Kerala High Court
Sasikumar T.K., S/O.Late Krishna ... vs Sri.Anil Kumar on 8 December, 2023
Author: Sathish Ninan
Bench: Sathish Ninan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
CON.CASE(C) NO. 2601 OF 2023
AGAINST THE JUDGMENT DATED 12.09.2023 IN WP(C)NO.19228/2023
OF HIGH COURT OF KERALA
PETITIONERS:
1 SASIKUMAR T.K., S/O.LATE KRISHNA PILLAI
AGED 64 YEARS
THEKKEDATH KRISHNAKRIPA, MYTHRI NAGAR-108,
PATTATHANAM P.O., KOLLAM, PIN - 691021
2 SURYAKALA, W/O.SASIKUMAR
AGED 63 YEARS
THEKKEDATH KRISHNAKRIPA, MYTHRI NAGAR-108,
PATTATHANAM P.O., KOLLAM, PIN - 691021
BY ADVS.
B.MOHANLAL
ASWIN V. NAIR
ABIJITH M.
JAYAPRABHA ARJUN
AJAY S. KOSHY
BLESSY MARY SEBASTIAN
RESPONDENTS:
1 SRI.ANIL KUMAR
FATHER'S NAME AND AGED NOT KNOWN TO THIS
PETITIONER, THE STATION HOUSE OFFICER, KOLLAM
EAST POLICE STATION KOLLAM, PIN - 691001
2 SMT.SREELATHA, W/O.VIJAYAN
AGE AND FATHERS NAME UNKNOWN, PUTHENVILA VEEDU,
NEDUMPANA VILLAGE, NALLILA P.O., KOLLAM, PIN -
691515
3 SRI.VIJAYAN
AGE NOT KNOWN TO THE PETITIONER,PUTHENVILA VEEDU,
NEDUMPANA VILLAGE, NALLILA P.O., KOLLAM, PIN -
691515
Cont.Case(C)No.2601 of 2023
-: 2 :-
4 SRI.MITHUN, S/O.VIJAYAN
AGE NOT KNOWN TO THE PETITIONER, PUTHENVILA
VEEDU, NEDUMPANA VILLAGE, NALLILA P.O.,
KOLLAM, PIN - 691515
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Sathish Ninan, J.
==============================
Cont.Case(C) No.2601 of 2023
==========================
Dated this the 08th day of December, 2023
JUDGMENT
The petitioners allege violation of the directions
in the judgment of this Court dated 12.09.2023 in W.P.
(C)No.19228 of 2023.
2. The directions in the judgment read thus;
"In the light of the averments in the affidavit filed by
respondents 5 to 8 it only needs to be ordered that, if sought for,
the 4th respondent shall afford protection to the life of the
petitioners."
The 4th respondent was directed to give adequate
protection to the life of the petitioners, if sought
for.
3. The contempt case has been filed alleging
obstruction of ingress and egress of the residence of
the petitioners.
4. As could be noticed from the operative part of
the judgment, the present grievance of the petitioners
does not fall within the purview of the directions in
the judgment. It is for the petitioners to have their
grievance redressed in an appropriate proceedings. No
case of contempt is made out.
Resultantly, without prejudice to the rights of the
petitioners, the contempt case is closed.
Sd/-
SATHISH NINAN
JUDGE
yd
APPENDIX OF CON.CASE(C) 2601/2023
PETITIONER ANNEXURES
Annexure-A1 THE TRUE COPY OF THE ORDER DATED
14/06/2023 IN W.P.(C)NO:19228/2023 OF
THIS HON'BLE COURT
Annexure A2 THE TRUE COPY OF THE COUNTER AFFIDAVIT
DATED 11/08/2023 AND THE DOCUMENTS
SUBMITTED BY THE RESPONDENTS 2 TO 4 IN
THE WRIT PETITION
Annexure A3 THE CERTIFIED COPY OF THE JUDGMENT DATED
12/09/2023 IN W.P.(C)NO:19228/2023 OF
THIS HON'BLE COURT
Annexure A4 THE PHOTOGRAPH OF THE BANNER AND THE
DHARNA BY THE RESPONDENTS 2 TO 4 IN
FRONT OF THE HOUSE OF THE PETITIONERS
Annexure A5 THE TRUE COPY OF THE APPLICATION DATED
05/11/2023 SUBMITTED BY THE PETITIONERS
BEFORE THE 1ST RESPONDENT
Annexure A6 THE TRUE COPY OF THE COMPLAINT DATED
27/11/2023 FILED BY THE PETITIONERS
BEFORE THE CITY POLICE COMMISSIONER,
KOLLAM
