M A MATHEW Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following relief:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is the proprietor of M/s.M.A.Coir House. The said concern is having a godown at Manganam. The concern is having all requisite licenses, permission and letter of authority from Government departments and other statutory bodies. For the purpose of loading and unloading goods to and from the concern and also from the godown, the petitioner is having two permanent registered headload workers . The identity cards are produced as Exts.P1 and P2. Petitioner filed suit earlier which resulted in Ext.P3 judgment. Petitioner has also obtained Ext.P4 interim order and the judgment is produced as Ext.P5. The godown at Manganam situates at about 250 meter from the Kottayam Kaurkachal main PWD road. The goods usually sold comprise of goods imported from outside Kerala. The goods have to be transported from Cochin and have to be delivered through the heavy container lorries. It is further submitted that container lorries cannot be taken straight away to the godown because of the narrow road from the main road to the godown. The container lorries have to be stationed at the entry point towards the godown at the main road. Petitioner has his own permanent workers for unloading the goods from container and thereafter loading in small vehicles. There is obstruction by respondents 3 and 4. Petitioner filed complaint for which Ext.P6 is the receipt given. Thereafter, petitioner filed Ext.P7 complaint and is before us. Though served there is no appearance for the party respondents.