Viswakarma Service Society vs The Superintendent Of Police ...
2023 Latest Caselaw 778 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                        WP(C) NO. 19726 OF 2020
PETITIONER:

          VISWAKARMA SERVICE SOCIETY
          RANDAR SHAKHA REG NO.635,
          REPRESENTED BY ITS PRESIDENT, K.K.SIVAN,
          S/O. KUNJAPPAN, KOLLUMKUDIYIL HOUSE, RANDAR P.O.,
          MUVATTUPUZHA, ERNAKULAM DISTRICT-686 661
          BY ADV P.T.ABHILASH
RESPONDENTS:

    1     THE SUPERINTENDENT OF POLICE (ERNAKULAM RURAL)
          OFFICE OF THE SUPERINTENDENT OF POLICE, ALUVA,
          ERNAKULAM DISTRICT,PIN-683 101
    2     THE DEPUTY SUPERINTENDENT OF POLICE,
          OFFICE OF THE DEPUTY SUPERINTENDENT OF POLICE,
          MUVATTUPUZHA, ERNAKULAM DISTRICT-686 661
    3     THE CIRCLE INSPECTOR OF POLICE,
          MUVATTUPUZHA POLICE STATION, MUVATTUPUZHA,
          ERNAKULAM DISTRICT-686 661
    4     THE SUB INSPECTOR OF POLICE,
          MUVATTUPUZHA POLICE STATION, MUVATTUPUZHA,
          ERNAKULAM DISTRICT-686 661
          SRI.T.K.SHAJAHAN, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19726 OF 2020

                                      2




                               JUDGMENT

Dated this the 12th day of January, 2023

This writ petition is filed seeking directions to respondents 3 and

4 not to interfere in the civil dispute under consideration before the

Munsiff Court, Muvattupuzha.

2. It is clear that respondents 3 and 4 cannot interfere in any purely

civil disputes. However, this will not stand in the way of investigation

into criminal complaints, if any, submitted before the police.

This writ petition is accordingly closed, directing that respondents

3 and 4 not to interfere into any purely civil disputes.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 19726 OF 2020

APPENDIX OF WP(C) 19726/2020

PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE INTERIM ORDER PASSED BY THE LEARNED MUNSIFF'S COURT, MUVATTUPUZHA DATED 01.08.2017 EXHIBIT P2 PHOTO COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC 14346/2017 DATED 07.06.2017 EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGMENT DATED 23.06.2017 IN PETITION NO.36636/2017/E FILED BY THE PETITIONER EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED 23.06.2017 ALONG WITH THE COVERING LETTER OF KERALA NIYAMA SAHAYA SAMITHI FILED BEFORE THE INSPECTOR GENERAL OF POLICE, ERNAKULAM EXHIBIT P5 PHOTO COPY OF THE NEWS PUBLISHED IN MATHRUBHOOMI DAILY NEWSPAPER DATED 30.04.2017 EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 19.09.2020 FILED BY PETITIONERS BEFORE THE RESPONDENTS RESPONDENTS' EXHIBITS: NIL