Anand Bhavan Central School vs The District Police Chief
2022 Latest Caselaw 10168 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                        WP(C) NO. 17641 OF 2022
PETITIONER:

          ANAND BHAVAN CENTRAL SCHOOL,
          AFFI. NO. 930809, ANCHAL P.O, KOLLAM 691 306,
          REPRESENTED BY ITS PRINCIPAL, REKHA J.O, AGED 42 YEARS,
          D/O. N. JANARDHANA PILLAI, SIVASAILAM, CHADAYAMANGALAM
          P.O, PUNALUR, KOLLAM DISTRICT- 691 534.
          BY ADVS.
          MANOJ RAMASWAMY
          JOLIMA GEORGE
          JISHA SASI
          C.B.SABEELA
          APARNA G.
          CHINNU ROSE MARY THOMAS


RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF,
          KOLLAM RURAL, KOLLAM DISTRICT, KOLLAM 691 001.
    2     THE STATION HOUSE OFFICER,
          ANCHAL POLICE STATION, KOLLAM DISTRICT 691 305.
    3     ABDUL MANAF,
          CHARUVILA PUTHENVEEDU, KOTTUKKAL P.O, KOLLAM DISTRICT-
          691 306.
    4     SALIM A,
          AMINA MANZIL, KOTTUKKAL P.O, KOLLAM DISTRICT 691 306.
    5     SURESH GOPINATH,
          VENGUVILA VEEDU, THAZHAMEL P.O, KOLLAM DISTRICT- 691
          312.
    6     SUNILKUMAR,
          SUNI VILASAM, AGASYAKODU, KOLLAM DISTRICT, 691 307.
    7     SUDARSANA BABU,
          BABU VILASAM, THOITHALA, KOLLAM DISTRICT 691 331.
    8     PRADEEP,
          PRADEEP SADANAM, MALAVATTOM, KOLLAM DISTRICT- 691 306.
          BY ADV M.R.SASITH
          BY SRI. T.K. SHAJAHAN, SENIOR GOVERNMENT PLEADER
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.17641 OF 2022

                                      2




                                 JUDGMENT

Dated this the 15th day of September, 2022

It is submitted by the learned counsel appearing

for respondents 4 and 5 that there is no longer any law and

order situation and that respondents 4 and 5 do not intend

to cause any obstruction to the peaceful conduct of the

school or the transportation of the students to the school.

2. The learned Government Pleader would also

contend that the parties have been summoned to the

police station and that they had agreed not to create any

further law and order situation.

3. In the above view of the matter, the interim

order is made is absolute. It is recorded that

respondents 4 and 5 will not create any law and order

situation or any obstruction to the peaceful conduct of the

school or the transportation of students and teachers to

and from the school.

WP(C).No.17641 OF 2022

The writ petition is closed, without

prejudice to any of the contentions of the parties or

claims or disputes with regard to payment of amounts, if

any, by the petitioner.

Sd/-

ANU SIVARAMAN JUDGE SSK/15/09 WP(C).No.17641 OF 2022

APPENDIX PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 25.10.2021 SUBMITTED BEFORE THE 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED 05.05.2022 SUBMITTED BEFORE THE 2ND RESPONDENT ALONG WITH THE RECEIPT. Exhibit P3 TRUE COPY OF THE COMPLAINT DATED 27.05.2022 FILED BEFORE THE 2ND RESPONDENT ALONG WITH THE RECEIPT. EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED 08.06.2022 SUBMITTED BEFORE THE RESPONDENTS.

EXHIBIT P5 TRUE COPY OF THE COMPLAINT DATED 26.07.2022 SUBMITTED BEFORE THE RESPONDENTS.

EXHIBIT P6 TRUE COPY OF THE STATEMENT OF DRIVER OF THE BUS NO.7.

EXHIBIT P7 TRUE COPY OF THE STATEMENT OF DRIVER OF THE BUS NO.6.