P.A.Nazar vs The Station House Officer
2023 Latest Caselaw 12894 Ker

Kerala High Court

P.A.Nazar vs The Station House Officer on 8 December, 2023

                                    1
WPC 21230/20



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR.JUSTICE BASANT BALAJI
 FRIDAY, THE 8TH DAY OF DECEMBER        2023 / 17TH AGRAHAYANA, 1945
                         WP(C) NO. 21230 OF 2020
PETITIONER/S:
               P.A.NAZAR AGED 52 YEARS S/O P.K.ABDHU,RESIDING AT
               PUTHUVALAM PARAMBU,ERAMAM
               SOUTH,MUPPATHADAM,ERNAKULAM, PIN CODE-681110.
               BY ADVS. B.DEEPAK SRI.KARTHIK BHAVADASAN
RESPONDENT/S:
     1         THE STATION HOUSE OFFICER NORTH PARAVUR POLICE
               STATION, MAIN ROAD,NORTH PARAVUR,KERALA, PIN CODE-
               683513.
     2         THE DEPUTY SUPERINTENDENT OF POLICE,
               ALUVA,ERNAKULAM,PIN CODE-683101.
     3         SURESH, S/O.NOT KNOWN,PARAYATH VEEDU,
               VALLUVALLY,KOONAMMAVU.P.O, PIN CODE-683518.
     4         SALAAM, AGE NOT KNOWN,S/O.NOT KNOWN,PALATHINKAL
               VEEDU,VALLUVALLY,KOONAMMAVU.P.O, PIN CODE-683518.
     5         RAJEEV, AGE NOT KNOWN,S/O.NOT KNOWN,PARAYATH
               VEEDU,VALLUVALLY,KOONAMMAVU.P.O, PIN CODE-683518.
     6         SANAL, AGE NOT KNOWN,S/O.NOT KNOWN,THAISSERY
               VEEDU,VALLUVALLY,KOONAMMAVU.P.O, PIN CODE-683518.
               BY ADVS. SRI.K.S.RAJESH SRI.M.SHAJU PURUSHOTHAMAN
               SRI.M.K.FAISAL


OTHER PRESENT:


               GP SREEJITH V.S


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                    2
WPC 21230/20


                            JUDGMENT

(Dated this the 8th day of December 2023)

The Writ Petition was filed for a direction to respondent Nos.1

and 2 to afford adequate police protection to the petitioner for the

construction of a protection wall in accordance with Ext.Nos.P6

and P8.

2. Ext.P8 is an agreement executed on 17.8.2020. This court,

on 8.10.2020 passed an interim order directing the 1st respondent

to ensure that law and order is maintained.

In view of the fact that the construction of the protection wall

is over and 3 years have been elapsed after filing of the petition,

this Writ Petition is disposed of giving liberty to the petitioner to

approach respondent Nos.1 and 2, in case the construction is not

over and any threat still subsists from respondent Nos.3 to 6.

Sd/-BASANT BALAJI, JUDGE

dl/

APPENDIX OF WP(C) 21230/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.1944/2014 PARAVUR SRO DATED 12.03.2014.

EXHIBIT P2 TRUE COPY OF THE BASIS TAX RECEIPT DATED 18.06.2019.

EXHIBIT P3 THE TRUE COPY OF THE RESPONSE OF THE TAHSILDAR DATED 04.10.2019 EXHIBIT P4 THE TRUE COPY OF THE APPLICATION DATED 18.01.2020 EXHIBIT P5 TRUE COPY OF THE LETTER NO.A3.1475/2018 DATED 14.02.2020.

EXHIBIT P6 TRUE COPY OF ORDER NO.G1-1734/2020 DATED 7.7.2020.

EXHIBIT P7 TRUE COPY OF DECISION NO.5(3)DATED 03.03.2020 OF KOTTUVALLY PANCHAYATH.

EXHIBIT P8 TRUE COPY OF THE AGREEMENT DATED 17.08.2020. EXHIBIT P9 TRUE COPY OF LETTER OF AUTHORIZATION DATED 01.10.2020.

EXHIBIT P10 TRUE COPY OF THE COMPLAINT FILED BEFORE THE 1ST RESPONDENT DATED 03.10.2020 EXHIBIT P11 TRUE COPY OF THE RECEIPT DATED 03.10.2020.`