T K Anilkumar, S/O Thulasi vs 1. District Police Chief
2022 Latest Caselaw 5442 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                          WP(C) NO. 16393 OF 2022
PETITIONER:

              T K ANILKUMAR, S/O THULASI
              AGED 55 YEARS
              MELE VATTAVILA VEEDU
              PARASSALA, PIN - 695502

              BY ADVS.
              S.KRISHNA
              GOVIND R.


RESPONDENTS:

     1        DISTRICT POLICE CHIEF
              THIRUVANANTHAPURAM RURAL
              GW5W+6MQ, UNIVERSITY OF KERALA SENATE HOUSE CAMPUS,
              PALAYAM, THIRUVANANTHAPURAM, KERALA , PIN - 695033

     2        CIRCLE INSPECTOR
              PARASSALA POLICE STATION
              PARASSALA VELLARADA ROAD, PARASSALA, PIN - 695502

     3        SHO PARASSALA POLICE STATION
              PARASSALA VELLARADA ROAD, PARASSALA, PIN - 695502

     4        T K AJI, S/O THULASI
              LAKSHMI PUJA,
              SUB-REGISTRAR OFFICE ROAD
              PARASSALA, PIN - 695502

     5        VELAPPAN, S/O THOMSON NADAR
              PAPPANAM THOTTAM
              NEDUVANVILA, PARASSALA
              PIN - 695502

              T.K.SHAJAHAN-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.16393 OF 2022                      2




                                     JUDGMENT

This writ petition is filed seeking the following reliefs:-

i. To issue a writ of mandamus or any other writ, order or direction commanding the respondents 1 to 3 to afford adequate and effective police protection to the life and property of the petitioner from the respondents 4 & 5.

ii. Direct the respondents 1 to 3 to ensure that the petitioner is not obstructed or threatened from entering his property by the respondents 4 & 5 and also to ensure that the respondents 4 & 5 does not trespass and commit waste in the petitioner's property

2. Heard the learned counsel for the petitioner and the

learned counsel appearing for the 1st respondent. In the light of

the directions being issued, notice to the 2nd respondent is

dispensed with.

3. The contention raised by the petitioner in this writ

petition is that respondents 4 and 5 are creating threats and

obstructions to the peaceful life of the petitioner. Petitioner has

preferred Ext.P1 representation before the 1st respondent.

4. The learned Government Pleader submits on

instructions that the 2nd respondent, who is the Circle Inspector,

Parassala will take up Ext.P1 and consider the complaints raised

therein, with notice to respondents 4 and 5 as well.

In the above view of the matter, there will be a direction to the

2nd respondent to take up Ext.P1 representation submitted by the

petitioner and to consider and take appropriate action thereon,

with notice to the petitioner as well as respondents 4 and 5.

Appropriate steps shall be taken within a period of three weeks

from the date of receipt of a copy of this judgment.

The petitioner shall produce the copy of this judgment along

with the copy of the representation before the 2 nd respondent for

compliance.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF WP(C) 16393/2022

PETITIONER EXHIBITS

Exhibit1 A TRUE COPY OF THE REPRESENTATION BEFORE THE 1ST RESPONDENT DATED 29.03.2022 ALONG WITH ACKONWLEDGMENT