Thomas O. D vs R. Anand
2023 Latest Caselaw 6550 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                         CON.CASE(C) NO. 311 OF 2023
 AGAINST THE ORDER/JUDGMENT IN WP(C) 34361/2022 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             THOMAS O. D
             AGED 53 YEARS
             S/O. DEVASSIA, AGED 53 YEARS, OOLIKKAL HOUSE, VIKAS
             NAGAR, KALPETTA, WAYNAD-673121, PIN - 673121
             BY ADVS.
             LEO LUKOSE
             ENOCH DAVID SIMON JOEL
             S.SREEDEV
             RONY JOSE
             KAROL MATHEWS SEBASTIAN ALENCHERRY
             DERICK MATHAI SAJI


RESPONDENTS:

    1        R. ANAND
             THE DISTRICT POLICE CHIEF, AGE NOT KNOWN TO THE
             PETITIONER, FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             DISTRICT POLICE OFFICE, KALPATTA, WAYNAD, PIN - 673122
    2        VIBIN A. B
             STATION HOUSE OFFICER, AGE NOT KNOWN TO THE PETITIONER,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER, MEPPADI
             POLICE STATION, WAYNAD, PIN - 673577
OTHER PRESENT:

             SRI.APPU.P.S-GP


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 311 OF 2023            2




                                 JUDGMENT

Dated this the 13th day of June, 2023

It is submitted by the learned counsel for the petitioner that

at present there is no law and order situation and that

protection is being afforded by the police.

This Contempt of Court Case is accordingly closed as

infructuous.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 311/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 06.12.2022 IN W.P.(C) NO. 34361 OF 2022 ON THE FILES OF THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT.

Annexure A2 A TRUE COPY OF THE PHOTOGRAPHS SHOWING THE ILLEGAL OBSTRUCTION CAUSED BY RESPONDENTS 3 TO 8 AND THEIR HENCHMEN ON 01.02.2023 Annexure A3 A TRUE COPY OF THE FIR DATED 18.03.2023 AND NUMBERED AS 0175 OF MEPPADI POLICE STATION. Annexure A4 A TRUE COPY OF THE PHOTOGRAPHS OF THE INCIDENT WHICH TOOK PLACE ON 17.03.2023 AT PETITIONER'S QUARRYING UNIT.