Jasmin Najeem vs The Commissioner Of Police
2021 Latest Caselaw 11971 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    TUESDAY, THE 13TH DAY OF APRIL 2021 / 23RD CHAITHRA, 1943

                       WP(C).No.23756 OF 2020(T)


PETITIONER/S:

                JASMIN NAJEEM
                AGED 41 YEARS
                W/O NAJEEM,NAJMI MANZIL, KOTTIYAM P.O.KOLLAM,
                PIN-691 571.

                BY ADVS.
                SRI.N.ANAND
                SRI.BIJITH S.KHAN

RESPONDENT/S:

      1         THE COMMISSIONER OF POLICE
                KOLLAM CITY, KOLLAM-691 001.

      2         THE STATION HOUSE OFFICER,
                KUNDARA, KUNDARA P.O.KOLLAM PIN-691 501.

      3         THE DISTRICT OFFICER,
                GROUND WATER DEPARTMENT, HIGH SCHOOL JUNCTION,
                THEVALLY P.O.KOLLAM-691 009

      4         THE KOTTAMKARA GRAMA PANCHAYATH,
                KUTTICHIRA, T.K.M.C.P.O.KOLLAM DISTRICT-691 005,
                REPRESENTED BY ITS SECRETARY

      5         SRI.MOHANAN PILLA,
                CHARUVILA PUTHEN VEEDU, KERALAPURAM P.O.KOLLAM, PIN-
                691 014.

      6         SMT.SUDHA,
                W/O DHANAPALAN, DHANASREE, KERALAPURAM P.O.KOLLAM,
                PIN-691 014.

      7         SMT. REMANIYAMA,
                W/O MURALIDHARAN PILLA, AMBILI BHAVANAM, KERALAPURAM
                P.O.KOLLAM, PIN-691 014.

                R1-3 BY GOVERNMENT PLEADER
                R4 BY SHRI.PRATHEESH P., SC, KOTTAMKARA GRAMA
                PANCHAYAT
 WP(C).No.23756 OF 2020(T)

                               2

OTHER PRESENT:

           GP SRI C K PRASAD

     THIS WRIT PETITION (CIVIL) HAVING COME UP   FOR
ADMISSION ON 13.04.2021, THE COURT ON THE SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.23756 OF 2020(T)

                               3

                         JUDGMENT

This writ petition is filed seeking police protection to dig

bore well in her property for which the petitioner submits

that she has the required permission from the authorities.

2. The counsel for the petitioner has filed an affidavit

as directed by this Court undertaking that the water drawn

from the bore well will not be used for any purpose other

than domestic.

Recording the said submission, the Writ Petition is

disposed of with a direction to the respondents 1 and 2 to

afford adequate and effective police protection for the life and

property of the petitioner and for workers for digging the

bore well in the property covered by Exts. P2 and P3, without

any obstruction or hindrance from respondents 5 to 7 and

their men and agents.

SD/-

MURALI PURUSHOTHAMAN, RK/13.04.2021 JUDGE WP(C).No.23756 OF 2020(T)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT ISSUED BY THE VILLAGE OFFICER, ELAMPALOOR VILLAGE FOR THE YEAR 2020-2021 DATED 1.10.2020

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 5.6.2020 ISSUED BY RESPONDENT NO 3

EXHIBIT P3 TRUE COPY OF THE PERMISSION ISSUED BY THE 4TH RESPONDENT DATED 13.10.2020

EXHIBIT P4 TRUE COPY OF THE COMPLAINT FILED BEFORE THE 2ND RESPONDENT DATED 23.10.2020

EXHIBIT P5 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 23.10.2020

EXHIBIT P6 TRUE COPY OF THE COMPLAINT FILED BEFORE THE 1ST RESPONDENT DATED 23.10.2020

EXHIBIT P7 TRUE COPY OF PRINT OUT OF THE E-MAIL SENT TO 1ST RESPONDENT DATED 26.10.2020

EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 11.5.2018 PASSED BY THIS HON'BLE COURT IN WPC 5005 OF 2018

EXHIBIT P9 TRUE COPY OF THE JUDGMENT DATED 20.3.2018 PASSED BY THIS HON'BLE COURT IN WPC NO-38541 OF 2017

RESPONDENT'S/S EXHIBITS:NIL