Sanal K.Sathyan vs The Station House Officer
2021 Latest Caselaw 2663 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                      WP(C).No.24433 OF 2020(D)


PETITIONER:

               SANAL K.SATHYAN
               AGED 36 YEARS
               S/O. SATHYAN, KODAKKATTIL HOUSE,
               KECHERI, THRISSUR DISTRICT-680 501.

               BY ADV. SMT.ANJANA KANNATH

RESPONDENTS:

      1        THE STATION HOUSE OFFICER
               KUNNAMKULAM POLICE STATION,
               KUNNAMKULAM, THRISSUR-680 503.

      2        CHOONDAL GRAMA PANCHAYATH
               KECHERY, THRISSUR-680 501,
               REPRESENTED BY ITS SECRETARY.

      3        MONU HAJI
               AGED 68 YEARS
               S/O. POKKAKKILLATH UNNEEN, CHIRANELLUR VILLAGE, DESOM
               POST, THALAPPILLY, THRISSUR-680 501.

      4        IBRAHIM
               AGED 40 YEARS
               S/O. MONU HAJI, CHIRANELLUR VILLAGE, DESOM POST,
               THALAPPILLY, THRISSUR-680 501.

               R2 BY ADV. SRI.DEEPU THANKAN
               R3-4 BY ADV. SRI.PEEYUS A.KOTTAM
               R3-4 BY ADV. SHRI. HRITHWIK D. NAMBOOTHIRI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.24433 OF 2020(D)                       2




                                      JUDGMENT

~~~~~~~~ The instant writ petition is filed seeking a direction to the 1st respondent to

afford adequate and effective police protection to the petitioner for completing the

concrete works of Chiranalloor-Monuhaji road awarded to the petitioner as per the work

order issued by the Panchayath from any obstructions caused by respondent Nos.3 and

4 and their men.

2. This Court, by order dated 11.11.2020, had directed the 1st respondent to

ensure that law and order is maintained and if the petitioner is carrying out the work on

the strength of a valid permit issued by the Panchayath, he shall be afforded adequate

protection to carry out the work without any obstruction. It is submitted by the learned

counsel appearing for the petitioner that the work has been completed as per the

permit issued by the Panchayath. It is also submitted that he has no further grievance

in this writ petition. In that view of the matter, no further orders are required to be

passed.

This writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF WP(C) 24433/2020 PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE MINUTES OF PANCHAYATH HELD ON 28.7.2020.

EXHIBIT P2 A TRUE COPY OF THE WORK ORDER DATED 14.8.2020 ISSUED BY THE ASST. ENGINEER, LSGD.

EXHIBIT P3 A TRUE COPY OF THE ACKNOWLEDGEMENT FORM OF HANDING OVER THE SITE TO THE PETITIONER DATED 14.8.2020.

EXHIBIT P4 A TRUE COPY OF THE COMPLAINT FILED BY THE PANCHAYATH UNDER SECTION 252 OF KERALA PANCHAYATH RAJ ACT SEEKING POLICE PROTECTION DATED 6.11.2020.

RESPONDENTS EXHIBITS:

EXHIBIT R4(a) TRUE COPY OF THE APPLICATION DATED 14.06.2017 SUBMITTED BEFORE THE 2ND RESPONDENT UNDER RTI.

EXHIBIT R4(b) TRUE COPY OF THE REPLY ISSUED BY THE 2ND RESPONDENT DATED 12.07.2017.

EXHIBIT R4(c) TRUE COPY OF THE SKETCH PREPARED BY THE DISTRICT SURVEY SUPERINTENDENT DATED 19.06.2017.

EXHIBIT R4(d) THE TRUE COPY OF THE JUDGMENT REPORTED IN 1990 KHC 456 (JOHN VS. THAIKKAD PANCHAYAT).