Stella C.T vs State Police Chief
2021 Latest Caselaw 20894 Ker

WP(C) No.13964/2021                            1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
                              WP(C) NO. 13964 OF 2021
   PETITIONER:

          STELLA C.T AGED 37 YEARS D/O. CHELLAKUTTY, 'THEVARU MULLUVILA
          VEEDU', VIRALY UCHAKKADA DESOM, KULATHOOR VILLAGE, NEYYATTINKARA
          P.O., THIRUVANANTHAPURAM-695 122

   RESPONDENTS:

      1. STATE POLICE CHIEF POLICE HEAD QUARTERS, VAZHUTHACAUD P.O.,
         THIRUVANANTHAPURAM-695 010
      2. DEPUTY SUPERINTENDENT OF POLICE, DY.S.P. OFFICE, NEYYATTINKARA
         KATTAKKADA ROAD, ALUMOODU, NEYYATTINKARA P.O.,
         THIRUVANANTHAPURAM-695 122
      3. STATION HOUSE OFFICER, ARYANCODE POLICE STATION,
         THIRUVANANTHAPURAM-695 125
      4. JOY S/O. THANKAPPAN, APVIII/207, BETHEL MANDIRAM, CHEMBOORU,
         CHEMBOORU DESOM, KEEZHAROOR VILLAGE, NEYYATTINKARA P.O.,
         THIRUVANANTHAPURAM-695 125


        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 2 and 3 to afford adequate and effective
   police protection to the life property of the petitioner and her family,
   ensuring the peaceful living of petitioner and her family in her
   residential building in the property comprised in SY No:42/23 of Kezhatoor
   Village, Kattakada Taluk, Thiruvananthapuram District pending final
   disposal of this Writ Petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this court's order dated
   14/07/2021 upon hearing the arguments of SRI.S.NIKHIL SANKAR Advocates for
   the petitioners, and of GOVERNMENT PLEADER for R1 to R3 and SRI.T.U.SUJITH
   KUMAR Advocates for R4, the court passed the following:

                                           ORDER

The learned Government Pleader will obtain instructions as to how the village officer has issued Ext. P4 inspite of Exts. P2 and P3 judgments.

List on 12/10/2021.

06/10/2021

Sd/- DEVAN RAMACHANDRAN, JUDGE

06-10-2021 /True Copy/ Assistant Registrar WP(C) No.13964/2021 2/2

APPENDIX OF WP(C) 13964/2021 Exhibit P2 TRUE COPY OF THE JUDGMENT PASSED BY THE COURT OF ADDITIONAL MUNSIFF -II, NEYYATTINKARA IN OS NO.515/2004 DATED 17.03.2006 Exhibit P3 TRUE COPY OF THE JUDGMENT PASSED BY THE COURT OF ADDITIONAL DISTRICT JUDGE-II, THIRUVANANTHAPURAM DATED 29.06.2013 Exhibit P4 TRUE COPY OF THE TAX RECEIPT STATEMENT OF EXHIBIT P1 PROPERTY AS REFLECTED IN THANDAPER NO.19471 OF KEEZHATOOR VILLAGE