ANILKUMAR G. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner established an industrial unit for production of packaged drinking water. The petitioner had obtained all licences and permits. The Kerala Water Authority had agreed to supply water for production of packaged drinking water by the petitioner. The quantity agreed to be supplied is 20000 litres per day as seen from Ext. P4. The petitioner would submit that they will not use any ground water without permission from the Kerala Ground Water Authority, the additional ninth respondent.

(2.) The petitioner approached this Court seeking police protection to himself and his family members on account of the obstruction caused by the party respondents and others. The party respondents would submit that in the guise of water to be supplied from the Kerala Water Authority, the petitioner's real intention is to extract ground water and use it for production of packaged drinking water. The learned counsel for the petitioner undertook before this Court that without obtaining any permission from the additional ninth respondent, they will not use ground water for the purpose of the packaged drinking unit.

(3.) In the light of the fact that the petitioner had obtained all permits and licences, the petitioner shall be allowed to run the unit in accordance with the permits and licences. If any obstruction is caused in running the unit, the jurisdictional police shall remove the same and shall afford necessary police protection to the petitioner to run the unit. However, it is made clear that if the petitioner is found using ground water, necessary action shall be taken by the additional 9th respondent. The additional 9th respondent shall ensure that the petitioner does not extract ground water without their orders. The police protection is ordered with the above conditions.