High CourtsDIVISION BENCH(2017) 12 KL CK 0007

LAILA vs THE SUB INSPECTOR OF POLICE

High Court Of Kerala · Decided on 14 December 2017

HON’BLE JUDGES
K.Vinod Chandran, Ashok Menon
RESULT
Allowed
CASE NUMBER
38548 of 2017 (P)

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Judgment

23 paragraphs · 211 words
1.

The 1st petitioner is a stockist of cement; which

business is being looked after by the 2nd petitioner, the son. The 1st

petitioner has obtained D&O licence from the Panchayat, as per

Exhibit P1. A Consent to Operate has been issued by the Kerala

State Pollution Control Board [for brevity "PCB"], evidenced by

Exhibit P2. The petitioners, while carrying on the business, was

obstructed by the respondents 4 to 6, claiming loading and

unloading work.

2.

The 3rd respondent, on instructions from its

Thiruvananthapuram Unit, categorically submits that the area in

which the petitioners are carrying on the business is not a scheme

covered area. Hence, it is the option of the petitioners as to whom

to be engaged for doing the loading and unloading work.

3.

The learned Government Pleader, on instructions

from the Sub Inspector of Police, Mangalapuram Police Station,

submits that there was an obstruction caused by respondents 4 to

6 and on complaint received, they were summoned to the Police

Station and warned.

4.

If any further obstruction or criminal intimidation is

caused, the police would ensure that the same is averted and the

petitioners are allowed to carry on the business peacefully by

engaging their own workers.

The writ petition would stand allowed. No costs.