Safeer T.M.V vs The Station House Officer
2022 Latest Caselaw 8033 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
         WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                           WP(C) NO. 21171 OF 2022
PETITIONERS:

     1      SAFEER T.M.V
            AGED 35 YEARS,
            S/O K.P. IBRAHIM, SAREENA MAHAL,
            KAYARALAMOTTA,
            MAYYIL, KANNUR-670602
     2      SAREENA KHADER
            AGED 37 YEARS,
            S/O K.P. IBRAHIM, SAREENA MAHAL,
            KAYARALAMOTTA,
            MAYYIL, KANNUR-670602

            BY ADVS.
            SHABU SREEDHARAN
            SIDHARTHAN V.K.
            JINSON OUSEPH
            CHITRA VIJAYAN
            ABDUL HAMEED
            NIMISHA GEORGE
            APARNA M. NAIR


RESPONDENTS:

     1      THE STATION HOUSE OFFICER,
            CHEEMENI POLICE STATION, CHEEMENI,
            KASARGOD, PIN-671313

     2      HDG FINANCIAL SERVICES LIMITED,
            REPRESENTED BY ITS AUTHORISED OFFICER,
            ZENITH HOUSE, OPP.MAHALAXMI RACE COURSE,
            KESAV KHADE MARG, MUMBAI- 400034
            BY ADV. AMMINIKUTTY K., GOVERNMENT PLEADER



     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21171 OF 2022
                                        2




                              JUDGMENT

Dated this the 29th day of June, 2022

This writ petition if filed aggrieved by the action

taken by the 2nd respondent, a private non-banking

financial institution, from which the 1 st petitioner had

availed a loan. The petitioners are also aggrieved by

the inaction on the part of the 1 st respondent Station

House Officer in taking steps to avert the threat

extended by the 2nd respondent.

Having heard the learned Counsel for the

petitioners and the learned Government Pleader, I find

the issue to be purely private in nature and the remedy

therefore, is to approach the Civil Court.

Hence, the writ petition is closed, reserving the

petitioners' remedy to approach the appropriate forum.

Sd/-

V.G.ARUN

JUDGE NB/29-6 WP(C) NO. 21171 OF 2022

APPENDIX OF WP(C) 21171/2022

PETITIONERS' EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE REPRESENTATION PREFERRED BY THE 1ST PETITIONER BEFORE THE 1ST RESPONDENT DATED 10.05.2022

RESPONDENTS' EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE