Dr.Arun Kumar vs State Of Kerala
2023 Latest Caselaw 2058 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
           THE HONOURABLE MR.JUSTICE N.NAGARESH
  FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                  WP(C) NO. 930 OF 2023
PETITIONERS:

    1    DR.ARUN KUMAR
         AGED 30 YEARS
         RESIDING @ THAPAZYA,NANMA NAGAR,
         MURARI MUKKU, MUKATHALA
         HAVING PERMANENT ADDRESS GEETHU BHAVAN,
         CHERIYALA,ALUMOODU.P.O,
         KOLLAM-691577
    2    SANGEETHA R.S
         AGED 29 YEARS
         W/O DR. ARUN KUMAR RESIDING @ THAPAZYA,
         NANMA NAGAR, MURARI MUKKU, MUKATHALA
         HAVING PERMANENT ADDRESS SANGEETHA,
         BHOOTHAKULAM, PARIPALLY, KOLLAM - 691302

         BY ADVS.
         R.KISHORE (KALLUMTHAZHAM)
         AMAR S.R.


RESPONDENTS:

    1    STATE OF KERALA TO BE SECRETARY,
         HOME AND VIGILANCE, SECRETARIAT,
         THIRUVANANTHAPURAM-695001
    2    STATE POLICE CHIEF
         POLICE HEAD QUARTERS, VAZHUTHACAUD,
         THIRUVANANTHAPURAM, PIN - 695001
    3    THE DISTRICT POLICE CHIEF
         OFFICE OF THE DISTRICT POLICE CHIEF,
         THAZHAVETTIPURAM, PATHANAMTHITTA, PIN - 689645
    4    THE STATION HOUSE OFFICER
         KOTTIYAM POLICE STATION,
         KOTTIYAM, PIN - 691571
 WP(C) No.930 of 2023

                            2


     5      DISTRICT OFFICER
            GROUND WATER DEPARTMENT, DISTRICT OFFICE,
            THEVALLY.P.O, KOLLAM, PIN - 691009
     6      SECRETARY
            THRIKOVILVATTOM GRAMA PANCHAYATH,
            THRIKOVILVATTOM, KOLLAM, PIN - 691577
     7      CHIL PRAKASH
            AGED 39 YEARS
            CHITHRALAYAM , KIZHAVOOR,
            MUKATHALA-691577
     8      SUBHA
            AGED 28 YEARS
            SUBHA NILAYAM,KIZHAVOOR
            MUKATHALA-691577
     9      MANOJ
            AGED 37 YEARS
            SHEEJA BHAVANAM, KIZHAVOOR,
            MUKATHALA-691577

            BY ADVS.
            SRI.E.C. BINEESH GP
            RENJITH KUMAR V


     THIS WRIT PETITION (CIVIL) HAVING COME UP          FOR
ADMISSION ON 03.02.2023, THE COURT ON THE SAME          DAY
DELIVERED THE FOLLOWING:
 WP(C) No.930 of 2023

                               3


                           JUDGMENT

Dated this the 3rd day of February, 2023

Counsel for the petitioners submitted that in view of the

interim order dated 17.01.2023 and subsequent events, no

further orders are required in the writ petition.

Recording the said submission, the writ petition is

disposed of.

Sd/-

N.NAGARESH JUDGE spk WP(C) No.930 of 2023

APPENDIX OF WP(C) 930/2023

PETITIONER EXHIBITS Exhibit:P1 THE TRUE COPY OF THE 2ND PETITIONERS PROPERTY DEED DATED 30.12.2021 Exhibit:P2 THE TRUE COPY OF THE SANCTION ORDER ISSUED BY THE 5TH RESPONDENT DATED 25.11.2022 Exhibit:P3 THE TRUE COPY OF THE PLAN FOR BORE WELL APPROVED BY THE 6TH RESPONDENT DATED 05.01.2023 Exhibit:P4 THE TRUE COPY OF THE SITE APPROVAL AND BUILDING PERMIT OF THE PETITIONER ISSUED BY THE 6TH RESPONDENT DATED 05.01.2023 Exhibit:P5 THE TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT