REGENT COMPUTRONICS PVT. LTD.

KODUNGALLUR MERCHANTS ASSOCIATION Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

RUDUL SAH (RUDUL SAH V. STATE OF BIHAR [REFERRED TO]
T. GANGADHARA PILLAI V. STATE OF KERALA AND OTHERS [REFERRED TO]
HMT LTD. V. HMT HEAD OFFICE EMPLOYEES ASSOCIATION [REFERRED TO]
COMMUNIST PARTY OF INDIA V. BHARAT KUMAR [REFERRED TO]
COMMUNIST PARTY OF INDIA (MARXIST) V. BHARATH KUMAR AND OTHERS [REFERRED TO]
VYAPARI VYAVASAYI EKOPANA SAMITHI V. STATE OF KERALA [REFERRED TO]
RADHEY SHYAM SHARMA VS. POST BLASTER GENERAL CENTRAL CIRCLE NAGPUR [REFERRED TO]
NILABATI BEHERA ALIAS LAUTA BEHERA VS. STATE OF ORISSA [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. CHANDRIMA DAS [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHALLA RAMKRISHNA REDDY [REFERRED TO]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
T K RANAGARAJAN VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
PEOPLES COUNCIL FOR SOCIAL JUSTICE ERNAKULAM VS. STATE OF KERALA [REFERRED TO]
BHARAT KUMAR K PALICHA VS. STATE OF KERALA [REFERRED TO]
GEROGE KURIAN VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) In this Writ Petition filed under Article 226 of the Constitution of India, the petitioners seek the following reliefs:--

(2.) The 1st petitioner is the Kodungallur Merchants Association represented by its President and the 2nd petitioner is one C.K. Rajan, Proprietor of Thalam Readymades at South Nada, Kodungallur. The 1st respondent is the State of Kerala represented by the Home Secretary, the 2nd respondent is the Sub Inspector of Police, Kodungallur, the 3rd respondent is the Communist Party of India (Marxist) represented by the Secretary of the Kodungallur Area Committee and the 4th respondent is the Democratic Youth Federation of India (DYFI) represented by the Kodungallur Block President.

(3.) The case of the petitioners can be summarised as follows:-

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KODUNGALLUR MERCHANTS ASSOCIATION Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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