Sajan Mani vs The Deputy Superintendent Of ...
2021 Latest Caselaw 420 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                       WP(C).No.31769 OF 2019(U)


PETITIONER/S:

                SAJAN MANI,
                AGED 54 YEARS, S/O.MANI.K.O,
                KANIYARUKUZHIYIL HOUSE,
                KARIKUNNAM.P.O.,
                THODUPUZHA, IDUKKI.

                BY ADVS.
                SRI.T.A.UNNIKRISHNAN
                SRI.K.K.AKHIL

RESPONDENT/S:

      1         THE DEPUTY SUPERINTENDENT OF POLICE,
                THODUPUZHA, IDUKKI DISTRICT,
                PIN-685584

      2         THE CIRCLE INSPECTOR OF POLICE,
                THODUPUZHA, IDUKKI DISTRICT,
                PIN-685584

      3         THODUPUZHA MUNICIPALITY,
                REPRESENTED BY ITS SECRETARY,
                MUNICIPAL OFFICE, THODUPUZHA,
                IDUKKI DISTRICT, PIN-685584

      4         *ADDL.R4.THE VILLAGE OFFICER,
                VILLAGE OFFICE, THODUPUZHA,
                IDUKKI DISTRICT-685 584

                ADDL.R4 IS IMPLEADED AS PER ORDER DATED 09.10.2020 IN
                IA NO.1/2020 IN W.P.(C)NO.31769/2019.

                R3 BY SRI.UNNIKRISHNAN V.ALAPPATT, SC, THODUPUZHA
                MUNICIPALITY


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.31769 OF 2019
                                      2




                      W.P.(C)No.31769 of 2019
                -----------------------------------------------


                                JUDGMENT

It is seen that the grievance of the petitioner stands

redressed in terms of the interim order passed in this matter on

02.12.2020.

In the circumstances, the writ petition is closed making

the interim order absolute.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj WP(C).No.31769 OF 2019

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REQUEST DATED 09.02.2018 SUBMITTED TO THE 3RD RESPONDENT

EXHIBIT P2 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 15.11.2019

EXHIBIT P3 A TRUE COPY OF THE QUESTION AND ANSWER RELATING TO THE NATURE OF THE ROAD IN QUESTION ISSUED UNDER THE RIGHT TO INFORMATION ACT.

EXHIBIT P4 TRUE COPY OF THE LOCATION SKETCH DATED 15/10/2019 ISSUED BY THE VILLAGE OFFICER, THODUPUZHA.

RESPONDENT'S/S EXHIBITS:

EXHIBIT R3 (A): TRUE COPY OF THE PLAINT IN O.S.NO.112/2018 ON THE FILE OF THE MUNSIFF'S COURT, THODUPUZHA.

EXHIBIT R3 (B): TRUE COPY OF THE OBJECTION IN IA.NO.359/2018 IN O.S.NO.112/2018 ON THE FILES OF THE MUNSIFF'S COURT, THODUPUZHA.