Asok Kumar vs State Of Kerala
2022 Latest Caselaw 12504 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                    WP(C) NO.10784 OF 2020
PETITIONER :-

          ASOK KUMAR, AGED 49 YEARS
          S/O.MADHAVAN PILLAI, MANAKKATTU HOUSE,
          VAYANAKAM, NJAKKANAL P.O., OACHIRA VILLAGE,
          KOLLAM DISTRICT - 690 526, NOW RESIDING AT
          GOVT. NAVAL QUARTERS, KOCHI - 682 507.

          BY ADVS.
          K.S.HARIHARAPUTHRAN
          SMT.BHANU THILAK


RESPONDENTS :-

    1     STATE OF KERALA REPRESENTED BY
          THE CITY POLICE COMMISSIONER, KOLLAM - 691 001.

    2     STATION HOUSE OFFICER,
          OACHIRA POLICE STATION, OACHIRA P.O.,
          KOLLAM DISTRICT - 690 526.

    3     VINOSH, AGED 37 YEARS
          S/O.PETHAMBARAN, VINOSH BHAVANAM, PAAYIKUZHI WARD,
          OACHIRA VILLAGE, KOLLAM DISTRICT - 690 526.

    4     HARILAL, AGED 47 YEARS
          S/O.BHARGAVAN, KUNNEL HOUSE, PAAYIKUZHI WARD,
          OACHIRA VILLAGE, KOLLAM DISTRICT - 690 526.

    5     SIVARAMAN, AGED 65 YEARS
          S/O.NARAYANAN, PAAYIKUZHI WARD, OACHIRA VILLAGE,
          KOLLAM DISTRICT - 690 526.

    6     SURESH, AGED 37 YEARS
          S/O.GANGADHARAN, PAAYIKUZHI WARD, OACHIRA VILLAGE,
          KOLLAM DISTRICT - 690 526.

    7     SHAJI, AGED 48 YEARS
          S/O. KAMALAN, NEDIYATH PADINJATHIL,
          PAAYIKUZHI WARD, OACHIRA VILLAGE,
          KOLLAM DISTRICT - 690 526.
 WP(C) NO.10784 OF 2020

                                  -: 2 :-

     8       CHANDRIKA, AGED 42 YEARS
             W/O.GOPALAN, KUNNOTH KIZHAKKATHIL,
             PAAYIKUZHI WARD, OACHIRA VILLAGE,
             KOLLAM DISTRICT - 690 526.

     9       SHIBU, AGED 42 YEARS
             S/O.RAJAN, KUNNOTH KIZHAKKATHIL,
             PAAYIKUZHI WARD, OACHIRA VILLAGE,
             KOLLAM DISTRICT - 690 526.

           BY SRI.T.K.SHAJAHAN, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.12.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.10784 OF 2020

                                      -: 3 :-


                                   JUDGMENT

Dated this the 23rd day of December, 2022

This writ petition is filed seeking directions to respondents 1

and 2 to provide adequate and effective police protection to the

petitioner's life and also for entering into his property covered by

Exhibit P1 and remove the flags illegally hoisted by the

respondents.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader. Though notice was taken out to

respondents 3 to 9 and was duly served, there is no appearance for

the said respondents.

3. An interim order was granted by this Court on 11.6.2020

directing respondents 1 and 2 to provide adequate and effective

police protection as sought for by the petitioner in the writ petition.

4. It is submitted that pursuant to the interim order, there

is no law and order situation.

In the above view of the matter, this writ petition is

closed making the interim order absolute.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/28.12.2022 WP(C) NO.10784 OF 2020

APPENDIX OF WP(C) 10784/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE BASIC TAX RECEIPT NO. KL 02021102557 DTD. 19.05.2020 ISSUED BY THE VILLAGE OFFICER OACHIRA TO THE PETITIONER.

EXHIBIT P2 P2(A), P2 (B) TRUE COPIES OF THE PHOTOS SHOWING THE FLAGS HOISTED BY THE RESPONDENTS.

EXHIBIT P3 P3(A) TRUE COPY OF THE COMPLAINT ALONG WITH POSTAL RECEIPT DTD. 24.02.2020 FILED BEFORE THE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE COMPLAINT DTD. 24.02.2020 FILED BEFORE THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE SALE DEED NO 2584/17/I DTD 221-

12-2017 OF THE SRO OACHIRA