Thresiamma Sebastian vs The State Police Chief
2023 Latest Caselaw 409 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                        WP(C) NO. 12392 OF 2020
PETITIONERS:

    1     THRESIAMMA SEBASTIAN
          AGED 80 YEARS
          W/O. SEBASTIAN, POTHANAMALA VEEDU, EDAMON 34,
          AYIRANALLOOR P. O., EDAMON, PUNALUR, KOLLAM (FROM
          POTHANAMALA VEEDU, SREEMOLAKKAL, ARYANKAVU MURI,
          ARYANKAVU VILLAGE, PUNALUR, KOLLAM)
    2     D. THANKAMANI
          AGED 52 YEARS
          W/O. MOHANAN, MONISHA BHAVAN, ARYANKAVU MURI, ARYANKAVU
          VILLAGE, PUNALUR, KOLLAM.
          BY ADV B.MOHANLAL


RESPONDENTS:

    1     THE STATE POLICE CHIEF
          POLICE HEADQUARTERS, VAZHUTHACAUD P. O.,
          THIRUVANANTHAPURAM - 695 001.
    2     THE DISTRICT POLICE CHIEF
          KOLLAM RURAL, KOTTARAKKARA P. O., KOLLAM - 691 506.
    3     THE DEPUTY SUPERINTENDENT OF POLICE
          PUNALUR P. O., KOLLAM - 691 305.
    4     THE STATION HOUSE OFFICER
          THENMALA POLICE STATION, THENMALA P. O., PUNALUR,
          KOLLAM - 691 308.
    5     THOMAS SEBASTIAN
          S/O. SEBASTIAN, POTHANAMALA VEEDU, SREEMOLAKKAL,
          ARYANKAVU MURI, ARYANKAVU VILLAGE, ARYANKAVU P. O.,
          PUNALUR, KOLLAM - 691 309.
    6     BLESSY
          W/O. THOMAS SEBASTIAN, POTHANAMALA VEEDU, SREEMOLAKKAL,
          ARYANKAVU MURI, ARYANKAVU VILLAGE, ARYANKAVU P. O.,
          PUNALUR, KOLLAM - 691 309.
          BY ADVS.
          SRI.SUBHASH CYRIAC
          SRI.S.SREEJITH
          BY SRI.T.K.SHAJAHAN-SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.12392 OF 2020

                                   2




                            JUDGMENT

Dated this the 11th day of January, 2023

It is submitted by the learned counsel for

the petitioners that nothing survives for

consideration in the writ petition.

Leaving open the contentions of the

parties to be decided in the civil cases pending

between them, the writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/11/01 W.P.(C)No.12392 OF 2020

APPENDIX PETITIONER EXHIBITS EXHIBIT P1 THE TRUE COPY OF THE CERTIFICATE NO.324/AK DATED NIL ISSUED BY THE REVENUE DIVISIONAL OFFICER, KOLLAM TO THE 1ST PETITIONER.

EXHIBIT P2 THE TRUE COPY OF THE AGREEMENT OF POSSESSION DATED 05.11.2018 EXECUTED BETWEEN THE 1ST PETITIONER AND THE 2ND PETITIONER. EXHIBIT P3 THE TRUE COPY OF THE CORRECTION AGREEMENT DATED 03.12.2019 EXECUTED BETWEEN THE 1ST PETITIONER AND THE 2ND PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE FINAL DECREE DATED 11.11.2014 IN I.A.NO.1879/2010 IN (F.D.) OS.NO.71/2008 OF THE MUNSIFF COURT, PUNALUR. EXHIBIT P5 THE TRUE COPY OF THE JUDGMENT DATED 29.11.2018 IN A.S.NO.115/2010 OF THE SUBORDINATE COURT, KOTTARAKKARA.

EXHIBIT P6 THE TRUE COPY OF THE RECEIPT NO.144773/2019 DATED 07.10.2019 ISSUED BY THE 4TH RESPONDENT TO THE 1ST PETITIONER.

EXHIBIT P7 THE TRUE COPY OF THE COMPLAINT DATED 11.12.2019 FILED BY THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT AND ITS RECEIPT NO.4853/CAMP./PTN./19-QR DATED 11.12.2019. EXHIBIT P8 THE TRUE COPY OF THE MASS COMPLAINT FILED BY THE PEOPLE OF THE LOCALITY CHEEMULAKKAL DESOM, PALARUVIL, ARYANKAVU BEFORE THE 2ND RESPONDENT DATED NIL.

 SSK                       //TRUE COPY//       PA TO JUDGE