The Manager vs The District Superintendent Of ...
2022 Latest Caselaw 6265 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                         WP(C) NO. 17470 OF 2022
PETITIONER:

              THE MANAGER,
              VELLIYUR AUP SCHOOL, POST NOCHAD
              KOZHIKODE DISTRICT - 673614.

              BY ADVS.
              K.B.GANGESH
              ATHIRA A.MENON



RESPONDENTS:

     1        THE DISTRICT SUPERINTENDENT OF POLICE (RURAL),
              RURAL SP OFFICE, VATAKARA, KOZHIKODE DISTRICT - 673105.

     2        THE SUB INSPECTOR OF POLICE,
              PERAMBRA POLICE STATION, PERAMBRA,
              KOZHIKODE DISTRICT - 673525.

     3        REMYA,
              KOYAMKANDI HOUSE, CHENOLI P.O,
              KOZHIKODE DISTRICT - 673525.

     4        V. M MANOJ KUMAR,
              VELLOTTMETHAL, CHENOLI P.O, PERAMBRA,
              KOZHIKODE DISTRICT - 673525.

     5        SURENDRAN,
              EDAVANA HOUSE, POST NOCHAD, KOZHIKODE DISTRICT 673 614.

              T.K.SHAJAHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17470 OF 2022                    2




                                     JUDGMENT

This writ petition is filed seeking directions to respondents 1

and 2 to afford adequate protection to the petitioner and his family

and for the smooth functioning of Velliyur AUP School without

obstruction from respondents 3 to 5 and their supporters.

2. Notice was taken out to respondents 3 to 5 by special

messenger and an interim order was passed directing the 2 nd

respondent to afford adequate protection to life of the petitioner

and for the peaceful functioning of the school.

3. It is submitted by the learned counsel for the petitioner

that the issue stands resolved and that the protection had been

granted.

In the above view of the matter, nothing survives for

consideration in this writ petition. This writ petition is accordingly

closed. However, in case the petitioner faces any threat or

obstruction from respondents 4 and 5 or anybody claiming

through them, the petitioner shall inform the Station House Officer,

who shall afford adequate protection to the life of the petitioner.

Sd/-

ANU SIVARAMAN

JUDGE

ska

APPENDIX OF WP(C) 17470/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE MESSAGE POSTED IN THE SOCIAL MEDIA BY THE 5TH RESPONDENT

Exhibit P2 A TRUE COPY OF THE POSTER PUBLISHED IN THE LOCALITY BY THE 4TH AND 5TH RESPONDENTS.

Exhibit P3 A TRUE COPY OF THE COMPLAINT FILED BEFORE THE 2ND RESPONDENT DATED 23.05.2022

Exhibit P3 (A) THE RECEIPT GIVEN BY THE 2ND RESPONDENT DATED 23.05.2022

Exhibit P4 A TRUE PRINTOUT OF THE COMPLAINT FILED BEFORE THE 1ST RESPONDENT