Kerala High Court
Kunjumon vs The Sub Inspector Of Police on 12 April, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 39795 OF 2016
PETITIONER:
KUNJUMON
AGED 60 YEARS, S/O OOMMAN, JULI SADANAM, ODANAVATTOM PO,
KOTTARAKARA, KOLLAM DISTRICT.
BY ADV SRI.ALEXANDER GEORGE
RESPONDENTS:
1 THE SUB INSPECTOR OF POLICE
POOYAPPALLY POLICE STATION, POOYAPPALLY,
KOLLAM DISTRICT - 691 512.
2 VELIYAM GRAMA PANCHAYATH
VELIYAM, KOTTARAKARA, KOLLAM DISTRICT.
REPRESENTED BY ITS SECRETARY-691 512.
3 THE JOINT REGIONAL TRANSPORT OFFICER
KOTTARAKARA - 691 506
BY ADVS.
SRI.RIYAL DEVASSY, GP
SRI. M.R. SASITH - R2
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 39795 OF 2016
2
P.V.KUNHIKRISHNAN, J.
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W.P.(C) No.39795 of 2016
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Dated this the 12th day of April, 2024
JUDGMENT
The above writ petition is filed with the following
prayers:
"(A) Issue a writ of certiorari or any other
appropriate writ, order or direction calling for the
records leading to Ext. P3 complaint and allowing
the petitioner to continue the approved parking place
at Odanavattom junction as Tempo stand.
(B) Issue a writ of mandamus or any other
appropriate writ, direction or order, directing first
respondent to allow the petitioner and others to
continue the approved parking place as their tempo
stand.
(C) Issue a writ of mandamus or any other
appropriate writ, direction or order, directing the
second respondent to consider Ext.P3 complaint
WP(C) NO. 39795 OF 2016
submitted by the petitioner within a stipulated time
specify by this Hon'ble court.
(D) Issue a writ of mandamus or any other
appropriate writ, direction or order, directing the
respondents not to evict the petitioner and others
from the existing approved parking place at
Odanavattom junction for tempo vehicles.
(E) Grant such other relief's that is deemed fit and
proper in the circumstances of the case." SIC
2. The main prayer in this writ petition is to
issue direction to the 1st respondent to take
appropriate steps based on Ext.P3 complaint and to
allow the petitioner to continue the approved parking
place at Odanavattom junction.
3. This writ petition is pending before this
Court from 2016 onwards. No interim order is passed
in this case. If there is any surviving grievance to the
WP(C) NO. 39795 OF 2016
petitioner, the petitioner can approach the competent
authority among respondents with appropriate
representation, and if such a representation is
received, the competent authority will consider the
same, in accordance with law.
With the above observation, this writ petition is
disposed of.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE
WP(C) NO. 39795 OF 2016
APPENDIX OF WP(C) 39795/2016
PETITIONER EXHIBITS
EXHIBIT P1 THE TRUE COPY OF THE GOODS CARRIAGE
PERMIT ISSUED BY THE REGIONAL
TRANSPORT AUTHORITY, KOTTARAKARA
ON 31.5.2016.
EXHIBIT P2 TRUE PHOTOGRAPH OF THE PRESENT
PARKING AREA OF THE PETITIONER AND
OTHERS.
EXHIBIT P3 TRUE COPY OF THE PETITION FILED BY THE
PETITIONER BEFORE THE SECOND
RESPONDENT ON 9.12.2016.
RESPONDENTS EXHIBITS : NIL
//TRUE COPY//
PA TO JUDGE
