Kerala High Court
All Kerala Chemist & Druggist Assn vs Commissioner Of Police on 22 March, 2011
Bench: R.Basant, K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 20314 of 2009(H)
1. ALL KERALA CHEMIST & DRUGGIST ASSN.,
... Petitioner
Vs
1. COMMISSIONER OF POLICE,
... Respondent
2. ASSISTANT COMMISSIONER OF POLICE,
3. CENTRAL INSPECTOR OF POLICE,
4. ANTONY THARIAN, S/O. LATE T.V.THARIAN,
5. O.M.ABDUL JALEEL,
6. MILTON J.THALAKOTTOR,
7. JOLLY STEPHEN,
For Petitioner :SRI.S.SREEKUMAR
For Respondent :SRI.K.P.DANDAPANI (SR.)
The Hon'ble MR. Justice R.BASANT
The Hon'ble MR. Justice K.SURENDRA MOHAN
Dated :22/03/2011
O R D E R
R.BASANT &
K.SURENDRA MOHAN, JJ.
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WPC No.20314 of 2009
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Dated this the 22nd March, 2011
JUDGMENT
Basant, J.
This petition for police protection filed as early as on 17.7.2009 remains without disposal even now.
2. We have heard the learned counsel for the petitioner and the learned counsel for the respondents. The crux of the dispute is about an association - regarding the management and administration of the association. It appears that there are disputes between the parties. Though the matter has been pending from 17.7.2009, no interim orders have been issued. Parties are already before the civil court and we are informed that the civil court has passed orders in the matter. We do not think it necessary to advert to the details of the dispute. Suffice it to say that it is for the parties to approach the civil court and seek appropriate directions. We are not persuaded to agree that in this petition any directions under Article 226 can need or deserve to be issued. This petition is accordingly dismissed.
R.BASANT JUDGE K.SURENDRA MOHAN JUDGE css/