Mukundam Heritage Apartment ... vs The District Police Chief
2021 Latest Caselaw 6475 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                       WP(C).No.4106 OF 2021(K)


PETITIONER:

               MUKUNDAM HERITAGE APARTMENT OWNERS ASSOCIATION
               REG. NO. TSR/TC/307/2019, KRISHNA HOMES MUKUNDAM
               HERITAGE, KUNNATHUMANA LANE, THRISSUR, REP. BY ITS
               SECRETARY (ACTING), DR. A. VENUGOPALAN,
               S/O. K.RAMAN NAIR, 72 YEARS, RESIDING AT
               FLAT NO. C1, KRISHNA HOMES MUKUNDAM HERITAGE,
               KUNNATHUMANA LANE, THRISSUR TOWN,
               THRISSUR, PIN-680 001

               BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENTS:

      1        THE DISTRICT POLICE CHIEF
               OFFICE OF THE DISTRICT POLICE CHIEF,
               RAMAVARMAPURAM ROAD, RAMAVARMAPURAM P.O,
               THRISSUR DISTRICT, PIN-680 631

      2        ASSISTANT COMMISSIONER OF POLICE,
               OFFICE OF THE ASSISTANT COMMISSIONER OF POLICE,
               THRISSUR P.O, THRISSUR DISTRICT, PIN-680 003

      3        STATION HOUSE OFFICER,
               THRISSUR EAST POLICE STATION, PATTALAM ROAD, SAKTHAN
               THAMPURAN NAGAR, THRISSR P.O, PIN-680 001

      4        DR. MUKESH MUKUNDAN,
               APARTMENT NO.C, MUKUNDAM HERITAGE,
               KUNNATHURMANA LANE, THRISSUR TOWN, THRISSUR P.O,
               THRISSUR DISTRICT, PIN-680 001

      5        KAVITHA MUKESH,
               APARTMENT NO.C, MUKUNDAM HERITAGE,
               KUNNATHURMANA LANE, THRISSUR TOWN, THRISSUR P.O,
               THRISSUR DISTRICT, PIN-680 001

               R1 TO R3 BY SRI SUNIL NATH N.B- GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4106 OF 2021(K)

                                        2

                                JUDGMENT

The petitioner, which is an association registered under the

Travancore Cochin Literary Scientific and Charitable Societies Act,

has filed this writ petition under Article 226 of the Constitution of

India, seeking a writ of mandamus commanding respondents 1 to 3

to afford adequate and effective police protection to the life and

property of members of petitioner association in the event of any

threat from respondents 4 and 5. The petitioner has also sought for

a writ of mandamus commanding the 1st respondent to afford

adequate and effective police protection for ensuring the peaceful

life of the members of petitioner association in Mukundam Heritage

Apartment Thrissur from the illegal acts of respondents 4 and 5.

2. On 17.02.2021, when this writ petition came up for

admission, after arguing for some time, the learned counsel for the

petitioner sought adjournment.

3. Today, when this writ petition is taken up for

consideration, the learned counsel for the petitioner seeks

permission to withdraw this writ petition, without prejudice to the

right of the petitioner to approach the competent civil court.

Recording the aforesaid submission made by the learned WP(C).No.4106 OF 2021(K)

counsel for the petitioner, this writ petition is dismissed as

withdrawn, without prejudice to the aforesaid right of the

petitioner.

Sd/-

                                            ANIL K.NARENDRAN
JV                                                  JUDGE