Cochin Devaswom Board vs The District Police Chief
2022 Latest Caselaw 9175 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Wednesday, the 3rd day of August 2022 / 12th Sravana, 1944
                         WP(C) NO. 19921 OF 2021(M)
PETITIONER:

  1. COCHIN DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY IN CHARGE,
     COCHIN DEVASWOM BOARD OFFICE, ROUND NORTH, THRISSUR-680001.
  2. THE ASSISTANT COMMISSIONER, THRIPUNITHURA GROUP, COCHIN DEVASWOM
     BOARD, OFFICE OF THE DEVASWOM ASSISTANT COMMISSIONER, THRIPUNITHURA,
     ERNAKULAM DISTRICT.
  3. THE DEVASWOM OFFICER, VYTTILA DEVASWOM, OFFICE OF THE DEVASWOM
     OFFICER, VYTTILA, ERNAKULAM DISTRICT.

RESPONDENTS:

  1. THE DISTRICT POLICE CHIEF, ERNAKULAM, KOCHI-682011. & 14 OTHERS




     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 respondents 1 and 2 to afford adequate and effective
police protection to the petitioner for constructing the fence of
"Kuthapady Sastha Temple" pending disposal of the above writ petition
(civil).


     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
26.07.2022 and upon hearing the arguments of SRI. K.P.SUDHEER, Advocate
for the petitioners, GOVERNMENT PLEADER for R1 and R2, M/S K.R.VINOD and
M.S.LETHA, Advocates for R3, R5, R8 and R9, SMT. RAJITHA V.P., STANDING
COUNSEL for R10, M/S. GEORGIE JOHNY and P.BENJAMIN PAUL, STANDING COUNSEL
for R11 and R12, SRI. R.HARISHANKAR, Advocate for Addl. R13 and R14 and of
SENIOR GOVERNMENT PLEADER for Addl. R15, the court passed the following:




                                                              p.t.o
      Exhibit P6:- TRUE COPY OF THE JUDGMENT DATED 16/7/1997 IN OS
NO.833/1992 ON THE FILE OF THE MUNSIFF'S COURT, ERNAKULAM.
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                   -----------------------------------------------------
                        W.P.(C)Nos.19921 & 26610 of 2021
                  ------------------------------------------------------
                       Dated this the 3rd day of August, 2022


                                       ORDER

Anil K. Narendran, J.

The learned Standing Counsel for Kochi Municipal Corporation

seeks short adjournment to get instructions from the Secretary of

the Corporation with reference to the judgment dated 16.07.1997 in

O.S.No.833 of 1992 on the file of the First Additional Munsiff's

Court, Ernakulam (Ext.P6 in W.P(C)No.19921 of 2021).

List on 10.08.2022.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

AV/3/8

03-08-2022 /True Copy/ Assistant Registrar