T MOHAMMED Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) IT is submitted by the Government Pleader that if and when there is any obstruction to the business of the petitioner and if a complaint is received, the Police will give necessary protection to the petitioner. The same is recorded. IT is submitted on behalf of the 5th respondent that he has some grievance against the management of the Hotel and according to him, certain dues are to be paid to respondents 6 and 7. Though the 7th respondent was served with notice, he has not entered appearance. The 6th respondent's correct address is not given and hence he could not be served with notice. In such circumstances, if there is any grievance and labour dispute, the same can be raised before the concerned officer, who shall look into the matter in accordance with law. Writ Petition is disposed of as above.