T.K.SUDARESAN Vs. DISTRICT POLICE CHIF

JUDGEMENT

(1.) There is finally some movement in the resolve against "Nokkukooli" after this Court had issued the last two orders.

(2.) The learned Government Pleader-Sri. E.C. Bineesh, submits that stringent measures and steps have been taken to ensure that even the concept of "Nokkukooli" is obliterated forever from our State and that the Honourable Minister has personally taken an initiative for this purpose.

(3.) Sri. Siju Kamalasanan - learned counsel appearing for the Headload Workers Welfare Board, submitted that its members have been now given awareness and that they have been told not to indulge in violence or extortion, since they would face prosecution for offences under the Indian Penal Code.