Saji Lal vs District Cpolice Chief
2021 Latest Caselaw 14463 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. 27819 OF 2019
PETITIONER:

            SAJI LAL,
            AGED 49 YEARS
            S/O.REGHU NATH, AJI NIVAS, VAYALAR P.O., VAYALR
            KIZHAKKE VILLAGE, CHERTHALA TALUK, ALAPPUZHA, PIN-
            688536.

            BY ADVS.
            B.S.SURESH (CHIRAKKARA)
            T.S.SREEKUMAR



RESPONDENTS:

    1       DISTRICT CPOLICE CHIEF,
            OFFICE OF THE DISTRICT POLICE CHIEF, CIVIL STATION
            ROAD, ALAPPUZHA, PIN- 688012.

    2       CIRCLE INSPECTOR OF POLICE,
            C.I.OFFICE, CHERTHALA, PIN- 688526.

    3       RAVEENDRANATH,
            AGED 37 YEARS
            PURANDARALAYAM HOUSE, VAYALAR P.O., PIN- 688536.

    4       SHAJI,
            AGED 49 YEARS
            S/O.PADMANABHAN, KOOTTUNGAL HOUSE, 5TH WARD, VAYALAR,
            PIN- 688536.




            ADV.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. 27819/2019
                                  2


                   P.V.KUNHIKRISHNAN, J
             -------------------------------
                 W.P.(C)No.27819 of 2019
            --------------------------------
          Dated this the 13th day of July 2021


                            JUDGMENT

The above Writ petition is filed with the

following prayers:

"i) Issue a writ of mandamus or other appropriate writ or order or direction commanding the respondents 1 and 2 to afford and adequate police protection to the life and property of the petitioner and his family from the respondents 3 and 4.

ii) Such other and further reliefs may be prayed for or as deem fit."

2. No interim order was passed by this Court

in this Writ petition. The writ petition is

pending from 17.10.2019 on wards.

3. The learned Government Pleader submitted

that, there is no law and order problem and if

there is any civil dispute between the parties,

the parties may be directed to approach the civil

court.

WP(C) NO. 27819/2019

4. In the light of the above submission,

this Writ petition can be closed recording the

submission of the learned Government Pleader

that, if there is any law and order problem, the

Police will do the needful in accordance with

law.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

DM WP(C) NO. 27819/2019

APPENDIX OF WP(C) 27819/2019

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE COPY OF THE LAND TAX RECEIPT DATED 29.04.2019 IN THE NAME OF THE PETITIONER.

EXHIBIT P2 THE COPY OF THE OWNERSHIP CERTIFICATE DATED 07.05.2019 OF THE SHOP ROOMS.

EXHIBIT P3 THE COPY OF THE COMPLAINT TO THE LOCAL POLICE.

EXHIBIT P4 THE COPY OF THE RECEIPT GIVEN BY THE POLICE DATED 12.10.2019.

RESPONDENTS' EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE