Joseph A.A vs The Station House Officer
2021 Latest Caselaw 14430 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                        WP(C) NO. 34271 OF 2019
PETITIONER:

            JOSEPH A.A.
            AGED 51 YEARS
            S/O. ANTONY A.A., ALENCHERY HOUSE, SPRING VALLEY PO,
            PERIYAR VILLAGE, PEERMADE TALUK, IDUKKI DISTRICT, PIN-
            685509.

            BY ADVS.
            JOSEPH GEORGE
            SRI.BIJO THOMAS GEORGE
            SMT.NICEY A. MENON
            SRI.P.A.REJIMON



RESPONDENTS:

    1       THE STATION HOUSE OFFICER
            KUMILY POLICE STATION, KUMILY P O, IDUKKI DISTRICT,
            PIN-685509.

    2       THE DISTRICT POLICE CHIEF
            IDUKKI, OFFICE OF THE DISTRICT POLICE CHIEF, PAINAVU P
            O, IDUKKI DISTRICT, PIN-685603.

    3       STATE OF KERALA,
            REPRESENTED BY SECRETARY(HOME), GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN-695001.

    4       THE ASSISTANT ENGINEER
            KERALA WATER AUTHORITY, PEERMADE SECTION, PEERMADE P O,
            IDUKKI DISTRICT, PIN-685531.

    5       KERALA WATER AUTHORITY,
            REPRESENTED BY ITS MANAGING DIRECTOR, JALABHAVAN,
            VELLAYAMBALAM P O, THIRUVANANTHAPURAM, PIN-695003.

    6       ANTONIO
            AGED 55 YEARS, S/O. ANTONY A.A. ALENCHERY HOUSE, SPRING
            VALLEY P O, PERIYAR VILLAGE, PEERMADE TALUK, IDUKKI
            DISTRICT, PIN-685509.
 WP(C) NO. 34271/2019
                                  2

     7     JESSY AMMA
           AGED 53 YEARS, W/O. ANTONIO, ALENCHERY HOUSE,
           SPRING VALLEY P O, PERIYAR VILLAGE, PEERMADE
           TALUK, IDUKKI DISTRICT, PIN-685509.

           BY ADVS.
           SMT.MARY BENJEMIN
           SRI.MILLU DANDAPANI



           SRI.N.B.SUNIL NATH, GOVERNMENT PLEADER




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.07.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 34271/2019
                                  3




                     P.V.KUNHIKRISHNAN, J
               -------------------------------
                   W.P.(C)No.34271 of 2019
              --------------------------------
              Dated this the 13th day of July 2021


                              JUDGMENT

When this writ petition came up for

consideration, the learned counsel for the

petitioner submitted that, the construction of pipe

line for water connection is already completed.

The learned counsel for the petitioner submitted

that, the petitioner may be given liberty to file

it again, if there is any law and order issue.

Therefore, this writ petition is dismissed with

liberty to file it again, if there is any fresh

cause of action.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM WP(C) NO. 34271/2019

APPENDIX OF WP(C) 34271/2019

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE PHOTOCOPY OF BILL DATED 17.10.2019 ISSUED BY PEERMADE SECTION OF KERALA WATER AUTHORITY.

EXHIBIT P2 TRUE PHOTOCOPY OF RECEIPT DATED 12.11.2019 ISSUED BY PEERMADE SECTION OF KERALA WATER AUTHORITY.

EXHIBIT P3 TRUE PHOTOCOPY OF THE PLAINT IN OS 242/2019 OF THE HON'BLE MUNSIFFS COURT PEERMADE.

EXHIBIT P4 TRUE PHOTOCOPY OF THE INJUNCTION ORDER DATED 15.11.2019 IN IA 1065/2019 IN OS NO.242/2019 OF HON'BLE MUNSIFFS COURT PEERMADE.

EXHIBIT P5 TRUE PHOTOCOPY OF COMPLAINT DATED 02.12.2019 SUBMITTED BEFORE THE SUB INSPECTOR OF POLICE, KUMILY POLICE STATION.

RESPONDENTS' EXHIBITS NIL

//TRUE COPY//

PA TO JUDGE