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Denzil D'Souza vs The City Police Commissioner
2022 Latest Caselaw 838 Ker

Citation : 2022 Latest Caselaw 838 Ker
Judgement Date : 17 January, 2022

Kerala High Court
Denzil D'Souza vs The City Police Commissioner on 17 January, 2022
WP(C) No.26206/2021                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
             Monday, the 17th day of January 2022 / 27th Pousha, 1943
                           WP(C) NO. 26206 OF 2021 (A)
   PETITIONER:

          DENZIL D'SOUZA, AGED 75 YEARS, S/O. CECIL D'SOUZA, HOUSE NO. 64,
          BISHOP PALACE NAGAR, THANGASSERI P.O, KOLLAM 691 007

   RESPONDENTS:

      1. THE CITY POLICE COMMISSIONER, POLICE COMMISSIONER'S OFFICE,
         THIRUVANANTHAPURAM-695 014 AND 8 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 issue an interim direction to respondents to 1 to 3 to afford
   adequate and effective police protection to the petitioner to put up a
   fence/wall in the concreted boundary of the petitioner property namely 4
   Ares 75 Sq mtrs of property in Sy No. 278/17 in Block No.10 of Kadakkavoor
   Village, Chirayinkeezhu Taluk, Thiruvananthapuram District as per Ext.P4
   judgment against the obstructers 5 to 8 and their men, pending disposal of
   the Writ Petition.


        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
   22.12.2021 and upon hearing the arguments of M/S.SAJU J PANICKER & KURIAN
   K. JOSE, Advocates for the petitioner SRI.E.C.BINEESH, Government Pleader
   for R1 to R4 and of M/S.R.MOHANA BABU & M.AJITH (KARICODE), Advocates for
   Addl.R9, the court passed the following:

                                         ORDER

Petitioner shall take steps to see that service is complete. The appearing party respondents shall place a counter affidavit on record.

Post on 27.1.2022.

Interim order is extended till then.

Sd/- ANU SIVARAMAN, JUDGE

17-01-2022 /True Copy/ Assistant Registrar

 
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