Sasidharan vs Deputy Superintendent Of Police
2021 Latest Caselaw 12115 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

    TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                        WP(C).No.9603 OF 2021(A)


PETITIONER :-

                SASIDHARAN
                AGED 53 YEARS
                S/O. CHELLAPPAN, VETHE BHAVAN, MAILAMOODU, K
                OKKOTELA P.O ARYANAD, THIRUVANANTHAPURAM 695 542

                BY ADVS.
                SRI.G.RANJU MOHAN
                SMT.M.SANTHI (K/868/2011)
-
RESPONDENTS :

      1         DEPUTY SUPERINTENDENT OF POLICE
                NEDUMANGAD POLICE STATION,
                THIRUVANANTHAPURAM RURAL 695 541

      2         CIRCLE INSPECTOR OF POLICE,
                NEDUMANGAD, THIRUVANANTHAPURAM 695 541

      3         SUB INSEPCTOR OF POLICE,
                ARYANAD, THIRUVANANTHAPURAM 695 542

      4         GEORGE RAJ
                AGED 34 YEARS
                S/O. PAULOSE, SAJAN NIVAS, KOTTAKAM P.O ,
                ARYANAD, THIRUVANANTHAPURAM 695 542

      5         RAMESAN,
                AGED 35 YEARS
                FATHERS NAME OF THIS RESPONDENT NOT KNOWN TO THIS
                PETITIONER, RESIDING AT KARTHIKA BHAVAN, KUNNUMPURAM,
                IRUMOODU, ARYANAD P.O, THIRUVANANTHAPURAM 695 542


                P.P: K.B. RAMANAND.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9603 OF 2021(A)

                                         2

                                 JUDGMENT

Dated this the 20th day of April 2021

The learned Government Pleader on

instruction submits that at present no obstruction

is caused by respondents 4 and 5 to the parking of

the petitioner's Autorickshaw in the Aryand auto

stand. The learned Government Pleader also submits

that there is no law and order situation at present.

The writ petition is hence disposed of

recording the aforesaid submissions made by the

learned Government Pleader and directing the

respondents 1 to 3 to ensure that there is no law

and order situation in the area caused at the

instance of respondents 4 and 5. If any such

obstruction is caused to the petitioner by the

respondents 4 and 5, respondents 1 to 3 shall

initiate necessary action.

Sd/-

T.R.RAVI JUDGE SMA WP(C).No.9603 OF 2021(A)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE PERMIT IN RESPET OF CONTRACT CARRIAGE PERMIT (A/R PERMIT) ISSUED TO THE PETITIONER BY THE MOTOR VEHICLES DEPARTMENT

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 24-

02-2021 SUBMITTED BY THIS PETITIONER BEFORE THE 3RD RESPONDENT

EXHIBIT P2 (a) TRUE COPY OF THE RECEIPT ISSUED FROM THE ARYAND POLICE STATION.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE SECRETARY, ARYANAND PANCHAYATH

RESPONDENT(S) EXHIBITS :- NIL

//TRUE COPY//

PA TO JUDGE