Vijayan vs State Of Kerala
2023 Latest Caselaw 12900 Ker

Kerala High Court

Vijayan vs State Of Kerala on 8 December, 2023

                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. 25169 OF 2020
PETITIONER/S:

          VIJAYAN
          AGED 50 YEARS
          S/O. NARAYANAN NAIR, RESIDING A T VAISHNAVAM,
          CHANTHAVILA, KATTAYIKONAM, AYIRUPARA VILLAGE,
          THIRUVANANTHAPURAM DISTRICT.
          BY ADV NAVEEN RADHAKRISHNAN


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, HOME DEPARTMENT , GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM 695 001.
    2     COMMISSIONER OF POLICE,
          THIRUVANANTHAPURAM CITY, THIRUVANANTHAPURAM 695 004.
    3     STATION HOUSE OFFICER,
          POTHENCODE POLICE STATION, THIRUVANANTHAPURAM 695 584.
    4     MADHUSOODHANAN,
          MAYOORAM, KALLUKUNNU, CHANTHAVILA, KATTAYIKONAM
          AYIRUPARA VILLAGE, THIRUVANANTHAPURAM DISTRICT, 560
          037.
          BY ADVS.
          SRI.G.P.SHINOD
          SRI.GOVIND PADMANAABHAN
          SHRI.AJIT G ANJARLEKAR


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:
 WPC 25169/2020
                                   -2-

                            JUDGMENT

(Dated this the 8th day of December 2023)

This writ petition is filed for the following reliefs:

"i) issue a writ of mandamus or any other appropriate writ, order or direction directing the 3rd respondent to afford adequate and meaningful protection to the life and property of the petitioner from the atrocious acts of 3 rd respondent and his henchmen;

ii) Grant such other and further reliefs as this Hon'ble Court may deem fit in the facts and circumstances of the case."

2. On 18.11.2020, an interim order was passed by this

Court directing the 3rd respondent to ensure that law and order

is maintained.

Since three years have elapsed after the filing of the writ

petition, the writ petition is disposed of, granting the liberty to

the petitioner to approach the 3rd respondent in case of any

threat to the life of the petitioner.

Sd/-

BASANT BALAJI JUDGE JS

APPENDIX OF WP(C) 25169/2020

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE SALE DEED NO. 3511 OF 1999 OF SUB REGISTRARS OFFICE, POTHENCODE DATED 18/10/1999.

EXHIBIT P2 TRUE COPY OF THE SALE DEED NO. 1930 OF 2004 OF SUB REGISTRARS OFFICE, POTHENCODE DATED 24/05/2004.

EXHIBIT P3 TRUE COPY OF THE INJUNCTION ORDER IN I.A. NO. 3991 OF 2019 IN O.P. NO. 2605 OF 2019 BY THE HONBLE FAMILY COURT, THIRUVANANTHAPURAM DATED 10/12/2019. EXHIBIT P4 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 03/10/2020.