LAWS(MAD)-2019-1-326

MANAGEMENT Vs. SUB-INSPECTOR OF POLICE

Decided On January 22, 2019
MANAGEMENT Appellant
V/S
SUB-INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This writ petition has been filed seeking for a relief of police protection to enable the employees, staff, officers and other managerial personnel, customers and suppliers to enter and exit estates, factory premises including ingress and egress of men and materials, vehicles, green leaves and finished products and ensure that the striking workmen and outsiders are 700 meters away from the estate property including factory and quarters of the workmen, staff and executives of the premises of Katary and Sutton Estates situated at Katary Post, Selas, Coonoor-643 213, and ensure that there is no obstruction or prevention of willing employees entering into the field, factory and estate office and ensure law and order and peace.

(2.) On 31.10.2018, this Court passed an interim order. The relevant portion is extracted hereunder:-

(3.) A reply affidavit has been filed on behalf of the petitioner/Management. It will be relevant to extract paragraph four in that affidavit:-