Issac Daniel vs Director General Of Police
2021 Latest Caselaw 205 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                      W.P.(C) No.23827 OF 2020(C)


PETITIONER/S:

                ISSAC DANIEL,
                AGED 60 YEARS,
                S/O.DANIEL,
                KOCHU VEETIL POYYAKKAYIL,
                THRIKKAKKARA P.O.,
                ERNAKULAM DISTRICT.

                BY ADVS.
                SRI.R.MOHANA BABU
                SRI.M.AJITH (KARICODE)
                SMT.SERA ROSE GEORGE

RESPONDENT/S:

      1         DIRECTOR GENERAL OF POLICE,
                LAW AND ORDER, PTC, TRIVANDRUM-695001.

      2         KOLLAM CITY POLICE COMMISSIONER,
                OFFICE OF POLICE COMMISSIONER, KOLLAM-691001.

      3         ERNAKULAM CITY POLICE COMMISSIONER,
                OFFICE OF POLICE COMMISSIONER, ERNAKULAM-682011.

      4         S.H.O.,
                SHAKTHIKULANGARA POLICE STATION, KOLLAM-691581.

      5         S.H.O.,
                THRIKKAKKARA POLICE STATION, ERNAKULAM-682030.

      6         MATHEW JOHN,
                MATTATHU MALAYIL HOUSE, ERAVIPEROOR P.O.,
                THIRUVALLA, PATHANAMTHITTA-689542.


OTHER PRESENT:

                SMT K.AMMINIKUTTY - SR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.23827 OF 2020(C)

                                       2

                                  JUDGMENT

The petitioner, who is stated to be an employee of the 6 th

respondent, who is having an establishment at Dubai, has filed this

writ petition under Article 226 of the Constitution of India, seeking

a writ of mandamus commanding respondents 1 to 5 to grant

effective and adequate police protection to the life and property of

the petitioner from the forceful illegal actions of the 6 th respondent

and his men and to direct respondents 1 to 5 to consider Ext.P1 to

P5 and take appropriate action, in accordance with law.

2. On 06.11.2020, when this writ petition came up for

admission, this Court issued notice before admission to

respondents. The learned Government Pleader took notice for

respondents 1 to 5 and sought time to get instructions. Urgent

notice by speed post was ordered to the 6th respondent.

3. Today, when this matter was taken up for consideration,

learned counsel for the petitioner would submit that the petitioner

do not want to prosecute this writ petition further and the writ

petition may be dismissed as withdrawn.

Recording aforesaid submission made by Sri.Ajith M. W.P.(C) No.23827 OF 2020(C)

Karicode, the learned counsel for the petitioner, this writ petition is

dismissed as withdrawn.

Sd/-

ANIL K. NARENDRAN JUDGE

MIN W.P.(C) No.23827 OF 2020(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT GIVEN TO THE 1ST RESPONDENT AND THE POSTAL RECEIPT FOR GIVING COMPLAINT DATED 23.9.2020.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT GIVEN TO THE 2ND RESPONDENT AND THE POSTAL RECEIPT GIVEN FOR THE COMPLAINT DATED 23.9.2020.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT GIVEN TO 3RD RESPONDENT AND POSTAL RECEIPT DATED 23.9.2020.

EXHIBIT P4 TRUE COPY OF THE COMPLAINT GIVEN TO THE 4TH RESPONDENT DATED 23.9.2020.

EXHIBIT P5 TRUE COPY OF THE COMPLAINT AND THE RECEIPT ISSUED FROM THE 5TH RESPONDENT DATED 23.9.2020.