Udayan .K.K vs The District Police Chief
2022 Latest Caselaw 4250 Ker

WP(C) No.11201/2022                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                       THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                                 WP(C) NO. 11201 OF 2022(A)
   PETITIONER:

          UDAYAN .K.K., AGED 46 YEARS, S/O.MUKUNDAN, THARAL KIZHAKKETHIL
          HOUSE, KALLIKANDI P.O., THOOVAKKUNNU (VIA), KANNUR DISTRICT - 670
          693.

   RESPONDENTS:

      1. THE DISTRICT POLICE CHIEF, KANNUR, KANNUR P.O., KANNUR DISTRICT -
         670 001.
      2. THE CIRCLE INSPECTOR OF POLICE, KOLAVALLUR, KOLAVALLUR P.O., KANNUR
         DISTRICT, PIN- 670 693.
      3. THE SUB INSPECTOR OF POLICE, KOLAVALLOR, KOLAVALLOR P.O., KANNUR
         DISTRICT, PIN - 670 693.
      4. A.K.CHANDRAN S/O.KELU, PINANATLATTUKUNIYIL, P.O.KALLIKANDI,
         TRIPANGOTTOOR AMSOM DESOM, THALASSERY TALUK, KANNUR DISTRICT, PIN -
         670 693.
      5. ADDL.R5*. GANGAN A.K. AGED 50 YEARS, S/O CHATHU, ANOLIKKANDIYIL
         P.O., KALLIKKANDY, THOOVAKKUNNU(VIA)KANNUR-670693
      6. ADDL.R6*. BABU AGED 55 YEARS, S/O CHALIL KARUMBAN, CHALIL HOUSE
         P.O., KALLIKKANDY, THOOVAKKUNNU(VIA)KANNUR -670693

        *(ADDL.R5 AND ADDL.R6 ARE IMPLEADED AS PER ORDER DATED 07.04.2022 IN
    IA 1/2022 IN WPC 11201/2022.)

        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 issue an interim direction to the respondent Nos. 1 to 3 to
   afford sufficient protection to the petitioner and their 'Tarward' members
   during the festival which is to be conducted on 19th and 20th of April
   2022 by performing the rituals and ceremonies in the Mylom Bhagavati
   Thazhekavu Temple in the traditional way;pending disposal of the above
   writ petition(c).

        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
   M/S.M.SASINDRAN & SATHEESHAN ALAKKADAN ,Advocates for the petitioners, the
   court passed the following:
 WP(C) No.11201/2022                             2/2




                                           ORDER

Call for the counter affidavit filed by the 4th respondent.

The learned counsel for the 4th respondent as well as the learned counsel appearing for the additionally impleaded party respondents would submit taht there is no attempt, whatsoever, on their past to violate the order of injunction granted in Ext.P2. The said submission is recorded.

Post immediately after holidays.

                                                      Sd/- ANU SIVARAMAN JUDGE




                                                       ASSISTANT REGISTRAR

07.04.2022                 True copy/-

EXHIBIT P2: A TRUE COPY OF THE COMMON JUDGMENT DATED 21.3.2018 IN A.S.NO.48 OF 2012 AND A.S.NO.87OF 2012.

07-04-2022 /True Copy/ Assistant Registrar