Mahesh P Ramakrishnan vs State Of Kerala
2022 Latest Caselaw 4252 Ker

               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. 11960 OF 2022
PETITIONERS:

    1     MAHESH P RAMAKRISHNAN
          AGED 45 YEARS, S/O.RAMAKRISHNAN, ADVOCATE,
          PRESIDENT, WESTROCK, ONE WONERS WELFARE ASSOCIATION,
          WESTROCK ONE RESIDENTIAL, APARTMENTS,
          NEAR P.J. ANTONY, GROUND, PACHALAM, KOCHI - 682012.
    2     K. SUJITH,
          AGED 38 YEARS, S/O. KRISHNAMOORTHY, RAILWAY TTE,
          SECRETARY, WESTROCK ONE RESIDENTIAL, APARTMENTS,
          NEAR P.J. ANTONY, GROUND, PACHALAM, KOCHI - 682012.
          BY ADVS.
          P.MAYA
          K.S.ARUNDAS
          K.REEHA KHADER
          SMRUTHI ROSE T.
RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HOME
          DEPARTMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001.
    2     THE COMMISSIONER OF POLICE,
          ERNAKULAM, MARINE DRIVE, WALKWAY, MARINE DRIVE,
          ERNAKULAM - 682035.
    3     THE SUB INSPECTOR OF POLICE
          ERNAKULAM NORTH POLICE STATION, CHITTOOR ROAD,
          ERNAKULAM - 682018.
    4     THE KOCHI MUNICIPAL CORPORATION,
          REPRESENTED BY ITS SECRETARY, JETTY, ERNAKULAM - 682011
    5     P.B. FRANCIS,
          PALLIYIL HOUSE, TOLLGATE ROAD, PACHALAM,
          ERNAKULAM - 682012.
    6     K.S. ABDUL AZEEZ,
          S/O. LATE K. ABDU, KIZHISSERI HOUSE, 48/206,
          GREEN RIPPLES VILLAS, ELAMAKKARA, 682026.
          BY ADV R.HARISHANKAR
          SMT.VINITHA.B.-SR.G.P
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11960 OF 2022

                                      2




                               JUDGMENT

Dated this the 7th day of April, 2022

It is submitted by the learned counsel for the petitioner that police

protection had been sought for, for carrying out the construction on the

basis of Ext.P5 permit and plan. It is submitted that the construction is

now completed.

Without prejudice to the contentions of the parties and their rights

to move appropriate authorities in time, in case of any dispute, this writ

petition is closed.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 11960 OF 2022

APPENDIX OF WP(C) 11960/2022

PETITIONERS' EXHIBITS:

Exhibit P1 TRUE COPY OF THE NOTICE DATED 16.01.2021 ISSUED BY THE 5TH RESPONDENT TO THE PETITIONERS, Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED 08.03.2021 IN WP(C) NO. 5751 OF 2021. Exhibit P3 TRUE COPY OF THE MEMO DATED 29.09.2021 (ALONG WITH REPORT AND PLAN OF THE TALUK SURVEYOR), SUBMITTED BY THE LEARNED GOVERNMENT PLEADER IN WP(C) NO. 5751 OF 20201.

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 11.11.2021 IN WP(C) NO. 5751 OF 2021.

Exhibit P5 TRUE COPY OF THE BUILDING PERMIT DATED 18.02.2022 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER.

Exhibit P6 TRUE COPY OF THE POLICE PETITION DATED 28.03.2022 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENTS 2 AND 3. Exhibit P7 TRUE COPY OF THE RECEIPT DATED 31.03.2022 ISSUED BY THE 2ND RESPONDENT.

Exhibit P8 TRUE COPY OF THE PHOTOGRAPHS OF THE SITE OF THE PETITIONERS.

RESPONDENTS' EXHIBITS: NIL