Abdul Majeed Ammarampath vs Rasheed
2023 Latest Caselaw 8734 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                         WP(C) NO. 3313 OF 2023
PETITIONER:

          ABDUL MAJEED AMMARAMPATH
          AGED 59 YEARS
          S/O AMMARAMPATH HASAN KOYA, RESIDING AMMARAMPATH HOUSE,
          CHERAMANGALAM NASEEB NAGAR, NEDUVA AMSOM DESOM,
          THIRURANGADI TALUK, MALAPPURAM - 676303
          BY ADVS.
          MILLU DANDAPANI
          RONIT ZACHARIAH


RESPONDENTS:

    1     RASHEED, S/O.NARIKODAN SAIDALAVI,
          NEDUVA AMSOM DESOM, THIRURANGADI TALUK, KURIKKAL ROAD,
          P.O. NEDUVA, MALAPPURAM - 676303
    2     SUPERINTENDENT OF POLICE
          DISTRICT POLICE OFFICE, MALAPPURAM - 676505
    3     CIRCLE INSPECTOR OF POLICE, PARAPPANGADI
          BUILDING NO. 980, WARD NO. 9, COURT ROAD,
          PARAPPANANGADI - 676303
          BY ADVS.
          K.P. SUDHEER ADVOCATE
          J.RAMKUMAR(K/376/2013)
          SMT.VIDYA KURIAKOSE, GP



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.3313 OF 2023


                                      2




              P.V.KUNHIKRISHNAN, J.
             ------------------------------
              W.P.(C) No.3313 of 2023
     ----------------------------------------------
     Dated this the 09th day of August, 2023


                           JUDGMENT

The above writ petition is filed with the

following prayers:

"(i) issue any writ, order or direction, directing respondents 2 and 3 to provide necessary police protection for the peaceful enjoyment of property situated in Ext P1 pending disposal of the writ petition

(ii) issue any writ, order or direction, directing respondents 2 and 3 to provide protection to the life of the petitioner and also property comprised in Ext P1.

(iii) dispense with the translation of the documents produced as exhibits along with this writ petition

(iv) such other relief that this Hon'ble Court WP(C) NO.3313 OF 2023

deems fit considering the facts and circumstances of the case and

(v) award costs"[SIC]

2. When this writ petition came up for

consideration 05.07.2023, the matter was referred

for mediation. Now it is submitted that the matter is

settled. The Nodal officer forwarded a settlement

agreement also. In the light of the same, this writ

petition can be disposed of in tune with the

settlement agreement.

Therefore, this writ petition is disposed of in

tune with the settlement agreement dated

27.07.2023. The memorandum of settlement

agreement dated 27.07.2023 will form part of the

judgment.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE WP(C) NO.3313 OF 2023

APPENDIX OF WP(C) 3313/2023

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE AGREEMENT DATED 13.07.2022 THAT WAS ENTERED INTO BETWEEN THE PETITIONER AND THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE LEASE DEED BETWEEN JASEELA AND THE PETITIONER DATED 27.09.2022.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 07.01.2023 THAT HAS BEEN PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT4 TRUE COPY OF THE FIR DATED 11.01.2023 BEARING NO. 52/2023 OF PARAPPANGADI POLICE STATION.

RESPONDENTS EXHIBITS       :NIL
                 //TRUE COPY//    PA TO JUDGE