Kerala High Court
Aji M vs State Of Kerala on 6 February, 2025
Author: C.S.Dias
Bench: C.S.Dias
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Thursday, the 6th day of February 2025 / 17th Magha, 1946
WP(C) NO. 3110 OF 2025(K)
PETITIONER:
AJI M., AGED 42 YEARS, S/O MURALEEDHARAN, AJI BHAVAN, AREEPLACHI
P.O, MAVILA, PUNALOOR, KOLLAM DISTRICT, PIN - 691305
RESPONDENTs:
1. STATE OF KERALA REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 686671
2. STATION HOUSE OFFICER RAMANKARI POLICE STATION, RAMANKARI P.O,
ALAPPUZHA, PIN - 689595
3. DISTRICT POLICE CHIEF, ALAPPUZHA DISTRICT POLICE OFFICE, CCSB ROAD,
CIVIL STATION WARD, ALAPPUZHA, PIN - 688001
4. CITU CITU UNION OFFICE, NEAR PANCHAYATH BUILDING, RAMANKARI,
ALAPPUZHA DISTRICT, REPRESENTED BY ITS CONVENOR PRAKASH, PIN -
689595
5. ADDL.R5. KERALA HEADLOAD WORKERS WELFARE BOARD (KHWWB), ERNAKULAM
DISTRICT COMMITTEE, KUMMANCHERRY BUILDING, FLOWER JUNCTION, T.D
ROAD, ERNAKULAM REPRESENTED BY ITS CHAIRMAN PIN - 682035 (ADDL.R5
IMPLEADED AS PER ORDER DATED 06-02-2025 IN IA 1/2025 IN WPC
3110/2025)
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 2nd and 3rd respondents to provide adequate and
effective police protection to the petitioner to carry out the loading of
waste wood activities in the area without any manner of threat, hindrance
or obstruction from the 4th respondent and his henchmen during the
pendency of this Writ Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S H.NUJUMUDEEN, ANTONY SHYJU, SIMI M JACOB, NAVAS HARID, SHERIN ACHU
NINAN, ARYA S. Advocates for the petitioner, GOVERNMENT PLEADER for the
respondents 1 to 3 and of M/S K.SIJU, S.KRISHNA MOORTHY, STANDING COUNSEL,
for the 5th respondent, the court passed the following:
C.S.DIAS,J
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W.P.(C) No. 3110 of 2025
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Dated this the 6th day of February, 2025
ORDER
I.A.No. 1 of 2025
Sri. S. Krishna Moorthy takes notice the additional 5th respondent mentioned in the application.
2. Heard; for the reasons stated in the application, the application is allowed. The additional 5th respondent in the application is impleaded as additional 5th respondent in the writ petition. The Registry is directed to carryout the impleadment both in the physical copy as well as metadata.
W.P.(C) No. 3110 of 2025
Admitted.
W.P.(C) No. 3110 of 2025:2:
2. The learned Government Pleader takes notice for the respondents 1 to 3. Issue notice by speed post to the 4th respondent. Sri. S. Krishna Moorthy takes notice for the additional 5th respondent.
On a consideration of the facts and the materials on record and taking into account the submission made by the learned counsel for the 5th respondent, I am satisfied that the petitioner is entitled to an ad-interim order. Hence, I direct the 2nd respondent to afford adequate police protection to the petitioner to carryout the loading and unloading of waste wood activities in the petitioner's establishment through his permanent workers.
Post after four weeks.
Sd/-
C.S.DIAS SCB.06.02.25. JUDGE 06-02-2025 /True Copy/ Assistant Registrar