISTRICT - 686 633. BY ADV.SRI.TOM JOSE (PADINJAREKARA) RESPONDENTS: ------------ 1. THE DISTRICT POLICE CHIEF KOTTAYAM DISTRICT, COLLECTORATE P.O. KOTTAYAM - 686 002. 2. THE STATION HOUSE OFFICER KURAVILANGADU POLICE STATION, KOTTAYAM DISTRICT - 686 633. 3. THE DISTRICT LABOUR OFFICER KOTTAYAM DISTRICT. 4. THE ASSISTANT LABOUR OFFICER PALA, KOTTAYAM DISTRICT - 686 575. 5. CPI (M), KADUTHURUTHY AREA COMMITTEE REPRESENTED BY ITS MEMBER, K.K. SASIKUMAR, KUNNUMPURATHU HOUSE, KURAVILANGADU P.O., KOTTAYAM DISTRICT - 686 633. 6. CPI (M), KURAVILANGADU LOCAL COMMITTEE REPRESENTED BY ITS SECRETARY, SADANANDAN SANKAR, VETTUKATTIL HOUSE, KOZHA, KURAVILANGADU P.O., KOTTAYAM DISTRICT - 686 633. WP(C).No. 16961 of 2018 U ::2:: --------------------------- 7. CENTRE INDIA TRADE UNION (CITU) KATTANS UNION, KURAIM LOCAL COMMITTEE, REPRESENTED BY ITS MEMBER, SIBI MATHEW, VALLOLIL HOUSE, PAKALOMATTOM, KURAVINLANGAD P.O., KOTTAYAM DISTRICT - 686 633. 8. CHANDRAN ANDUVEETTIL (THANNIKKAL), PAKALOMATTOM, KURAVILANGAD - 686 633, LOCAL COMMITTEE MEMBER, CITU KATTANS UNION, KURIAM. Addl.R9 HEAD LOAD WORKERS WELFARE BOARD REPRESENTED BY ITS CHIEF EXECUTIVE SRM ROAD, KOCH 682017 (ADDL.R9 IS IMPLEADED VIDE ORDER DATED 30.05.2018 IN I.A. NO.9028/2018) R1-4 BY SR. GOVERNMENT PLEADER SRI P P THAJUDDIN ADDL.R9 BY SRI.S.KRISHNA MOORTHY, SC, KHWWB THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 11-06-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: WP(C).No. 16961 of 2018 (U) APPENDIX PETITIONER(S)' EXHIBITS EXHIBIT P1. TRUE COPY OF THE GST REGISTRATION EXHIBIT P2 (A). TRUE COPY OF THE APPLICATION SUBMITTED BY RAMU MUNDA EXHIBIT P2 (B). TRUE COPY OF THE APPLICATION SUBMITTED BY BIPUL CHAMDIA EXHIBIT P2 (C). TRUE COPY OF THE APPLICATION SUBMITTED BY AJAY NATH EXHIBIT P2 (D). TRUE COPY OF THE APPLICATION SUBMITTED BY BINU PLAKKATTIL KRISHNAN EXHIBIT P3. TRUE COPY OF THE COMPLAINT DATED 15.05.2018 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT EXHIBIT P4. TRUE COPY OF THE COMPLAINT DATED 15.05.2018 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT RESPONDENTS EXHIBITS: NIL TRUE COPY P.A TO JUDGE jma K. Vinod Chandran & Ashok Menon, JJ - - - - - - - - - - - - -- - - - - - - - - - - - - - - - W.P(C) No.16961 of 2018 - - - - - - - - - - - - - - - - - - - - - - - - - - - - Dated this the 11th day of June, 2018

J U D G M E N T K. Vinod Chandran, J

The petitioner was before this Court seeking protection to carry out the loading and unloading work in the petitioner's establishment by his own workers.

Though notice has been served on respondents 5 to 8, none appears.

The learned Standing Counsel appearing for the respondent Board submits that the area is not a scheme covered area.

At the time of admission, on 30.05.2018, this Court had passed an interim order granting police protection to the petitioner for loading and unloading work, if there is any WP(C) No.16961/2018 -2- obstruction caused by the party respondents. In such circumstances, writ petition is disposed of, making the interim order absolute. No costs. K. Vinod Chandran, Judge Ashok Menon, Judge jma