Madhusoodana Panicker vs The State Of Kerala on 15 September, 2020

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Kerala High Court

Madhusoodana Panicker vs The State Of Kerala on 15 September, 2020

Bench: Anil K.Narendran

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

 TUESDAY, THE 15TH DAY OF SEPTEMBER 2020 / 24TH BHADRA,
                          1942

                  WP(C).No.17710 OF 2020(K)


PETITIONER/S:
            MADHUSOODANA PANICKER, AGED 63 YEARS
            LICENSEE, TODDY SHOP BEARING LICENSE NO.T.S.
            NO.33, CHAVADI RESIDING AT IDAKKULATH HOUSE,
            PATTANACKADU(PO), CHERTHALAI, ALAPPUZHA-
            688 531.

             BY ADVS.
             SRI.P.V.JAYACHANDRAN
             SRI.NIDHI BALACHANDRAN

RESPONDENT/S:
      1     THE STATE OF KERALA, REPRESENTED BY ITS
            SECRETARY TO GOVERNMENT, DEPARTMENT OF HOME,
            SECRETARIAT, THIRUVANANTHAPURAM-695 001.

     2       THE DISTRICT LABOUR OFFICER, ALAPPUZHA-688013.

     3       SUB INSPECTOR OF POLICE, KUTHIATHODE-688533.

     4       CHERTHALA TALUK MADHYA VYAVASAYA THOZHILALI
             UNION (CITU) REGD.NO.4/89, MARUTHORVATTOM
             (P.O), CHERTHALAI REPRESENTED BY ITS PRESIDENT
             K.K. CHELLAPPAN-688 539.

     5       RAJEEVAN, EDATHARA, THIRUMALA BHAGAM (P.O),
             PUTHAKAVU, CHERTHALA-688 540.


OTHER PRESENT:
            SRI P.P.THAJUDEEN-SENIOR GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.09.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                            -2-
W.P.(C). No. 17710 of 2020




                                   JUDGMENT

The petitioner, who is stated to be a licensee of Toddy shop bearing Licence No. T.S.No.33 at Chavadi in Cherthala, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3 rd respondent to provide sufficient and adequate police protection to the life and properties of the petitioner as well as his employees in conducting the Toddy business in Toddy shop bearing No.T.S.No.33, Chavadi, without any threat or hindrance from respondents 4 and 5.

2. On 26.08.2020, when this writ petition came up for admission, the learned Government Pleader took notice for respondents 1 to 3. Urgent notice by speed post was ordered to respondents 4 and 5.

3. Today, when the case is taken up for consideration, it is submitted by the learned counsel for the petitioner that the petitioner does not want to prosecute this writ petition further and therefore, the writ petition may be dismissed as -3- W.P.(C). No. 17710 of 2020 withdrawn.

Recording the aforesaid submission made by the learned counsel for the petitioner, this writ petition is dismissed as not pressed.

Sd/-

ANIL K.NARENDRAN JUDGE das -4- W.P.(C). No. 17710 of 2020 APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE COMMUNICATION DATED 13.8.2020 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE COMPLAINT DATED 17.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

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