Karnataka High Court
Parle Agro Private Limited vs State Of Karnataka on 11 March, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC:10217
W.P. No.5435/2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO.5435/2023 (GM-POLICE)
BETWEEN:
PARLE AGRO PRIVATE LIMITED
HAVING REGISTERED CORPORATE
HEAD OFICE OFF WESTERN EXPRESS HIGHWAY
SAHAR-CHAKALA ROAD
PARSIWADA, ANDHERI(E)
MUMBAI-400099
COMPANY HAS REGISTERED IN
COMPANY ACT, 1956.
HAVING MANUFACTURING UNIT AT
Digitally signed by PLOT NO.32-41, 54-63, 42-44, 45(P)
NAGAVENI 49(P), 50(P), 51-53
Location: High ADAKANAHALLY INDUSTRIAL AREA
Court of
Karnataka CHIKKAIHNACHATRA HOBLI
NANJANGUD TALUK
MYSORE-571302, KARNATAKA.
REP. BY ITS AUTHORISED SIGNATORY
MUSHEEDULLA KHAN
AGED ABOUT 48 YEARS
S/O RAHAMATHULLAH KHAN
R/O ADAKANAHALLY INDUSTRIAL AREA
CHIKKAIAHNACHATRA HOBLI
NANJANGUD TALUK
MYSORE-571302
KARNATAKA
...PETITIONER
(BY SRI. AIYAPPA K.G. ADV., FOR
SRI. ASIM MALIK, ADV.,)
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W.P. No.5435/2023
AND:
1. STATE OF KARNATAKA
REP. BY THE PRINCIPAL SECRETARY
HOME DEPARTMENT
VIDHANA SOUDHA
BENGALURU-560001.
2. THE SUPERINTENDENT OF POLICE
OFFICE OF THE SUPERINTENDENT OF POLICE
HYDER ALI ROAD
KITTUR RANI CHENGAMMA CIRCLE
JALAPURI-570019.
3. THE INSPECTOR OF POLICE
NANJANGUD RURAL POLICE STATION
NANJANGUD TOWN
MYSURU DISTRICT-571301.
...RESPONDENTS
(BY SRI. RAHUL CARIAPPA, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 R/W
ARTICLE 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R-1 TO 3 TO ACT UPON THE REPRESENTATION
DTD 02/03/2023 AND TO PROVIDE ADEQUATE POLICE
PROTECTION TO THE PETITIONER SO AS TO ENSURE THAT
THERE IS NO IMPEDIMENT TO THE INGRESS AND EGRESS TO
THE MANUFACTURING UNIT OF THE PETITIONER LOCATED AT
PLOT NO. 32-31, 54-63, 42-44, 45(P).50(P).51-53,
ADAKANAHALLY INDUSTRIAL AREA, CHIKKAIAHNACHATRA
HOBLI, NANJANGUD TALUK, MYSORE, KARNATAKA - 571302
(AS PER ANNEXURE-H AND J). DIRECT THE R-1 TO 3 TO
ENSURE THAT ANY DHARNAS, PROTESTS OR STRIKES ARE TO
BE CONDUCTED AT A DISTANCE OF 500 METRES AWAY FROM
THE PREMISES OF THE MANUFACTURING UNIT OF THE
PETITIONER & ETC.
THIS PETITION, COMING ON FOR FRESH MATTERS LIST,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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W.P. No.5435/2023
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner is before this Court seeking the following prayers:
"a) ISSUE a Writ in the nature of mandamus or any other appropriate writ, order or direction directing the Respondent Nos 1 to 3 to act upon the Representation dated 02.03.2023 and to provide adequate police protection to the Petitioner so as to ensure that there is no impediment to the ingress and egress to the manufacturing unit of the Petitioner located at Plot No. 32-31, 54-63, 42-44, 45(P).50(P). 51-
53, Adakanahally Industrial Area, Chikkaiahnachatra Hobli, Nanjangud Taluk, Mysore, Karnataka - 571302 [As per Annexure H & J];
b) ISSUE a Writ in the nature of mandamus or any other appropriate writ, order or direction directing the Respondent Nos 1 to 3 to ensure that any dharnas, protests or strikes are to be conducted at a distance of 500 metres away from the premises of the manufacturing unit of the Petitioner;
c) Pass any such other Order/s as this Hon'ble Court may deem fit and proper in the facts of the case in the interest of justice." -4-
NC: 2025:KHC:10217 W.P. No.5435/2023
2. Heard Sri.Aiyappa K.G., learned counsel appearing on behalf of Sri.Asim Malik, learned counsel for the petitioner and Sri.Rahul Cariappa, learned Additional Government Advocate for respondents.
3. Owing to the plea of the petitioner, this Court on 07.03.2023 had passed the following order:
"Heard Sri Sandesh J. Chouta, learned senior counsel for the petitioner.
Learned Additional Government Advocate waives notice for the respondents.
Learned counsel for the petitioner on record to serve a copy of the petition papers upon the learned Additional Government Advocate, forthwith.
The petitioner is before this Court on the ground that the representation dated 02.03.2023, seeking adequate police protection at the expenses of the petitioner has not been considered by the respondents.
Learned senior counsel for the petitioner would submit that in terms of the law, employment has been provided to one of the members of the family of those who have lost the land. One person claiming that he has to be given employment is staging -5- NC: 2025:KHC:10217 W.P. No.5435/2023 Dharana in front of the factory premises to which, there is support from others. He would take this Court through the paper publication which is a statement issued by one of the organization, stating that they would shut down the factory on 08.03.2023. It is on this ground, the police protection is sought.
In the light of the aforesaid submission, I deem it appropriate to direct respondent Nos.2 and 3 to accord such protection at the expenses of the petitioner, after assessment of the situation at the spot.
Hand delivery of the order is permitted."
4. Learned AGA would submit that the order is implemented and the protection was granted earlier. There is no such warrant for extending the protection today.
5. Therefore, in the light of the said situation subsiding today, there is no warrant to keep the petition pending for the purpose of grant of police protection. Petitioner is at liberty to approach the jurisdictional police in the event, there is any threat in real time by way of a representation. In the event the representation of the -6- NC: 2025:KHC:10217 W.P. No.5435/2023 nature comes above, the jurisdictional police shall accord such police protection after due verification, in accordance with law. All the expenses of any police protection that is sought, are considered, would be borne by the petitioner themselves.
6. With the above observations, petition stands disposed of.
Sd/-
(M.NAGAPRASANNA) JUDGE BSR List No.: 1 Sl No.: 4