Kerala High Court
Nithamol M.V vs The Superintendent Of Police on 23 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
WP(C) NO. 2665 OF 2021
PETITIONER:
DEENA DEEPAK
AGED 33 YEARS
W/O. DEEPAK RAJAN, PRESIDENT, AIKKARANAD GRAMA
PANCHAYATH
BY ADVS.
BLAZE K.JOSE
SHRI.JUDY JOSE
SMT.URMILA ZACHARIA
RESPONDENTS:
1 THE SUPERINTENDENT OF POLICE
ERNAKULAM RURAL, ALUVA 683101
2 CIRCLE INSPECTOR OF POLICE,
PUTHENCRUZ, ERNAKULAM DISTRICT 682 308
3 SUB INSPECTOR OF POLICE,
PUTHENCRUZ POLICE STATION, ERNAKULAM DISTRICT 682 308
4 MANOJ
MANDHANATH, EZHIPRAM, KADAYIRUPPU, ERNAKULAM 682 311
5 BIJU
PANTHALAMAVUNGAL, THONNIKKA, KOLENCHERI, ERNAKULAM 682
311
6 MELJU
NATHURUTHEL, KADAMATAM, KOLENCHERI, ERNAKULAM 682 311
7 SANTHOSH,
PARAPPURATH, PANCODU, ERNAKULAM 682 310
8 AJESH,
POTHANAMPARAMBIL, PAZHATHOTTAM, ERNAKULAM 683565
9 KUNJUNI,
WP(C)Nos.2665,2655
& 2702 of 2021
2
CHIRAMBATT, KADAYIRUPPU, ERNAKULAM 62311
10 ANANDHUVIJAYAN,
MANTHANATH, EZHIPRAM, KADAYIRUPP, ERNAKULAM 682
311
11 ANEESH
AMBALATHOONGAL, KADAYIRUPPU, ERNAKULAM 682 311
12 BINU,
PAZHAMBILLIL, KADAMATTAM, KOLENCHERY, ERNAKULAM
682311
13 VINAYAN,
KALANJATTU, KADAYIRUPPU, ERNAKULAM 682 311
14 BESIL M PAUL,
PERINJOL, KOLENCHERI, ERNAKULAM 682 311
15 AJI, KUDUKKATTE,
KADAMATTAM, KOLENCHERI, ERNAKULAM 682 311
BY ADVS.
K.R.RANJITH, GOVERNMENT PLEADER
SMT.BINDU MOHAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.07.2021, ALONG WITH WP(C).2655/2021,
2702/2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)Nos.2665,2655
& 2702 of 2021
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
WP(C) NO. 2655 OF 2021
PETITIONER:
NITHAMOL M.V.
AGED 37 YEARS
W/O.SANTHOSH KUMAR A.K., PRESIDENT,
KUNNATHUNADU GRAMA PANCHAYATH, ERNAKULAM 683
565
BY ADVS.
BLAZE K.JOSE
SHRI.JUDY JOSE
SMT.URMILA ZACHARIA
RESPONDENTS:
1 THE SUPERINTENDENT OF POLICE
ERNAKULAM RURAL, ALUVA P.O., ALUVA 683 101
2 CIRCLE INSPECTOR OF POLICE
KUNNATHUNADU P.O., ERNAKULAM DISTRICT 683 562
3 SUB INSPECTOR OF POLICE
KUNNATHUNADU POLICE STATION, ERNAKULAM DISTRICT
683 562
4 K.K.MEETHIYAN (MEMBER)
KOYAMPARAMBIL, PERINJOLA P.O., ERNAKULAM 683
565
5 T.A.EBRAHIM (MEMBER)
THANDAKKALA VEEDU, CHENGARA, PATTIMATTAM P.O.,
ERNAKULAM 683 562
6 NISSAR EBRAHIM (MEMBER)
KARAKUNNATH, PERINJAALA P.O., ERNAKULAM 683 563
WP(C)Nos.2665,2655
& 2702 of 2021
4
7 JOSE GEORGE (MEMBER)
THARAYIL VEEDU, VEMBILI P.O., ERNAKULAM 683 565
8 P.K.ABHOOBAKKAR (MEMBER)
PUTHANVEETTIL HOUSE, PERINJAALA P.O., ERNAKULAM
