CARBORUNDUM UNIVERSAL LIMITED Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner has filed this Writ Petition seeking to direct the respondents to provide adequate police protection for the safety, security and protection to the lives and property of the petitioner's factory, Management officials, staffs and other workers from the illegal acts of the delinquent workers, their henchmen and supporters.

(2.) THE petitioner seeks police protection in the light of the interim order of injunction granted in I.A.No.110 of 2014 in O.S.No.46 of 2014 on 12.06.2014. According to the petitioner, inspite of the interim order of injunction granted in favour of the petitioner, the NDLF Members and delinquent employees are giving lot of troubles. Therefore, the petitioner gave complaints on various occasions to the respondents citing the serious threat posed by the NDLF members and delinquent employees. But, so far, inspite of the complaint being received by the respondents, no action has been taken. Hence, this Writ Petition has been filed by the petitioner seeking police protection so that the petitioner Company could run in a smooth manner. The learned counsel also produced before this Court the certified copy of the judgment dated 12.06.2014 made in I.A.No.110 of 2014 in O.S.No.46 of 2014 pending on the file of the District Munsif Court (vacation court), Hosur, whereby, an order of interim junction was granted. The learned counsel also relied on the decision of this Court reported in (2008) 4 MLJ 50, AVTEC Limited Power Products Division vs. The Superintendent of Police; and also the unreported decisions of this Court in W.P.No.15 of 2014, dated 03.01.2014 and W.P.No.13892 of 2014, dated 30.05.2014, wherein, this Court has directed the respondents therein to consider the representation of the petitioner therein and provide appropriate police protection to the lives of the staff of the petitioner Company, if law and order situation warrants.

(3.) HEARD both sides. By consent, the main Writ Petition itself is taken up for final disposal at the stage of admission.