JOSEPH PAUL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These writ petitions are filed alleging that the Police, Health and Revenue officials are intercepting their vehicles and they are unable to ply their vehicles for interstate transport of goods between Munnar and Tamil Nadu.

(2.) Complaint of the petitioners is that officers under the District Collector, Idukki, District Medical Officer, Idukki, Superintendent of Police, Idukki, etc., are obstructing them from transporting goods in their vehicles and at the same time they are permitting inter-state transport, only in the case of those who approached this Court and in whose case judgments dated 26.05.2020 in W.P.(C) No. 10112/2020, judgment dated 02.07.2020 in W.P. (C) No. 131200/2020 and judgment dated 09.07.2020 in W.P.(C) No. 12459 of 2020 were rendered. By those judgments this Court had disposed of the writ petitions recording the submission of the learned Government Pleader that no obstruction was being caused by the respondents.

(3.) Since several cases have been coming up seeking similar reliefs/the benefit of those judgments, alleging that in the absence of a judgment they would not be able to carry out transportation of goods citing COVID-19 regulations, this Court directed the respondents to file a statement/counter affidavit on this issue.