683 565
9 M.B.YUNAS (MEMBER)
MANDRIKKATTU VEEDU, PINARMUNDA, PERIJAALA P.O.,
ERNAKULAM 683 565
10 MAYA VIJAYAN (MEMBER)
PULLIKKAL VEEDU, PALLIKKARA, KUMARAPURAM,
ERNAKULAM 683 565
11 N.V. VASU
NELLIKKAPARAMBU, ERUMELLI, KUMARAPURAM P.O.,
ERNAKULAM 683 565
12 N.V.RAJAPPAN
NELLIKKAPARAMBU, ERUMELLI, KUMARAPURAM P.O.,
ERNAKULAM 683 565
13 K.K.MADHAVAN
S/O.AYYAPPAN, KALLIYATHU, MORAYAKKALA,
KUMARAPURAM P.O., ERNAKULAM 683 565
14 E.M.NAVAS
ERUPPAKKOTTILL, PERINJAALA P.O., ERNAKULAM 683
565
15 K.K.REMESHAN
MADASSERI, PERINJAALA P.O., ERNAKULAM 683 565
16 T.C.NASSAR
THAZHATHAAN VEEDU, PALLIKARA, KUMARAPURAM P.O.,
ERNAKULAM 683 565
17 V.M.MOHANAN
S/O.AYYAPPAN, VARIKKANATTKAAVU, KUMARAPURAM
P.O., ERIMELI, ERNAKULAM 683 565
18 K.A.VARGHEESE
S/O.EBRAHAM, KUTTICHIRA, KUMARAPURAM P.O.,
MORAYAKKALA, ERNAKULAM 683 565
WP(C)Nos.2665,2655
& 2702 of 2021
5
19 N.M.KARIM
NETTUKUDI, KUMARAPURAM P.O., PALLIKARA,
ERNAKULAM 683 565
BY ADVS.
SRI.K.V.SOHAN, STATE ATTORNEY
SRI.K.S.ARUN KUMAR
SRI.JUSTINE JACOB
SRI.K.R.RANJITH, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.07.2021, ALONG WITH WP(C).2665/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)Nos.2665,2655
& 2702 of 2021
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
WP(C) NO. 2702 OF 2021
PETITIONER:
BINCY BAIJU
AGED 35 YEARS
W/O.BAIJU M.M., PRESIDENT MAZHUVANNOOR GRAMA
PANCHAYATH.
BY ADVS.
BLAZE K.JOSE
SHRI.JUDY JOSE
SMT.URMILA ZACHARIA
RESPONDENTS:
1 THE SUPERINTENDENT OF POLICE
ERNAKULAM RURAL, ALUVA - 683 101.
2 CIRCLE INSPECTOR OF POLICE
KUNNATHUNADU, ERNAKULAM DISTRICT - 683 562.
3 SUB INSPECTOR OF POLICE
KUNNATHUNADU POLICE STATION, ERNAKULAM DISTRICT
- 683 562.
4 K.P.VINOD KUMAR
NIRAVATH (VINOD VIHAR), AIRAPPURAM, ERNAKULAM -
683 541.
5 JAYESH K.K.
KUZHIKKATTIL, THRIKKALLATHOOR, ERNAKULAM - 683
WP(C)Nos.2665,2655
& 2702 of 2021
7
541.
6 V.GOYIKUTTI
PERINJOTT (CHERAYIKKARAMATTATHIL), AIRAPURAM,
ERNAKULAM - 683 541.
7 ANILKUMAR P.G.
PONIYIL HOUSE, AIRAPURAM, ERNAKULAM - 683 541.
8 GEORGE EDAPPARATHI
EDAPPARATHIKKUDI, NORTH MAZHUVANOOR, ERNAKULAM
- 686 669.
9 RAKESH V.R.
S/O.REGHU, VETTIKATTUPADINJARE VEEDU,
KILIKKULAMKARA, AIRAPURAM, ERNAKULAM - 683 541.
10 THAUFEEKH
S/O.MUHAMMED, MAMGALIPARA VEEDU,
PATHALLAPARAMBKARA, AIRAPURAM, ERNAKULAM - 683
541.
11 ASHRAF
S/O.ASAINAAR, CHITTETHUKUDI VEEDU,
CHEENIKKANAZHIKARA, MAZHUVANNOOR, ERNAKULAM -
686 669.
12 PAREETH
S/O.BHAVA, MAGHALAPPARA VEEDU, RUBBER PARK,
AIRAPURAM, ERNAKULAM - 683 541.
