Somarajan Nair vs The Station House Officer
2024 Latest Caselaw 11553 Ker

Kerala High Court

Somarajan Nair vs The Station House Officer on 23 April, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.16318/2024                        1/3                        Order Date : 23-04-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE N.NAGARESH


                 Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946


                                 WP(C) NO. 16318 OF 2024

   PETITIONERS:

      1. SOMARAJAN NAIR, AGED 76 YEARS, S/O. DAMODARAN NAIR, KARTHIKA,
         KADAKKARAPPALLY P.O., CHERTHALA, ALAPPUZHA, PIN - 688529
      2. RENJITH, AGED 46 YEARS, S/O. SOMARAJAN NAIR, KARTHIKA,
         KADAKKARAPPALLY P.O., CHERTHALA, ALAPPUZHA, PIN - 688529

   RESPONDENTS:

      1. THE STATION HOUSE OFFICER, PATTANAKKAD POLICE STATION, CHERTHALA,
         ALAPPUZHA, PIN - 688531
      2. ARAVINDAKSHAN, BHAGYA BHAVAN, KADAKKARAPPALLY P. O., CHERTHALA,
         ALAPPUZHA, PIN - 688529
      3. SUDEEP, BHAGYA BHAVAN, KADAKKARAPPALLI P. O., CHERTHALA, ALAPPUZHA,
         PIN - 688529
      4. USHAKUMARI, BHAGYA BHAVAN, KADAKKARAPPALLI P. O., CHERTHALA,
         ALAPPUZHA, PIN - 688529
      5. STATE OF KERALA, REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY, HOME
         DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695013


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to give a direction to the 1st respondent to see that respondents
   2 to 4 do not cause any kind of obstruction to the construction of the
   fencing along the western boundary of the 1st petitioner's property
   identified as 'po' in Ext. P-2 survey plan, pending disposal of this writ
   petition (civil).


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.B.PRAMOD, BIJU VIGNESWAR & ATHUL M.V., Advocates for the petitioners,
   the court passed the following:
 WP(C) No.16318/2024                          2/3                         Order Date : 23-04-2024




                                     N. NAGARESH, J.
                             -----------------------------------------
                                WP(C) No.16318 of 2024
                            ------------------------------------------
                          Dated this the 23rd day of April, 2024


                                         ORDER

Government Pleader to get instructions.

Issue urgent notice by speed post to respondents 2 to 4.

Post on 23.05.2024.

Sd/-

N. NAGARESH JUDGE Jka/23.04.24 WP(C) No.16318/2024 3/3 Order Date : 23-04-2024

APPENDIX OF WP(C) 16318/2024 Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 10.02.2022 SHOWING PAYMENT OF THE PROPERTY TAX IN RESPECT OF THE 1ST PETITIONER'S PROPERTY.

Exhibit P2 TRUE COPY OF THE SURVEY PLAN WHICH IS MARKED AS EXT.

C-3 (A) IN O. S. NO. 138/2018 ON THE FILE OF THE PRINCIPAL MUNSIFF'S COURT, CHERTHALA. Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 27.02.2024 IN O. S. NO.

138/2018 ON THE FILE OF THE PRINCIPAL MUNSIFF COURT, CHERTHALA.

Exhibit P4 TRUE COPY OF DECREE DATED 27.02.2024 IN O. S. NO.

138/2018 ON THE FILE OF THE PRINCIPAL MUNSIFF COURT, CHERTHALA.

Exhibit P5 TRUE COPY OF THE PETITION DATED 17.04.2024 PREFERRED BY THE 1ST PETITIONER TO THE 1ST RESPONDENT.