Abdul Majeed P.A vs State Of Kerala
2021 Latest Caselaw 8857 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA, 1942

                       WP(C).No.4351 OF 2021(T)




PETITIONERS:


      1        ABDUL MAJEED P.A,
               AGED 50 YEARS,
               S/O.ABDUL SALAM, PADINJAREVEETIL, ERRIYADU VILLAGE,
               PAYBASSAR, ERRIYADU P.O, THRISSUR DISTRICT-680 666.

      2        BASHEER E.Y,
               S/O.YUSUPH, ELAVAZHIKKAL HOUSE, ERRIYADU VILLAGE,
               PAYBASSAR, ERRIYADU P.O, THRISSUR DISTRICT-680 666.

      3        MUHAMMED SAKKEER,
               S/O.MAHIM, VALIYAPURAYIL HOUSE, CHANDAPURA,
               LOKHAMALLESWERAM P.O, KODUNGALLUR,
               THRISSUR DISTRICT-680 664.

      4        GOPAKUMAR V.N,
               S/O.NARAYANAN, VILLAVATTATH HOUSE, PULIMUTTAM P.O,
               THRISSUR DISTRICT-680 445.

      5        ARUN KISSAN SWANTH,
               S/O.KISSAN SIVAJI, BHAVANA NIVAS,
               LOKAMALLESWERAM P.O, KODUNGALLUR,
               THRISSUR DISTRICT-680 664.

      6        HASHIM V.K,
               S/O.MUHAMUD YOUSUFF, VAZHAPPILLY HOUSE,
               P.VEMBALLUR P.O, THRISSUR DISTRICT-680 444.

               BY ADV. SRI.P.V.JEEVESH

RESPONDENTS:

      1        STATE OF KERALA,
               DEPARTMENT OF LAND REVENUE,
               THROUGH ITS SECRETARY, GOVERNMENT SECRETARIATE,
               THIRUVANANTHAPURAM, PIN-695 001.
 WP(C).No.4351 OF 2021(T)

                               2

      2      DEPUTY SUPERINTENDENT OF POLICE,
             IRINJALAKUDA, THRISSUR DISTRICT.

      3      STATION HOUSE OFFICER,
             KODUNGALLUR POLICE STATION,
             THRISSUR DISTRICT-680 664.

             BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4351 OF 2021(T)

                                     3



                             JUDGMENT

Petitioners are owners of shops in

Kodungallur. They pointed out the nuisance

caused to the public as well as the shop

owners, by various organisations and

political parties, who conduct public

meetings almost every day using loud

speakers. They have pointed out all these in

Ext.P1 complaint, before the 3rd respondent.

The writ petition is therefore

disposed of with a direction to the

respondents 2 and 3 to look into Ext.P1

complaint and to take appropriate action to

curb the nuisance at the earliest.

Sd/-

P.V.ASHA JUDGE ww WP(C).No.4351 OF 2021(T)

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE REPRESENTATION, DATED 17-08-2020, GIVEN TO THE 3RD RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE PHOTOGRAPHS.

EXHIBIT P3 THE TRUE COPY OF MY LICENSE FEE RECEIPT OF THE MOBILE SHOP OF THE 1ST PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE LICENSE OF THE MEDICAL SHOP OF THE 3RD PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE LICENSE OF THE MEDICAL SHOP OF THE 3RD PETITIONER.

EXHIBIT P6 THE TRUE COPY OF THE LICENSE OF THE FOOT WARE AND BAGS SHOP OF THE 4TH PETITIONER.

EXHIBIT P7 THE TRUE COPY OF THE LICENSE OF THE JEWELRY SHOP, NEW THEKKINETH', OF THE 5TH PETITIONER.

EXHIBIT P8 THE TRUE COPY OF THE LICENSE OF THE JEWELRY SHOP, NAMELY, NEW GOLD PALACE", OF THE 6TH PETITIONER.