P.C.Chandran Adiyodi vs The District Police Chief
2022 Latest Caselaw 11220 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                        WP(C) NO. 22163 OF 2020
PETITIONER:

          P.C.CHANDRAN ADIYODI
          AGED 74 YEARS
          S/O. LATE T.S. THIRUMUNBU, MADIKAL CHALAKADAVU,
          MADIKAL P.O., PIN-671314.
          BY ADV T.K.VIPINDAS
RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF,
          KASARAGOD, PARAKATTA, VIDYANAGAR-ULIYATHADKA ROAD,
          KUDLU, KASARAGOD, PIN-671123.
    2     CIRCLE INSPECTOR OF POLICE,
          NILESHWAR, NILESHWAR POLICE STATION,
          KASARAGOD DISTRICT, PIN-671314.
    3     STATION HOUSE OFFICER,
          NILESHWAR, NILESHWAR POLICE STATION,
          KASARAGOD DISTRICT, PIN-671314.
    4     AREEKKARA KALYANI AMMA,
          W/O. PANAKKOOL NARAYANAN, RESIDING AT MEKKATT,
          MADIKKAL VILLAGE, HOSDUR TALUK, MADIKAL P.O.,
          KASARAGOD DISTRICT-671314.
    5     GANGADHARAN,
          S/O. PANAKKOOL NARAYANAN, RESIDING AT MEKKATT,
          MADIKKAL VILLAGE, HOSDUR TALUK, MADIKAL P.O.,
          KASARAGOD DISTRICT-671314.
    6     CHANDRAN
          S/O PANAKKOOL NARAYANAN, RESIDING AT MEKKATT,
          MEDIKKAI VILLAGE, HOSDUR TALUK, MADIKAI.P.O,
          KASARAGOD DISTRICT, PIN-671 314.
          SRI.M.V.AMARESAN
          SRI.S.S.ARAVIND
          T.K.SHAJAHAN-SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22163 OF 2020

                                        2




                                 JUDGMENT

Dated this the 2nd day of December, 2022

This writ petition is filed seeking the following prayers:

"(i) Issue a Writ in the nature of Mandamus or any other appropriate Writ order or direction directing the respondents 1 to 3 to grant sufficient and adequate police protection to the petitioner, his family and workers from the threat to life being held out by respondents 4 to 6.

(ii) Issue a Writ in the nature of Mandamus or any other appropriate Writ, order or direction directing the respondents 1 to 3 to grant sufficient and adequate police protection to the petitioner's workers to undertake agricultural operations from the threat held out by respondents 4 to 6."

2. On hearing the learned counsel for the petitioner and the learned

counsel appearing for the party respondents, I notice that an interim

order had been granted directing the 3rd respondent to maintain law and

order and to ensure that there is no harm caused to the petitioner or his

family members by respondents 4 to 6. It is submitted that there are

civil disputes pending between the parties.

Leaving open the contentions of the parties to be appropriately

agitated in the civil disputes, this writ petition is closed, making the WP(C) NO. 22163 OF 2020

direction to the 3rd respondent to maintain law and order absolute.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 22163 OF 2020

APPENDIX OF WP(C) 22163/2020

PETITIONERS' EXHIBITS Exhibit P1 THE TRUE COPY OF THE OS NO.370/2017 FILED BY THE 4TH RESPONDENT BEFORE THE MUNSIFF'S COURT, HOSDURG DATED 15.12.2017 Exhibit P2 THE TRUE COPY OF THE I.A NO.2619 OF 2017 ALONG EXHIBIT P1 SUIT SEEKING INTERIM INJUNCTION.

Exhibit P3 THE TRUE COPY OF THE WRITTEN STATEMENT FILED BY THE PETITIONER HEREIN TO THE EXHIBIT P1. Exhibit P4 THE TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER MADIKAI DATED 17-4-2018.

Exhibit P5 TRUE COPY OF THE LOCATION CERTIFICATE ISSUED BY THE VILLAGE OFFICER, MADIKKAI VILLAGE TO THE PETITIONER'S DAUGHTER SREEKALA.P DATED 10-5-2018 Exhibit P6 THE TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 27-12-2019.

Exhibit P7 THE TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 07-10-2020.

RESPONDENTS' EXHIBITS: NIL