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Nadeera Beevi vs The Director General Of Police
2023 Latest Caselaw 12895 Ker

Citation : 2023 Latest Caselaw 12895 Ker
Judgement Date : 8 December, 2023

Kerala High Court

Nadeera Beevi vs The Director General Of Police on 8 December, 2023

                                    1
WPC 21440/2020



                 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. 21440 OF 2020
PETITIONER/S:


            NADEERA BEEVI, AGED 45 YEARS, W/O. MUHAMMED JISNA
            MANZIL, BLOCK NO. 308, BHARATHANOOR P O,
            THIRUVANANTHAPURAM - 695616.
            BY ADV M.R.SARIN


RESPONDENT/S:


     1      THE DIRECTOR GENERAL OF POLICE, POLICE HEADQUARTERS,
            VAZHUTHACAUD, THIRUVANANTHAPURAM - 695014.
     2      THE SUB INSPECTOR OF POLICE, PANGODE POLICE STATION,
            TRIVANDRUM DISTRICT, PIN - 695609,
     3      PANGODE GRAMA PANCHAYATH, REPRESENTED BY SECRETARY,
            PANGODE , THIRUVANANTHAPURAM - 695609.
     4      AJI AGED 35 YEARS S/O. MOHANAN, PUNCHRI HOUSE,
            PAZHAVILA PANGODE, THIRUVANANTHAPURAM - 695609.
     5      MOHAN DAS AGED 58 YEARS S/O. DAMODHARAN KOCHUVEETIL,
            THIRUVANANTHAPURAM - 695609.


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 21440/2020




                          JUDGMENT

(Dated this the 8th day of December 2023)

This petition is filed for a direction commanding

respondent Nos.1 to 3 to afford adequate and effective police

protection to the petitioner for digging of the borewell and for

the life of the petitioner.

2. On 12.10.2020, there was a direction to the 2nd

respondent to see that law and order is maintained. In view of

the fact that 3 years have been elapsed after filing of the

Petition, granting liberty to the petitioner to approach the 2nd

respondent if there any threat still subsists for digging the

borewell, this Writ Petition is disposed of.

Sd/-

BASANT BALAJI, JUDGE dl/

APPENDIX OF WP(C) 21440/2020

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE LEASE DEED NO. 4144 DATED ON 10.10.2018 EXECUTED PETITIONER AND ONE SAJAD. EXHIBIT P2 THE TRUE COPY OF THE CERTIFICATE NO. PGD 35/2019- 20 DATED ON 10.04.2019 ISSUED BY AGRICULTURE OFFICER KRISHI BHAVAN PANGODE.

EXHIBIT P3 THE TRUE COPY OF THE APPROVAL LETTER ISSUED BY THE SECRETARY PANGODE GRAMA PANCHAYATH. EXHIBIT P4 THE TRUE COPY OF THE APPROVAL LETTER NO.

GW/D.O.T/2434/18 DATED ON 14.02.2019 ISSUED BY THE DISTRICT OFFICER GEOLOGICAL DEPARTMENT TRIVANDRUM.

EXHIBIT P5 THE TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 26.09.2020.

 
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