Kerala High Court
Chandran Ramachandran vs State Of Kerala on 23 December, 2022
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. 39508 OF 2022
PETITIONERS:
1 CHANDRAN RAMACHANDRAN
AGED 63 YEARS
THODISSERIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
2 CHAKKY AMMINI
AGED 85 YEARS
THODISSERIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT , PIN - 695003
3 CHAKKY RAJAMMA
AGED 61 YEARS
MANKEETTATHIL VEEDU, , PAZHAKUTHIRKONAM MURI, NOORANAD,
VEEDU, ALAPPUZHA DISTRICT, PIN - 690504
BY ADV SANKARAN NAIR D.
RESPONDENTS:
1 STATE OF KERALA
STATE OF KERALA REPRESENTED BY ITS SECRETARY, HOME
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001
2 DIRECTOR GENERAL OF POLICE
POLICE HEAD QUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM,
PIN - 695010
3 DISTRICT POLICE CHIEF
ALAPPUZHA DISTRICT, CCSB ROAD, CIVIL STATION WARD,
ALAPPUZHA, PIN - 688011
4 STATION HOUSE OFFICER
VALLIKKUNNAM POLICE STATION, VALLIKKUNNAM, ALAPPUZHA
DISTRICT, PIN - 690501
5 CHANDRAN RAGHAVAN
THODISSERIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
6 KOCHIKA OMANA
VALLUKAPPALILL THARAYIL VEEDU, PULLIKKANAKKU MURI,
KAYAMKULAM VILLAGE ALAPPUZHA DISTRICT, PIN - 690502
7 OMANA
W/O ACHUTHAN, THODISSERIL VEEDU, KATTANAM MURI,
KATTANAM VILLAGE, PANIKKASSERIL VEETTIL, KOTTACHIRA
MURI, BHARANICKAVU VILLAGE, ALAPPUZHA DISTRICT, PIN -
690503
W.P.(C)No.39508 OF 2022
2
8 NARAYANI
THODISSERIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
9 KUNJAMMA
KOTTAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
10 PONNAMMA
KOTTAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
11 SALENI
KOTTAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
12 JOY
KOTTAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
13 LISSY,
KOTTAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
14 MARIYAMMA ABRAHAM
EDAPPURAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
15 AMMINI THANKACHAN
EDAPPURAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
16 PONNAMMA DANIEL
EDAPPURAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
17 AELIYAMMA THOMAS,
EDAPPURAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
18 THOMAS JOHN
EDAPPURAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
19 MOLLY THANKACHAN
EDAPPURAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
20 MINI JOHN
EDAPPURAYIL VEEDU, KATTANAM MURI, KATTANAM VILLAGE
ALAPPUZHA DISTRICT, PIN - 690503
21 OMANA
D/O SANKARAN NARAYANAN, VALLUKAPPALILL THARAYIL
VEEDU, PULLIKKANAKKU MURI, KAYAMKULAM VILLAGE ,
ALAPPUZHA DISTRICT, PIN - 690502
22 BHARATHI
D/O SANKARAN NARAYANAN, VALLUKAPPALILL THARAYIL
VEEDU, PULLIKKANAKKU MURI, KAYAMKULAM VILLAGE ,
W.P.(C)No.39508 OF 2022
3
ALAPPUZHA DISTRICT, PIN - 690502
23 ROHINI
D/O SANKARAN NARAYANAN, VALLUKAPPALILL THARAYIL
VEEDU, PULLIKKANAKKU MURI, KAYAMKULAM VILLAGE ,
ALAPPUZHA DISTRICT, PIN - 690502
24 ROHINI
D/O ACHUTHAN, THODISSERIL VEEDU, KATTANAM MURI,
KATTANAM VILLAGE, PALLIKKAL P.O, ALAPPUZHA DISTRICT,
PIN - 690503
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:
W.P.(C)No.39508 OF 2022
4
JUDGMENT
Dated this the 23rd day of December, 2022
The prayer in this writ petition is for police
protection to the petitioners as also to consider and
take action on Exhibit P2 complaint submitted by
the petitioners before the Director General of Police,
Police Headquarters, Thiruvananthapuram. The
substantive right of the petitioners over the
property is covered by Exhibit P1 judgment dated
20.03.2019 in R.S.A.No.983 of 2019.
In the above view of the matter, I am of
the opinion that the prayer for police protection
which would go against the findings in Exhibit P1
judgment of this Court in Regular Second Appeal is
not maintainable. The writ petition fails and the
same is, accordingly, dismissed. In case the
W.P.(C)No.39508 OF 2022
petitioners have any grievance, it is for the
petitioners to take up the matter in appropriate
proceedings and the writ petition for police
protection is not maintainable.
Sd/-
ANU SIVARAMAN
JUDGE
SSK/23/12
W.P.(C)No.39508 OF 2022
APPENDIX
PETITIONER EXHIBITS
ExhibitP1 TRUE COPY OF THE HON'BLE HIGH COURT OF KERALA
JUDGEMENT DATED 20-03-2019 IN RSA NO: 983 OF
ExhibitP2 TRUE COPY OF THE PETITION TO DIRECTOR GENERAL OF
POLICE, KERALA DATED 28-10-2022
ExhibitP3 TRUE COPY OF THE RESIDENCE CUM POSSESSION
CERTIFICATE DATED 16.04.2011 ISSUED BY THE
BHARANICKAVU PANCHAYAT SECRETARY.
SSK //TRUE COPY// PA TO JUDGE
