Unni vs The Director General Of Police
2021 Latest Caselaw 22139 Ker

WP(C) No.24167/2021                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE T.R.RAVI
            Friday, the 5th day of November 2021 / 14th Karthika, 1943
                              WP(C) NO. 24167 OF 2021
   PETITIONER:

          UNNI, AGED 36 YEARS, S/O. PRABHAKARAN, VALAKATTIL HOUSE,
          KURAVILANGAD KARA, MEENACHIL TALUK, KURAVILANGAD P.O., KOTTAYAM,
          PIN-686633.

   RESPONDENTS:

      1. THE DIRECTOR GENERAL OF POLICE, OFFICE OF THE DIRECTOR GENERAL OF
         POLICE, THIRUVANANTHAPURAM, PIN-695001
      2. DEPUTY SUPERINTENDENT OF POLICE, OFFICE OF DEPUTY SUPERINTENDENT OF
         POLICE, VAIKKOM, KOTTAYAM, PIN-686141.
      3. STATION HOUSE OFFICER (CIRCLE INSPECTOR), KURAVILANGAD POLICE
         STATION, KURAVILANGAD P.O., KOTTAYAM, PIN-686633.
      4. SUNNY SEBASTIAN, AGED 50 YEARS, S/O.DEVASIA @ SEBASTIAN,
         PALLIVADAKKEDATHU HOUSE, KURAVILANGAD KARA, KURAVILANGAD VILLAGE,
         MEENACHIL TALUK, KURAVILANGAD P.O., KOTTAYAM, PIN-686633.
      5. ALEYAMMA KURIAKOSE, AGED 71 YEARS, W/O.KURIAKOSE, MURICKAL HOUSE,
         MEENACHIL TALUK, KURAVILANGAD KARA, KURAVILANGAD VILLAGE, MEENACHIL
         TALUK, KURAVILANGAD P.O., KOTTAYAM, PIN-686633.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents 1 to 3 to provide adequate protection
   for the free movement of the petitioner and his family and from causing
   obstruction for the movements covered by Exhibits-P1 and P2 judgments,
   till the disposal of the Writ Petition (Civil) in the interest of
   justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.S.MURALI Advocates for the petitioners the court passed the following:

                                          ORDER

The learned Government pleader to get instructions.

Post on 12.11.2021. In the meanwhile the respondents to ensure that no law and order situation arises.

                                                    Sd/- T.R.RAVI, JUDGE




05-11-2021                      /True Copy/                             Assistant Registrar
 WP(C) No.24167/2021                 2/2

                       APPENDIX OF WP(C) 24167/2021
Exhibit P1            TRUE PHOTOCOPY OF THE JUDGMENT OF THE HON'BLE MUNSIFF'S

COURT, PALA DATED 30.11.2019 IN O.S.NO.87/2016. Exhibit P2 TRUE PHOTOCOPY OF THE JUDGMENT IN A.S.NO.102/2019 DATED 30.1.2021 OF THE SUB COURT, PALA.