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Judgment
Since common issues are raised in these writ petitions, they are heard together and are being disposed of by this common judgment.
W.P.(C) No.27772 of 2020:- The petitioner is the proprietor of the firm M/s.Brijesh Associates functioning in Oties Building (Cashewnut factory) at
Koorkenchery, Thrissur, which was taken on lease from the owner of the said building. The petitioner is having work order agreement with
M/s.Amazon Transportation Services Pvt. Ltd., with respect to the supply of the materials to the respective customers, who had placed orders with
Amazon, at Koratty, Thalikulam and Koorkecherry in Thrissur District. The petitioner has filed this writ petition under Article 226 of the Constitution
of India, seeking a writ of mandamus commanding 1 and 2 to provide adequate and necessary police protection to the petitioner and his employees for
carrying out his business, without being threatened or obstructed by respondents 3 and 4 and their associates or any other headload workers.
2.1. On 15.12.2020, when this writ petition came up for admission, this Court issued notice before admission to the respondents. The learned
Government Pleader took notice for respondents 1 and 2. The learned Standing Counsel took notice for the 5th respondent. Urgent notice by speed
post was ordered to respondents 3 and 4.
W.P.(C) No.27787 of 2020:- The petitioner is the proprietor of the firm M/s.Brijesh Associates functioning in Valappi Annam Shopping Centre at
Koratty, Thrissur, which was taken on lease from the owner of the said building. The petitioner is having work order agreement with M/s.Amazon
Transportation Services Pvt. Ltd., with respect to the supply of the materials to the respective customers, who had placed orders with Amazon, at
Koratty, Thalikulam and Koorkecherry in Thrissur District. The petitioner has filed this writ petition under Article 226 of the Constitution of India
seeking a writ of mandamus commanding 1 and 2 to provide adequate and necessary police protection to the petitioner and his employees for carrying
out his business, without being threatened or obstructed by respondents 3 and 4 and their associates or any other headload workers.
3.1. On 15.12.2020, when this writ petition came up for admission, this Court issued notice before admission to the respondents. The learned
Government Pleader took notice for respondents 1 and 2. The learned Standing Counsel took notice for the 5th respondent. Urgent notice by speed
post was ordered to respondents 3 and 4.
W.P.(C) No.27826 of 2020:- The petitioner is the proprietor of the firm M/s.Brijesh Associates functioning in Anaswar Building at Cherakara,
Thalikulam in Thrissur, which was taken on lease from the owner of the said building. The petitioner is having work order agreement with
M/s.Amazon Transportation Services Pvt. Ltd., with respect to the supply of the materials to the respective customers, who had placed orders with
Amazon at Koratty, Thalikulam and Koorkecherry in Thrissur District. The petitioner has filed this writ petition under Article 226 of the Constitution of
India seeking a writ of mandamus commanding 1 and 2 to provide adequate and necessary police protection to the petitioner and his employees for
carrying out his business, without being threatened or obstructed by respondents 3 and 4 and their associates or any other headload workers.
4.1. On 15.12.2020, when this writ petition came up for admission, this Court issued notice before admission to the respondents. The learned
Government Pleader took notice for respondents 1 and 2. The learned Standing Counsel took notice for the 5th respondent. Urgent notice by speed
post was ordered to respondents 3 and 4.
Today, when these cases are taken up for consideration, it is submitted by the learned counsel for the petitioner that the disputes have already been
settled with the party respondents-headload workers and as such, the petitioner do not want to prosecute these writ petitions further.
Recording the aforesaid submission made by the learned counsel for the petitioner, these writ petitions are dismissed as withdrawn.