THAMPAN P.S. Vs. SUPERINTENDENT OF POLICE ERNAKULAM

JUDGEMENT

(1.) THE petitioner has approached this Court seeking the following reliefs :-

(2.) BRIEFLY put, the case of the petitioner is as follows :- The petitioner is conducting an Injection molding Company with five permanent labourers within the Vengola Panchayat limits. The company is run after obtaining all licenses from concerned authorities. Even since the establishment of the company there had been absolutely no hitches in running the establishment for the last two years. While so, on the 23rd of September, 2012 respondents 3 to 7 and others forming a group committed criminal trespassed upon the company and started pelting stones and thereafter assaulting the workers including the management and the Car parked in the premises of the factory and the Car of the Manager were destroyed. The matter was brought to the notice of the police authorities by various representations. In spite of the aforesaid gravity of the situation, the police authorities are not acting in the matter and performing the statutory duties enjoined on them to be performed on such occasions. Hence the writ petition.

(3.) PETITIONER has produced Ext.P4 license dated 06.08.2011, Ext.P5 No Objection Certificate dated 20.05.2010 issued by Fire and Rescue Services, Ext.P6 Certificate issued by the Department of Industries, Ext.P7 Certificate issued by the Kerala State Pollution Control Board. Petitioner has also filed reply affidavit. Stop Memo is alleged to be in respect of alleged unauthorised construction. The stay granted by the tribunal is stated to be after the manufacturing is started. Allegation of forgery is denied.