13 AJITHAN NAIR
S/O.KESHAVAB NAIR, VAZHAKKUZHKKAL, NELLADU,
ERNAKULAM - 686 669.
14 M.P.VARGHESE
MARIYYAL HOUSE, NELLADU, ERNAKULAM - 686 669.
15 ANU E.VARGHESE
EDAPPAAYIL HOUSE, MAGHALATHUNADA, ERNAKULAM -
686 669.
BY ADVS.
SRI.K.V.SOHAN, STATE ATTORNEY
SRI.K.S.ARUN KUMAR
SRI.JUSTINE JACOB
WP(C)Nos.2665,2655
& 2702 of 2021
8
SRI.K.R.RANJITH, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.07.2021, ALONG WITH WP(C).2665/2021 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C)Nos.2665,2655
& 2702 of 2021
9
P.V.KUNHIKRISHNAN, J
-------------------------------
WP(C) Nos.2665, 2655 and 2702 of 2021
--------------------------------
Dated this the 23rd day of July 2021
JUDGMENT
The petitioners in these writ petitions are
the Presidents of Mazhuvannoor Grama Panchayath,
Aikkaranad Grama Panchayath and Kunnathunadu
Grama Panchayath. These writ petitions are filed
with almost similar prayers. The prayer of W.P.
(C)No.2702/2021 is extracted hereunder:
"i) Issue a Writ of Mandamus or any
other appropriate writ, order or direction
commanding the respondents 1 to 3 to afford
adequate and sufficient police protection to
the life of the petitioner and other members of
the Panchayath Committee, Standing Committees,
Planning Committee, Working group and Grama
Sabhas in Mazhuvannoor Grama Panchayath.
ii) Issue a Writ of Mandamus or any
other appropriate writ, order or direction
commanding the respondents 1 to 3 to afford
adequate and sufficient police protection to
peacefully conduct of the Panchayath Committee,
WP(C)Nos.2665,2655
& 2702 of 2021
Standing Committees, Planning Committee,
Working group and Grama sabhas in Mazhuvannoor
Grama Panchayath.
iii) Issue a Writ of Mandamus or any
other appropriate writ, order or direction
commanding the respondents 1 to 3 to afford
adequate protection to the conduct the day to
day affairs and other projects of Mazhuvannoor
Grama Panchayath.
(iv) Issue any other appropriate writ,
order or direction as this Honorable Court may
deem fit on the facts and in the circumstances
of the case and allow this petition with all
costs."
2. According to the petitioners, these
three Panchayath committees are now ruled by a
new party by name 'Twenty Twenty'. The
contesting respondents in these cases are the
members of other political parties. The
petitioners are not able to peacefully conduct
the Panchayath committee meeting, Standing
Committee meeting, Planning Committee meeting,
Working group and Grama Sabhas because of the
threat from the contesting respondents in these
writ petitions. The learned counsel for the
petitioners submitted that an interim order was
passed by this Court for convening a meeting on a
WP(C)Nos.2665,2655
& 2702 of 2021
particular date. The learned counsel submitted
that, if there is any threat for convening the
meetings of the Panchayath committee, Standing
committee etc., the Police protection is
necessary. Therefore the learned counsel
submitted that these writ petitions may be
allowed directing the Police authorities to grant
sufficient Police protection for convening the
meetings of the Panchayaths.
3. The learned counsel appearing for the
contesting respondents vehemently opposed the
same. The contesting respondents submitted that
this Court may not pass an order for Police
protection indefinitely, when there is no problem
at all. The learned counsel submitted that a
Panchayath committee has to function about five
years. During the entire five years, the Police
protection need not be there. The learned
counsel submitted that there may be some peaceful
protest against the functioning of the committee.
For that purpose the contesting respondents will
WP(C)Nos.2665,2655
& 2702 of 2021
not take law in their hands. The learned counsel
submitted that there is no threat from the
contesting respondents as alleged.
4. The learned Government Pleader submitted
that as on today, there is no law and order
problem. Whenever there is law and order
problem, the petitioners are free to approach the
Police and the Police will do the needful in
accordance to law.
5. In such circumstances, according to me,
these writ petitions can be disposed in the
following manner:
(i) Whenever there is any apprehension of
law and order issue, in connection with the
meetings of the Panchayaths, the petitioners are
free to approach the Station House Officer
concerned and the Superintendent of Police,
Ernakulam Rural with a representation definitely
mentioning about the date of the meeting, place
etc.
