Kerala High Court
Pushpa vs Circle Inspector Of Police on 7 April, 2013
Author: Manjula Chellur
Bench: Manjula Chellur, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE THE CHIEF JUSTICE DR. MANJULA CHELLUR
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
WEDNESDAY, THE 12TH DAYOF MARCH 2014/21ST PHALGUNA, 1935
WP(C).No. 10845 of 2013 (E)
----------------------------
PETITIONER(S):
--------------------------
PUSHPA, W/O.PRAKASH,
SAKTHI FOOD ENTERPRISES, NADUVATTUM,
NORTH BEYPORE, KOZHIKODE.
BY ADV. SRI.AVM.SALAHUDIN.
RESPONDENT(S):
----------------------------
1. CIRCLE INSPECTOR OF POLICE,
NALLALAM POLICE STATION,
KOZHIKODE-673 027.
2. SUB INSPECTOR OF POLICE,
MARAD POLICE STATION, KOZHIKODE-673 030.
3. SHERISTADAR, DISTRICT COURT,
KOZHIKODE-673 001.
4. ALFRED MENTZ, S/O.SIRIL,
AMBALAKANDI PARAMBA, NORTH BEYPORE,
CALICUT-673 015.
R1 TO R3 BY SRI.P.VIJAYARAGHAVAN, STATE ATTORNEY.
R4 BY ADVS. SRI.P.S.SREEDHARAN PILLAI,
SRI.ARJUN SREEDHAR.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 12-03-2014, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
rs.
WP(C).No. 10845 of 2013 (E)
APPENDIX
PETITIONER'S EXHIBITS:-
EXT.P1- THE TRUE COPY OF THE PETITION DATED 07-04-2013 FILED BY
HUSBAND OF THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXT.P2 THE TRUE COPY OF THE PETITION FILED BY THE HUSBAND OF
THE PETITIONER BEFORE THE 3RD RESPONDENT.
EXT.P3 TRUE COPY OF THE PETITION DATED 22-12-2012 FILED BY THE
4TH RESPONDENT BEFORE THE 3RD RESPONDENT.
EXT.P4 TRUE COPY OF THE OFFICE MEMORANDUM DATED 03-01-2013
ISSUED BY THE 3RD RESPONDENT.
RESPONDENT'S EXHIBITS:-
EXT.R4A COPY OF THE NOTICE ISSUED BY THE SECRETARY,KOZHIKODE
CORPORATION DATED 05/02/2013.
EXT.R4B COPY OF THE SHOW CAUSE NOTICE ISSUED BY ENVIRONMENTAL
ENGINEER, KERALA STATE POLLUTION CONTROL BOARD TO THE
PETITIONER DATED 27/03/2012.
EXT.R4C COPY OF THE ORDER ISSUED BY ENVIRONMENTAL ENGINEER,
KERALA STATE POLLUTION CONTROL BOARD TO THE PETITIONER
DATED 07/07/2012.
EXT.R4D COPY OF THE SAID LETTER BY SRI.M.K. RAGHAVAN, MEMBER
OF PARLIAMENT, KOZHIKODE TO THE MINISTER OF HEALTH,
SRI.ADOOR PRAKASH DATED 21/10/2011.
EXT.R4E COPY OF THE REPRESENTATIONFILED BEFORE THE HEALTH
INSPECTOR, BEYPUR CIRCLE, KOZHIKODE DATED 05/10/2011.
EXT.R4F COPY OF THE LETTER ISSUED BY THE ENVIRONMENTAL ENGINEER
OF KERALA STATE POLLUTION CONTROL BOARD TO MEMBER
SECRETARY, HEAD OFFICE, KERALA STATE POLLUTION CONTROL
BOARD DATED 09/12/2011.
EXT.R4G COPY OF THE NOTICE DATED 24/04/2013 ISSUED BY DISTRICT
FOOD INSPECTOR, KOZHIKODE REVOKING THE FSSAI LICENSE
ISSUED TO THE PETITIONER.
EXT.R4GA COPY OF THE APPEAL FILED BY THE PETITIONER HEREIN BEFORE
THE FOOD SAFETY COMMISSIONER, THIRUVANANTHAPURAM
DATED 29/04/2013 ISSUED TO THE 4TH RESPONDENT BY THE
DISTRICT FOOD INSPECTOR, KOZHIKODE.
WP(C).No. 10845 of 2013 (E)
EXT.R4H COPY OF THE LETTER SEND BY THE DISTRICT FOOD INSPECTOR
KOZHIKODE TO FOOD SAFETY COMMISSIONER,
THIRUVANANTHAPURAM DATED 16/05/2013.
EXT.R4I COPY OF THE COMPLAINT LODGED BY THE EMPLOYEE OF THE
SAKTHI FOOD ENTERPRISES BEFORE THE SUB INSPECTOR OF
POLICE, WOMEN'S POLICE STATION, KOZHIKODE DATED 07/05/2013.
EXT.R4J COPY OF THE RELEVANT PAGES OF THE GENERAL DIARY OF
WOMEN'S POLICE STATION, KOZHIKODE ON 22/05/2013.
EXT.R4K COPY OF THE ORDER OF THE ENVIRONMENTAL ENGINEER,
KERALA STATE POLLUTION CONTROL BOARD ISSUED TO THE
PETITIONER DATED 12/08/2013.
EXT.R4L COPY OF THE LETTER SENT BY THE DESIGNATED OFFICER,
FOOD SAFETY OFFICE, KOZHIKODE DATED 04/07/2013 ISSUED
TO THE PETITIONER BY DISTRICT FOOD INSPECTOR, KOZHIKODE.
EXT.R4M COPY OF THE LETTER SENT BY S.I. OF POLICE, MARAD POLICE
STATION TO DISTRICT POLICE CHIEF, KOZHIKODE DATED 08/07/2013.
EXT.R4N COPY OF THE LETTER NO.BZ/G1/10658/2013 ISSUED BY STATE
PUBLIC INFORMATION OFFICER, KOZHIKODE CORPORATION
DATED 07/10/2013.
//TRUE COPY//
P.A. TO JUDGE
rs.
MANJULA CHELLUR, CJ
& A.M.SHAFFIQUE, J.
* * * * * * * * * * * * *
W.P.C.No.10845 of 2013
----------------------------------------
Dated this the 12th day of March 2014
J U D G M E N T
MANJULA CHELLUR,CJ Petitioner has approached this Court seeking police protection.
2. Petitioner is running M/s.Sakthi Food Enterprises, a pickle manufacturing unit. So far as other averments in the petition, 1st respondent police has clearly indicated what action is taken against party respondents regarding other complaints. So far as police protection sought for the manufacturing unit of petitioner, the unit is closed since 26/04/2013.
3. In the light of the said fact, question of extending police protection would not arise.
Accordingly, this writ petition is closed.
(sd/-) (MANJULA CHELLUR, CHIEF JUSTICE) (sd/-) (A.M.SHAFFIQUE, JUDGE) jsr/12/03/2014 W.P.C.No. 2 W.P.C.No. 3 W.P.C.No. 4