Antony .P.T vs The Director General Of Police
2021 Latest Caselaw 10684 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                      WP(C).No.24373 OF 2020(V)

PETITIONER:

               ANTONY .P.T
               AGED 43 YEARS
               S/O. THOMAS, PULICKAL HOUSE, VADAKKEKARA P.O,
               ERNAKULAM DISTRICT, PIN 683522

               BY ADV. SRI.ARUN MATHEW VADAKKAN

RESPONDENTS:

      1        THE DIRECTOR GENERAL OF POLICE
               POLICE HEAD QUARTERS, THIRUVANANTHAPURAM PIN 695 010

      2        THE SUPERINTENDENT OF POLICE,
               ERNAKULAM RURAL DISTRICT, PERIYAR NAGAR, ALUVA,
               ERNAKULAM PIN 683101

      3        THE CIRCLE INSPECTOR OF POLICE,
               VADAKKEKKARA POLICE STATION, ERNAKULAM DISTRICT, PIN
               683522

      4        THE SUB INSPECTOR OF POLICE,
               VADAKKEKKARA POLICE STATION, ERNAKULAM DISTRICT, PIN
               683522

      5        ADDL.R5.PAUL ARISTO
               AGED 37 YEARS,
               S/O PAULONSE, 11.92, PORT STREET,
               COLACHEL POST, COLACHEL VILLAGE,
               KALKULAM TALUK, KANYAKUMARI DISTRICT,
               TAMILNADU, PIN-629251.
               (ADDL. R5. IMPLEADED AS PER ORDER DATED 02/02/2021 IN
               I. A.NO. 1/2021 IN WP(C) 24373/2021.)

               R1-4 BY GOVERNMENT PLEADER
               R5 BY ADV. SRI.G.RANJU MOHAN
               R5 BY ADV. SMT.M.SANTHI (K/868/2011)

OTHER PRESENT:

               SR.PP.C.S.HRITHWIK

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.24373 OF 2020
                                   2




                            JUDGMENT

Dated this the 30th day of March 2021

The learned Counsel appearing on either side

submitted that the dispute, which had resulted in the

boat being taken away from the petitioner's custody

is resolved and the boat returned to the petitioner on

27.03.2021.

In such circumstances, nothing survives for

consideration in this writ petition. Accordingly, the

writ petition is closed, reserving the liberty of the

parties to work out their grievances, if any subsisting,

before the appropriate forum.

Sd/-

V.G.ARUN

JUDGE

NB/30.03.2021 W.P.(C)NO.24373 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF BOAT BEARING REGISTRATION NO. IND-KL-04- MM-3230 DATED 17-09-2019 REGISTERED IN FAVOUR OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE PHOTOGRAPH OF THE BOAT "ANTHONYS" BEARING REGISTRATION NO. IND-KL- 04-MM-3230

EXHIBIT P3 TRUE COPY OF THE AFFIDAVIT OF THE PETITIONER DATED 20-09-2020 ALONG WITH THE LIST OF LABORERS BY THE PETITIONER BEFORE THE AUTHORITIES

EXHIBIT P4 T4RUE COPY OF THE F.I.R IN CRIME NO.

721/2020 OF VADAKKEKARA POLICE STATION DATED 01-11-2020

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER DATED 5-11-2020 BEFORE THE 1ST RESPONDENT.

RESPONDENT'S EXHIBITS:

ANNEXURE R5(a) TRUE COPY OF SOME OF THE RECEIPTS OF PAYMENT MADE BY THE RESPONDENT TOWARDS THE PETITIONER

ANNEXURE R5(b) TRUE COPY OF THE O.S.NO.195/2020 FILED BY THE RESPONDENT

ANNEXURE R5(c) TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE DEFENDANT IN THE ABOVE SUIT

ANNEXURE R5(d) TRUE COPY OF THE INTERIM ORDER IN B.A.NO.9227/2020

ANNEXURE R5(e) TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER IN B.A.NO.9227/2020

TRUE COPY P.A. TO JUDGE