Joseph M.F vs Commissioner Of Police
2022 Latest Caselaw 10970 Ker

W.P.(Crl.).No.859/22                   1

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                        WP(CRL.) NO. 859 OF 2022
PETITIONER:

              JOSEPH M.F,
              AGED 54 YEARS,
              S/O.FRANCIS, MANISSERIL HOUSE,
              MIDAYIKUNNAM P.O., POTHY,
              VAIKOM, KOTTAYAM DT, PIN - 686 605.

              BY ADVS.
              L.RAJESH NARAYAN
              JAISON PALIYIL


RESPONDENTS:

      1       COMMISSIONER OF POLICE,
              ERNAKULAM,
              ABDUL KALAM MARG, MARINE DRIVE,
              ERNAKULAM, PIN - 682 011.
      2       CIRCLE INSPECTOR OF POLICE,
              OFFICE OF THE CIRCLE INSPECTOR OF POLICE
              TRIPUNITHURA POLICE STATION,
              VAIKOM ROAD, KANNANKULANGARA,
              THRIPPUNITHURA, PIN - 682 301.
      3       STATION HOUSE OFFICER,
              TRIPUNITHURA POLICE STATION,
              VAIKOM ROAD, KANNANKULANGARA,
              THRIPPUNITHURA, PIN - 682 301.
      4       CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD
              1ST FLOOR, CMD TOWERS, NEAR KANNAMKULANGARA,
              TRIPUNITHURA, PIN - 682 301.
              BY ADVS.
              BINOY VASUDEVAN
              SREEJITH SREENATH(K/000508/2018)

       THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl.).No.859/22                2

                           JUDGMENT

This writ petition was filed by the petitioner being aggrieved

by the act of 4th respondent in taking possession of his vehicle

bearing Registration No.KL-36G/7165. Upon appearance of the 4 th

respondent, the matter was referred for mediation and during the

course of mediation, the dispute between the petitioner and the 4 th

respondent is settled. Therefore, orders are not necessary in this

writ petition. In such circumstances, this writ petition is disposed

of in terms of the memorandum of settlement dated 21.10.2022.

The memorandum of settlement shall form part of the judgment.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/3.11.22

APPENDIX OF WP(CRL.) 859/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF CERTIFICATE OF REGISTRATION DATED 11.10.2018

Exhibit P2 TRUE COPY OF THE CONTRACT CARRIAGE PERMIT DATED 11.10.2018

Exhibit3 TRUE COPY OF TAX RECEIPT DATED 15/07/2022

Exhibit P4 TRUE COPY OF REPOSSESSION LETTER DATED 09/09/2022 ISSUED BY THE 4TH RESPONDENT

Exhibit5 TRUE COPY OF THE CIRCULAR DATED 24.04.2008 OF THE RESERVE BANK OF INDIA

Exhibit P6 TRUE COPY OF THE COMPLAINT DATED 14.09.2022

Exhibit P7 TRUE COPY OF THE PRE SALE INTIMATION NOTICE DATED 19.9.2022 ISSUED BY THE 4TH RESPONDENT