RAJAMANI R Vs. THE STATE OF KERALA

JUDGEMENT

(1.) Petitioner and her son carry out agricultural operations of cardamom. Petitioner, a 70 year old widow, is taking care of the affairs of the cardamom plantation, since her son is employed in Chennai. Police protection is sought for in view of obstructions allegedly caused by respondent Nos.5 to 8. Notice issued to them through special messenger has been served. They did not respond. The learned Senior Government Pleader submits on instructions that respondent Nos.5 and 6 are respectively the wife and son of Mannayyan. Fifth respondent's daughter wants to get employment as a labourer in the vacancy that will arise on the fifth respondent demitting office under the law relating to plantation labour. There appears to be a competition between seventh respondent trade union and eighth respondent trade union to move the newly proposed employee, i.e., the daughter of the fifth respondent, into their respective holds. This controversy between respondent Nos.7 and 8 cannot, in any manner, affect the agricultural operations of the petitioner or her son. Under such circumstances, this writ petition is ordered directing that respondent Nos.1 to 4 will provide adequate protection for the petitioner and her workers to take yield from the lands belonging to the petitioner and her son, without obstruction from respondent Nos.7 and 8 or their members or persons claiming under them.