SOMATHEEERAM AYURVEDIC BEACH RESORTS PVT. LTD., HEAD OFFICE Vs. DIRECTOR GENERAL OF POLICE, KERALA AND OTHERS

JUDGEMENT

(1.) Four private Limited Companies, all registered under the Provisions of the Companies Act, 1956, have approached this Court seeking police protection from respondents 5 to 10.

(2.) The petitioners say that the first three among them are running certain resorts in Thiruvanathapuram and that the 4th petitioner is a Company exclusively engaged in the business of operation of tour vehicles and in the transportation of the guests staying in this said resorts. Their allegation against respondents 5 to 10 is that they are causing obstruction to the business carried on by the 4th respondent allegedly demanding that they are also entitled to be engaged by the resorts for the transportation of their gusts.

(3.) The petitioners say that respondents 5 to 8 are individual taxi owners and that respondents 9 and 10 are the Unions of taxi drivers operating in the said area. According to them, respondents 5 to 10 cannot claim any vested or statutory rights to be engaged by any of the petitioners and therefore, that their actions in obstructing their activities is illegal and unlawful. On such factual assertions they pray that respondents 2 to 4, who are police officers in charge of the area where the resorts are situated, to afford them adequate and effective protection from respondents 5 to 10 in carrying on their operations.