Geevarghese @ Kunjukutty vs State Of Kerala
2024 Latest Caselaw 9644 Ker

Kerala High Court

Geevarghese @ Kunjukutty vs State Of Kerala on 4 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
  THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                 WP(C) NO. 41869 OF 2023
PETITIONER:

         GEEVARGHESE @ KUNJUKUTTY
         AGED 84 YEARS, S/O. THOMAS
         PULIVELILPUTHANVEEDU, KOMALLUR P.O,
         CHARAMUDU, CHUNNAKKARA VILLAGE,
         MAVELIKKARA TALUK, ALAPPUZHA - 690503.

         BY ADVS.
         TERESA C. JOSEPH
         AKHILASREE BHASKARAN
         ANTONY NIKHIL REMELO


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF HOME AFFAIRS,
         STATE SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 682031.

    2    THE DIRECTOR GENERAL OF POLICE
         STATE POLICE HEADQUARTERS, VELLAYAMBALAM,
         THIRUVANANTHAPURAM, PIN - 695010.

    3    DISTRICT POLICE CHIEF
         ALAPPUZHA, DY S P OFFICE,
         ALAPPUZHA - 688012.

    4    STATION HOUSE OFFICER
         KURATHIKADU POLICE STATION,
         ALAPPUZHA DISTRICT, PIN - 690101.
 W.P.(C)No.41869 of 2023

                          :2:


   5     ACHANKUNJU
         AGED 52 YEARS, S/O. GEEVARGHESE,
         PULIVELILPUTHANVEEDU, KOMALLUR P.O,
         CHARAMUDU, CHUNNAKKARA VILLAGE,
         MAVELIKKARA TALUK, ALAPPUZHA - 690503.

         BY ADVS
         S.GOPINATHAN, SENIOR GOVERNMENT PELADER
         JIBU P THOMAS

     THIS WRIT PETITION (CIVIL) HAVING COME UP     FOR
ADMISSION ON 04.04.2024, THE COURT ON THE SAME     DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.41869 of 2023

                                :3:




                        JUDGMENT

Dated this the 4th day of April, 2024

In the light of the judgment passed in W.P.(C) No.1852

of 2024, this writ petition is disposed of.

It is made clear that it will be open to the petitioner to

approach the 4th respondent-Station House Officer, if the

petitioner fears any threat to his life or property.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 41869/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF SETTLEMENT DEED NO. NO:

1318/2018 DATED 13/09/2018 REGISTERED AT SUB REGISTRAR OFFICE, CHERIYANAD Exhibit P2 TRUE COPY OF THE ORDER IN W P © NO:

17615/2021 OF THE HON'BLE HIGH COURT OF KERALA Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 08.12.2021 IN W P (C) NO: 17615/2021 OF THE HON'BLE HIGH COURT OF KERALA Exhibit P4 TRUE COPY OF THE GRIEVANCE LETTER DATED 26/07/2023 OF THE PETITIONER TO THE TALUK SUPPLY OFFICE, MAVELIKARA Exhibit P5 TRUE COPY OF THE COMPLAINT DATED 03 / 11/2023 OF THE PETITIONER TO THE 4TH RESPONDENT Exhibit P6 TRUE COPY OF THE COMPLAINT DATED 03/11/2023 OF THE PETITIONER THE 3RD RESPONDENT Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 19/09/2023 IN O S NO: 26/2021 OF SUBORDINATE COURT, MAVELIKARA RESPONDENT EXHIBITS Exhibit R-5(a) TRUE COPY OF THE PLAINT IN O.S.NO.26/2021 BEFORE THE HON'BLE SUB COURT MAVELIKKARA Exhibit R-5(b) TRUE COPY OF THE INTERIM ORDER DATED 07.05.2021 IN W.P.C.NO.11066/2021

Exhibit R-5(c) TRUE COPY OF THE FINAL REPORT IN C.C.NO. 216/2021 ON THE FILE OF THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT-II MAVELIKKARA Exhibit R-5(d) TRUE COPY OF THE OF THE PLAINT IN O.S.NO.329/2018 BEFORE THE HON'BLE MUNSIFF'S COURT MAVELIKKARA Exhibit R-5(e) TRUE COPY OF THE JUDGMENT IN W.P.C.NO.11066/2021 DATED 08.12.2021