Kerala High Court
Beena M vs The State Of Kerala on 1 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
Friday, the 1st day of July 2022 / 10th Ashadha, 1944
WA NO. 735 OF 2022
AGAINST JUDGMENT DATED 07.04.2022 IN WP(C) 11935/2022 OF THIS COURT
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APPELLANT/PETITIONER:
BEENA M., AGED 48, W/O BAIJURAJ M., RESIDING IN THE ADDRESS
MANKOOTTATHIL HOUSE, CHITHIRAPURAM P O, PROPRIETRIX HIGH-RANGE GAS
SERVICE, ANACHAL, IDUKKI DISTRICT-685 565.
BY ADV.SRI.SREEKUMAR G.CHELUR
RESPONDENTS/RESPONDENTS:
1. THE STATE OF KERALA,REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
DEPARTMENT OF HOME AFFAIRS, GOVERNMENT
SECRETARIAT,THIRUVANANTHAPURAM DISTRICT-695 001.
2. THE DISTRICT POLICE CHIEF, OFFICE OF THE DISTRICT POLICE CHIEF,
PAINAVU P O, IDUKKI DISTRICT-685 603.
3. THE DEPUTY SUPERINTENDENT OF POLICE, PAINAVU P O, IDUKKI
DISTRICT-685 603.
4. THE STATION HOUSE OFFICER, VELLATHOOVAL POLICE STATION, VELLATHOOVAL
P O, IDUKKI-685 563.
5. BOBY JOSE, S/O JOSE, KIZHAKKEDATH HOUSE, VAZHATHOPPU P O, IDUKKI
DISTRICT-685 602.
BY SENIOR GOVERNMENT PLEADER SRI.SAIGI JACOB PALATTY FOR R1 TO R4
ADV.M/S.LIJI J.VADAKEDOM, REXY ELIZABETH THOMAS & TOM E.JACOB FOR R5
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to issue an interim direction commanding the respondents 2 and 3 to afford
adequate and sufficient police protection to the appellant for her to
conduct the L P G Gas distribution agency, without being obstructed by any
person including the fifth respondent, pending consideration of the above
appeal in the interest of justice.
This Writ Appeal coming on for orders on 01/07/2022 upon perusing
the appeal memorandum, the court on the same day passed the following:
P.T.O.
ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
==================
W.A.No. 735 of 2022
[arising out of the judgment dated 7.4.2022 in W.P.(C).No. 11935/2022]
==================
Dated this the 1st day of July, 2022
ORDER
Sri.Sreekumar G.Chelur, learned counsel appearing for the
appellant in the W.A/petitioner in the W.P.(C). would submit on the
basis of the instructions that the appellant is seriously interested for
mediatory efforts for resolving the disputes with the 5 th respondent
herein. Sri.Liju.J.Vadakedom, learned counsel appearing for the 5 th
respondent herein would submit that if the appellant is seriously
interested for bona fide mediatory efforts, then his party has no
objections. In view of the abovesaid submissions, it is ordered that
the appellant herein and the 5th respondent herein shall personally
report before the nodal officer of the Mediation Centre, Ernakulam,
attached to this Court at 10.15 a.m. on 6.7.2022, upon which the
parties will be referred to a mediator, who may endeavour to
commence the mediation process on the same day and may also
complete the mediation process without much delay, preferably
within one month or so.
WA 735/22 - : 2 :-
List the appeal in the Admission List on 9.8.2022.
Hand over to both sides.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
SHOBA ANNAMMA EAPEN, JUDGE
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01-07-2022 /True Copy/ Assistant Registrar
