Kerala High Court
Muhammad Muneer Marakkatt vs The District Police Chief on 28 June, 2021
WP(C) NO. 8300 OF 2020
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
WP(C) NO. 8300 OF 2020
PETITIONER/S:
MUHAMMAD MUNEER KARAKKATT
AGED 49 YEARS
S/O. K. MUHAMMAD, AMBATTAYIL HOUSE, AYIROOR POST, MALAPPURAM
DISTRICT, PIN-679580.
BY ADVS.
K.N.ABHILASH
SRI.SUNIL NAIR PALAKKAT
SRI.M.A.AHAMMAD SAHEER
SRI.P.B.MUHAMMED AJEESH
RESPONDENT/S:
1 THE DISTRICT POLICE CHIEF
MALAPPURAM, OFFICE OF THE DISTRICT POLICE CHIEF, MALAPPURAM
DISTRICT, PIN-676509.
2 THE STATION HOUSE OFFICER
PERUMPADAPPU POLICE STATION, PERUMPADAPPU MALAPPURAM DISTRICT,
PIN-679580.
3 NAZAR PADIKKAL ALIKUTTY,
AGED 46 YEARS, S/O. ALIKUTTY, PADIKKAL HOUSE, PERUMPALLY POST,
KOZHIKODE DISTRICT, PIN-673586.
4 POOKOTTIL BASHEER.P.K.,
AGED 46 YEARS, S/O. MAMMAD, POOKKOTTIL HOUSE, EENGAPPUZHA
VILLAGE, THAMARASSERY TALUK, MALAPPURAM DISTRICT, PIN-675573.
OTHER PRESENT:
SRI.N.B.SUNIL NATH, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 8300 OF 2020
P.V.KUNHIKRISHNAN, J
--------------------------------------------
W.P.(C.) No.8300 of 2020
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Dated this the 28th day of June, 2021
JUDGMENT
The above writ petition is filed with the following prayers :
"i) Issue a writ of mandamus or any other appropriate writ, order
or direction, directing or commanding the 1st and 2nd respondents to
provide adequate protection to the life of the petitioner.
ii) Issue appropriate writ order or direction as this Hon'ble Court
may deem fit and proper from time to time for this petitioner to attain
the ends of justice."
2. When this writ petition came up for consideration on
17.3.2020, this Court passed the following order.
"Urgent notice to respondents 3 and 4 by speed post. Learned
Government Pleader takes notice for respondents 1 and 2.
The second respondent is directed to look into the complaint of the
petitioner and if there is any threat to the life of the petitioner,
necessary protection shall be accorded to the life of the petitioner."
3. When this matter came up for consideration today,
the Government Pleader submitted that there is no issue at
present and there is no law and order problem also. In the light
of the above submissions, this writ petition is closed, recording
the submission that there is no law and order problem. I make it
clear that if there is any law and order issue, the petitioner can
WP(C) NO. 8300 OF 2020
approach the Station House Officer concerned, who will do the
needful.
With these observations, the above writ petition is
disposed of.
sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKS
WP(C) NO. 8300 OF 2020
APPENDIX OF WP(C) 8300/2020
PETITIONER ANNEXURE
EXHIBIT P1 THE TRUE COPY OF THE AGREEMENT DATED
03.02.2020 EXECUTED BETWEEN THE PETITIONER
AND THE 3RD RESPONDENT.
EXHIBIT P2 THE TRUE COPY OF THE TRADING LICENSE ISSUED
IN FAVOUR OF THE 3RD AND 4TH RESPONDENT BY
THE GOVERNMENT OF SHARJAH ON 24.02.2020
ALONG WITH ENGLISH TRANSLATION.
EXHIBIT P3 THE TRUE COPY OF THE E-VISA ISSUED IN
FAVOUR OF THE 3RD RESPONDENT BY THE FEDERAL
AUTHORITY FOR IDENTITY AND CITIZENSHIP,
UNITE ARAB EMIRATES DATED 12.06.2019.
EXHIBIT P4 THE TRUE COPY OF THE TRADING E-VIS ISSUED
IN FAVOUR OF THE 4TH RESPONDENT BY THE
FEDERAL AUTHORITY FOR IDENTITY AND
CITIZENSHIP, UNITE ARAB EMIRATES DATED
12.06.2019.
EXHIBIT P5 THE TRUE COPY OF THE COMPLAINT FILED BY THE
PETITIONER TO THE 2ND RESPONDENT DATED
14.03.2020.
