Mohammed vs The Assistantsuperintendent Of ...
2022 Latest Caselaw 5571 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                       WP(C) NO. 28810 OF 2014
PETITIONERS:

    1       MOHAMMED,S/O. MUTHU RAWTHER, CHARLY'S HOUSE,
            VADAKKENCHERY,
            ALATHUR-678683, PALAKKAD DISTRICT.

    2       SURENDRAN,S/O. VELU, CHUNGATHODY HOUSE, AYAKKAD,
            ALATHUR TALUK, PALAKKAD DISTRICT.

            BY ADV SRI.P.R.VENKATESH
RESPONDENTS:

    1       THE ASSISTANT SUPERINTENDENT OF POLICE
            ALATHUR, PALAKKAD DISTRICT-678541.

    2       THE CIRCLE INSPECTOR OF POLICE
            VADAKKENCHERY, PALAKKAD DISTRICT-678683.

    3       VADAKKENCHERY GRAMA PANCHAYAT
            REPRESENTED BY ITS SECRETARY, VADAKKENCHERY-678683.

    4       THE JOINT R.T.O.,ALATHUR, PALAKKAD DISTRICT-678541.

    5       VYAPARI VYAVASAYA AKOPANA SAMITHY
            VYAPARA BHAVAN, AMAKULAM, VADAKKENCHERY REPRESENTED BY
            ITS PRESIDENT, K.M. JALEEL, PIN-678683.

    6       KERALA BUS TRANSPORT ASSOCIATION
            REPRESENTED BY ITS DISTRICT SECRETARY, C.B. HOUSE,
            ANCHUMOORTYMANGALAM, VADAKKENCHERY, ALATHUR TALUK-
            678683.

    *7      SANTHOSH ARACKAL,S/O.JAMES ARACKAL, AGED 35
            ARACKAL HOUSE, KANNAMKULAM,MOOLAMKODU P.O, PULAKKAD,
            KERALA

            *(IMPLEADED AS PER ORDER DATED 18.11.14 IN
            I.A.NO.15513/14)

                   SRI.BABY MATHEW
                   SRI.P.CHANDRASEKHAR
                   SRI.P.A.MOHAMMED SHAH
 W.P.(C) 28810/2014                      2

                     SMT.P.M.MAZNA MANSOOR
                     SRI.SOORAJ T.ELENJICKAL
                     SRI.T.S.SARATH
                     G.P-SRI.RIYAL DEVASSY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   26.05.2022,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) 28810/2014                    3

                              JUDGMENT

When the writ petition came up for consideration today, the

learned counsel for the petitioners submits that the writ petition may

be closed giving liberty to approach this Court again in case of further

cause of action. Recording the submission, this writ petition is closed

with the aforesaid liberty.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

APPENDIX OF WP(C) 28810/2014

PETITIONERS' EXHIBITS:

P1. TRUE COPY OF THE DECISION OF THE 2ND RESPONDENT TAKEN ON 15-10-2014.

P2. TRUE COPY OF THE ROUGH SKETCH OF THE LIE OF THE ROAD LEADING TO VADAKKENCHERY.

spc/