M.A.Saji Roshan vs Babu Joseph Kandathil
2021 Latest Caselaw 20516 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                        WP(C) NO. 8998 OF 2021
PETITIONER:

            M.A. SAJI ROSHAN
            AGED 55 YEARS
            S/O. LATE ABDUL AZEEZ, AISWARYA,
            PANAMPILLY NAGAR,
            ERNAKULAM - 682 036.

            BY ADV V.I.CHITHRANJALI


RESPONDENTS:

    1       BABU JOSEPH KANDATHIL
            KANDATHIL HOUSE, VCNB ROAD,
            WEST TO POWER HOUSE BRIDGE,
            SEA VIEW WARD,
            ALAPPUZHA - 688 001.
    2       E. RAFEEK,
            SHERIN MANZIL, ZILLA COURT WARD,
            ALAPPUZHA - 688 013.
    3       CIRCLE INSPECTOR OF POLICE,
            NORTH POLICE STATION,
            SEA VIEW WARD, ALLEPPEY - 688 001.
    4       SUPERINTENDENT OF POLICE,
            S.P OFFICE, CCSB ROAD,
            ALLEPPEY - 688 012.
    5       DIRETOR GENERAL OF POLICE,
            DGP'S OFFICE, VAZHTHACAUD,
            THIRUVANANTHAHPURAM - 695 014.

            SRI. E C BINEESH - SR G.P
            SRI. B.PRAMOD
            SRI. P.V.MATHEW (POWANCHIRA)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8998 OF 2021

                                      2




                               JUDGMENT

The petitioner has approached this Court

seeking protection from respondents 1 and 2,

making various allegations.

2. However, Sri.B.Pramod - learned counsel

for the 1st respondent, submits that all the

allegations against his clients are untrue and

that he is not involved in any activity against

the petitioner or in demolition of his building

in any manner whatsoever.

3. As far as the 2nd respondent is

concerned, even though service of notice to him

is complete, he has chosen not to be present in

person or to be represented through counsel;

inferentially guiding me to the impression that

he has nothing to offer in answer to the various

allegations against him.

4. I notice that petitioner has approached WP(C).No.8998 OF 2021

the 4th respondent - Superintendent of Police with

Ext.P3 complaint, seeking protection. I also see

that he says that he is not keeping well and

suffering from various ailments.

In the afore circumstances, I allow this writ

petition and direct the 3rd respondent to afford

adequate and effective protection to the life of

the petitioner, as also his office premises, from

any threat, intimidation or violence at the hands

of any person, including respondents 1 and 2.

The Police Authorities will also ensure that

law and order in the area, where the petitioner's

office is situated, is maintained and that no one

is allowed to breach peace in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE

SPR WP(C).No.8998 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 (A) IS THE COPY OF COMPLAINT FILED TO SP OF POLICE ON 11TH JUNE 2020. EXHIBIT P1 (B) IS THE COPY OF THE RECEIPT OF THE ABOVE COMPLAINT FILED TO SP OF POLICE DATED 11TH JUNE 2020.

EXHIBIT P2 IS THE CASUALITY O.P TICKET DATED 15TH MARCH 2021.

EXHIBIT P3 IS THE COMPLAINT FILED BEFORE POLICE ON 17TH MARCH 2021.

RESPONDENT'S/S EXHIBITS: NIL.