Muhammed Ajmal vs The State Of Kerala
2021 Latest Caselaw 19874 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA,
                            1943
                   WP(C) NO. 2155 OF 2020
PETITIONER/S:

           MUHAMMED AJMAL,
           AGED 26 YEARS
           S/O. MOIDU, RESIDING AT KELOTHU HOUSE,
           MUTTUNGAL POST, VATAKARA-673106.

           BY ADVS.
           P.B.KRISHNAN
           SRI.P.B.SUBRAMANYAN
           SRI.SABU GEORGE
           SMT.B.ANUSREE
           SRI.MANU VYASAN PETER


RESPONDENT/S:

    1      THE STATE OF KERALA,
           REPRESENTED BY THE CHIEF SECRETARY TO
           GOVERNMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM-695001.

    2      THE CIRCLE INSPECTOR OF POLICE,
           EDACHERI POLICE STATION, VATAKARA-673501.

    3      THE SUB INSPECTOR OF POLICE,
           EDACHERI POLICE STATION, VATAKARA-673501.

    4      ISMAIL,
           S/O. MOOSA, AGED 50, RESIDING AT EDORA,
           ERAMALA AMSOM, ORKKATTERI P.O., VATAKARA-
           673501.

    5      KALLATT RAMALA,
           D/O. POCKER MASTER, AGED 55, RESIDING AT
           KADEEJA MANZIL, ERAMALA AMSOM, ORKKATTERI
           P.O., VATAKARA-673501.
 WPC 2155/2020
                                  2



     6     ORKKATTERI MERCHANTS ASSOCIATION,
           REPRESENTED BY ITS SECRETARY SRI. RAHIM K.K.,
           (FATHER'S NAME AND AGE NOT KNOWN TO THE
           PETITIONER), ORKKATTERI P.O., VATAKARA-673501.

     7     ASHOKAN
           MEMBER, ORKKATTERI SAMRAKSHANA SAMITHI, RESIDING
           AT MOTTAMMAL, EDACHERI POST, VATAKARA-673 502.

     8     RIYAS
           MEMBER, ORKKATTERI SAMRAKSHANA SAMITHI, RESIDING
           AT KUNHIYAL, ORKKATTTERI.P.O, VATAKARA-673 501.

           BY ADVS.
           SRI.P.CHANDRASEKHAR
           SRI.K.K.MOHAMED RAVUF
           SRI.D.SREEKANTH
           SHRI. ANOOP KRISHNA



OTHER PRESENT:

           SRI. E.C.BINEESH - GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.09.2021,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WPC 2155/2020
                                 3




                   DEVAN RAMACHANDRAN, J.
                           ------------------------
                       WP(C) No.2155 of 2020
                      ----------------------------------
            Dated, this the 23rd day of September, 2021

                         JUDGMENT

When this matter was called today,

Sri.P.B.Subramanyan, learned counsel for the petitioner,

submitted that disputes between his client and rival parties

have been settled, and therefore that, no further orders are

sought for in this case. He, however, prayed that this Court

may allow his client to approach this Court again, in case any

further issues arise in future. In the aforesaid circumstances,

I close this Writ Petition leaving liberty to the petitioner as

afore prayed for.

Sd/-

DEVAN RAMACHANDRAN, JUDGE jg WPC 2155/2020

APPENDIX OF WP(C) 2155/2020

PETITIONER EXHIBITS

EXHIBIT P1 DATED 13/11/2018, TRUE COPY OF THE ORDER IN RCR NO.305/2017 OF THIS HON'BLE COURT.

EXHIBIT P2 DATED 15/10/2019, TRUE COPY OF THE DELIVERY RECEIPT IN EP NO.61/2017 IN RCP NO.77/2014 OF THE MUNSIFF'S COURT, VATAKARA.

EXHIBIT P3 DATED NIL, TRUE COPY OF THE PHOTOGRAPH SHOWING THE CUTTING MADE IN THE FRONT ROLLING SHUTTER BY RESPONDENT 4 AND 5.

EXHIBIT P4 DATED NIL, TRUE COPY OF THE PHOTOGRAPHS SHOWING THE FLEX BOARDS PLACED BY RESPONDENTS 4 TO 8.

EXHIBIT P5 DATED 18/01/2010, TRUE COPY OF THE PAPER REPORT IN MATHRUBHUMI, KZOHIKODE EDITION.

EXHIBIT P6 DATED NIL-11-2014, TRUE COPY OF THE COUNTER IN R.C.P. NO.77 OF 2014 ON THE FILE OF THE RENT CONTROL COURT (MUNSIFF), VATAKARA.

EXHIBIT P7 DATED 7.3.2020, TRUE COPY OF THE INFORMATION RECEIVED UNDER THE RTI ACT FROM THE ERAMALA GRAMA PANCHAYAT BY THE PETITIONER'S BROTHER-IN-LAW.

EXHIBIT P8 DATED 25.3.2019, TRUE COPY OF THE BUILDING TAX RECEIPTS ISSUED BY THE ERAMALA GRAMA PANCHAYAT.

EXHIBIT P9 DATED NIL, TRUE COPY OF THE PHOTOGRAPHS.

EXHIBIT P10 DATED 25.6.2014, TRUE COPY OF THE PLAINT IN O.S.NO.150 OF 2014 ON THE FILE MUNSIFF'S COURT, VATAKARA.

EXHIBIT P11 DATED NIL-9-2014, TRUE COPY OF THE WRITTEN STATEMENT IN O.S.NO.150 OF 2014 WPC 2155/2020

ON THE FILE MUNSIFF'S COURT, VATAKARA.

EXHIBIT P12 DATED 15.2.2020, TRUE COPY OF THE CASE STATUS IN O.S.NO.150 OF 2014 OF THE MUNSIFF'S COURT, VATAKARA.

EXHIBIT P13 DATE NIL, TRUE COPIES OF THE PHOTOGRAPHS SHOWING THE FLAGS PLACED IN FRONT OF THE PETITIONER'S BUILDING.

RESPONDENT EXHIBITS

EXHIBIT R4(A) TRUE COPY OF THE COMPLAINT FILED BY THE 4TH RESPONDENT DATED 16.9.2019 ALONG WITH THE ACKNOWLEDGMENT

EXHIBIT R4(B) TRUE COPY OF THE PARTNERSHIP DEED DATED 1.11.1998 OF THE FIRM M/S.EVERSHINE BUILDING MATERIALS