Seethamma Panikathi @ Seethamma ... vs Commissioner Of Police
2021 Latest Caselaw 19876 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. 1276 OF 2021
PETITIONER/S:


           SEETHAMMA PANIKATHI @ SEETHAMMA PANICKER,
           AGED 72 YEARS
           D/O.DEVAKI PANICKER, KOTTANATUSSERY HOUSE,
           AYANIVELIKULANGARA, KOZHIKODE, KIZHAKKUMURI,
           S.V.MARKET P.O., KARUNAGAPPALLY, KOLLAM-
           690573.

           BY ADVS.
           C.HARIKUMAR
           SRI.RENJITH RAJAPPAN
           SHRI.ANAND GOKULDAS



RESPONDENT/S:


    1      COMMISSIONER OF POLICE
           DISTRICT POLICE OFFICE, KOLLAM CITY, KOLLAM-
           691001.

    2      ASSISTANT COMMISSIONER OF POLICE,
           OFFICE OF THE ASSISTANT COMMISSIONER OF
           POLICE, KARUNAGAPPALLY, NATIONAL HIGHWAY 47,
           NEAR POLICE STATION BUILDING, KOLLAM-690518.

    3      ADDL.R3.JAYARAJA PANIKAR,
           CHANDRAALAYAM, S.V.MARKET P.O.,KARUNAKAPPALLY,
           KOLLAM-690 573.

    4      ADDL.R4.SHANAVAS PANIKAR,
           CHANDRAALAYAM, S.V.MARKET P.O.,KARUNAKAPPALLY,
           KOLLAM-690 573.
 WPC 1276/2011
                                    2



     5       ADDL.R5.THE CIRCLE INSPECTOR OF POLICE,
             KARUNAKAPPALLY POLICE STATION, KARUNAKAPPALLY
             P.O.,KOLLAM-690 573.


             ARE IMPLEADED AS PER ORDER DATED 20-01-2021 IN IA
             1/2021

             BY ADVS.
             SRI.P.B.SAHASRANAMAN FOR ADDL.R3 & R4
             SRI.T.S.HARIKUMAR


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 1276/2011
                                 3




                   DEVAN RAMACHANDRAN, J.
                           ------------------------
                       WP(C) No.1276 of 2011
                      ----------------------------------
            Dated, this the 23rd day of September, 2021


                         JUDGMENT

When the matter was called today, the learned counsel

for the petitioner submitted that no further orders are being

sought for in this writ petition, since the temple festivals are

over. This is recorded and the writ petition is, therefore,

closed without any further orders.

Sd/-

DEVAN RAMACHANDRAN, JUDGE jg WPC 1276/2011

APPENDIX OF WP(C) 1276/2021

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 13.01.2021.

RESPONDENT EXHIBITS

EXHIBIT R4(a): THE TRUE PHOTOSTAT COPY OF THE MUKKUMPUZHA SREE THIRUMUDI TEMPLE TRUST DEED EXECUTED ON 11/04/2008.

EXHIBIT R4(b): THE TRUE PHOTOSTAT COPY OF THE JUDGMENT IN O.S.NO.470/2012 OF THE SUB COURT, KARUNAGAPPALLY, DATED 06/02/2017 AND TYPED COPY.

EXHIBIT R4(c): THE TRUE PHOTOSTAT COPY OF THE ORDER OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KARUNAGAPPALLY IN C.M.P.NO.5645 OF 2009 IN CRIME NO.50 OF 2009, 12/06/2009.