(ii) If such a representation is
WP(C)Nos.2665,2655
& 2702 of 2021
received, the Station House Officer and the
Superintendent of Police, Ernakulam Rural will do
the needful to see that there is no law and order
problem.
(iii) The contesting respondents are free
to agitate their opposition against any policy
decisions of the petitioners without creating any
law and order problem and without obstructing the
Panchayath committee meetings.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
DM
WP(C)Nos.2665,2655
& 2702 of 2021
APPENDIX OF WP(C) 2655/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT IN WP(C)
NO.3370 OF 2018 - U OF THIS HON'BLE
COURT DATED 11.6.2018
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN WP(C)
NO.26407 OF 2020 OF THIS HON'BLE COURT
DATED 7.12.2020
EXHIBIT P3 A TRUE COPY OF GOVERNMENT ORDER
NO..../2021 DATED ...01.2021/LSGD
ISSUED BY THE GOVERNMENT
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION
DATED 31.1.2021 FILED BY PETITIONER TO
3RD RESPONDENT.
WP(C)Nos.2665,2655
& 2702 of 2021
APPENDIX OF WP(C) 2702/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT IN
WP(C) NO.3370 OF 2018-U OF THIS
HON'BLE COURT DATED 11/6/2018.
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN
W.P.(C) 26407 OF 2020 OF THIS
HON'BLE COURT DATED 7/12/2020.
EXHIBIT P3 A TRUE COPY CIRCULAR NO. .../2021
DATED ....01/2021/LSGD ISSUED BY
THE GOVERNMENT.
EXHIBIT P4 A TRUE COPY OF THE FIR IN CRIME
NO.48 OF 2021 OF THE KUNNATHUNADU
POLICE.
EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION
DATED 31/1/2021 FILED BY
PETITIONER TO 3RD RESPONDENT.
EXHIBIT P6 A TRUE COPY OF THE G O NO 10/2017
LSGD TRIVANDRUM DATED 9.1.2017
EXHIBIT P7 A ORIGINAL OF THE VEDIO GRAPH OF
INCIDENTS HAPPENED ON 3.2.2021 IS
PRODUCED IN A CD
EXHIBIT P8 A TRUE COPY OF THE NEWS PAPER
REPORT IN MALAYALA MANORMAM DAILY
DATED 4.2.2021
EXHIBIT P9 A TRUE COPY OF THE NEWS PAPER
REPORT IN IN MATHRUBHUMI DAILY
DATED 4.2.2021
EXHIBIT P10 A TRUE COPY OF THE NEWS PAPER
REPORT IN DEEPIKA DAILY DATED
4.2.2021
RESPONDENTS EXHIBITS:
WP(C)Nos.2665,2655
& 2702 of 2021
EXHIBIT R4(A) A TRUE COPY OF THE FIR NO.53/2021
OF KUNNATHUNADU POLICE STATION.
EXHIBIT R4(B) A TRUE COPY OF THE FIR NO.54/2021
OF KUNNATHUNADU POLICE STATION.
EXHIBIT R4(C) A TRUE COPY OF THE MINUTES OF THE
PANCHAYATH COMMITTEE DATED
15/01/2021.
EXHIBIT R4(D) A ORIGINAL VIDEOGRAPHY OF THE
ENTRY OF THE TWENTY TWENTY PARTY
PRESIDENT TO THE PANCHAYATH,
BRUTAL LATHI CHARGE BY THE
POLICE, ILLEGAL ASSEMBLY OF
TWENTY TWENTY PARTY MEMBERS.
EXHIBIT R4(E) A TRUE COPY OF THE FCOMPLAINT
DATED 04/02/2021.
WP(C)Nos.2665,2655
& 2702 of 2021
APPENDIX OF WP(C) 2665/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT IN WP(C)
NO 3370 OF 2018-U THI HON'BLE COURT
DATED 11-06-2018
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN W.P(C)
NO. 26407 OF 2020 THIS HON'BLE COURT
DATED 7-12-2020
EXHIBIT P3 A TRUE COPY CIRCULAR NO. .../2021
DATED 01-2021/LSGD ISSUED BY THE
GOVERNMENT
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION
DATED 31-1-2021 FILED BY PETITIONER TO
3RD RESPONDENT
//TRUE COPY//
PA TO JUDGE
