Paul Kodiyan vs Unnikrishnan
2021 Latest Caselaw 13924 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                         WP(C) NO. 28487 OF 2019
PETITIONERS:

     1      PAUL KODIYAN
            AGED 69 YEARS
            S/O. THOMMAN, KODIYAN VEETTIL,
            JEW STREET, NORTH PARAVUR,
            ERNAKULAM.
     2      MOLLY
            AGED 64 YEARS
            W/O. PAULY KODIYAN, KODIYAN VEETTIL,
            JEW STREET, NORTH PARAVUR, ERNAKULAM.

            BY ADV S.R.SREEJITH



RESPONDENTS:

    1       UNNIKRISHNAN
            AGED 69 YEARS
            KARIKKAPPILLY HOUSE, VALLUVALLI, NEAR GOVT. L.P. SCHOOL,
            KOTTUVALLY GRAMA PACHAYATH, ERNAKULAM DISTRICT.

    2       SURABHI
            D/O. SUKUMARAN, OLIYIL VEEDU, KOTHAKULAM, KAITHARAM,
            KOTTUVALLY, KOTTUVALLY GRAMA PACHAYATH, ERNAKULAM
            DISTRICT.

    3       THE STATION HOUSE OFFICER,
            NORTH PARAVUR POLICE STATION, NORTH PARAVUR.

    4       THE SUPERINTENDENT OF POLICE,
            ERNAKULAM RURAL.

            SRI. N.B.SUNIL NATH, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28487 OF 2019
                                    2



                 P.V.KUNHIKRISHNAN, J.
               ===================
                WP(C) No. 28487 OF 2019
               ===================
            Dated this the 6th day of July 2021



                          JUDGMENT

The above writ petition is filed with following

prayers;

"i) To issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents 3 and 4 to afford adequate police protection to the life, liberty and property of the petitioners.

ii) To declare that the action of the respondents 1 and 2 and men under them in threatening the petitioners, their action of threatening the petitioners with dire consequences as to their life, limb and property etc. as illegal.

iii) Any other reliefs which this Hon'ble Court may deem fit and proper to grant, in the interest of justice."

2. This writ petition is pending from 2019 onwards.

The learned Government Pleader submitted that, there is no

law and order issue at present. The learned counsel for the WP(C) NO. 28487 OF 2019

petitioners submitted that, the petitioners may be allowed to

approach the Station House Officer concerned if there is any

further issue and the Station House Officer may be directed

to do the needful.

3. In the light of the above submission, I think, this

writ petition can be disposed in the following manner;

1) If there is any threat to the life of the petitioners or

if there is any law and order issue, the petitioners are free to

approach the Station House Officer concerned with a

representation.

2) If such a representation is received from the

petitioners, the Station House Officer concerned will do the

needful to protect the life of the petitioners.

(Sd/-)

P.V.KUNHIKRISHNAN

JUDGE LU WP(C) NO. 28487 OF 2019

APPENDIX OF WP(C) 28487/2019

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 17.07.2019 SUBMITTED BY THE PETITIONERS BEFORE THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 17.07.2019 ISSUED BY THE 3RD RESPONDENT FOR HAVING RECEIVED EXHIBIT P1.

// True Copy //

PA to Judge