Kerala High Court
Issac Varghese vs State Of Kerala on 4 April, 2024
Author: K. Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WP(C) NO. 6444 OF 2024
PETITIONER:
ISSAC VARGHESE,
AGED 53 YEARS,
S/O T.N VARGHESE, THANIKKAL HOUSE,
HILL VIEW NAGAR, KANJIKODE WEST P.O,
PALAKKAD DISTRICT, PIN - 678623
BY ADV AAMIR SOHRAB M. M.
RESPONDENTS:
1 STATE OF KERALA,
HOME DEPARTMENT,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
ROOM NO. 357 (A), 1ST FLOOR, MAIN BLOCK,
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 DIRECTOR,
VIGILANCE AND ANTI CORRUPTION BUREAU,
VIKAS BHAVAN, OPPOSITE KSRTC DEPOT,
PALAYAM P.O, THIRUVANANTHAPURAM DISTRICT,
PIN - 695010
3 DEPUTY SUPERINTENDENT OF POLICE,
VIGILANCE AND ANTI CORRUPTION BUREAU,
PALAKKAD UNIT, G.B ROAD, PALAKKAD HEAD P.O,
PALAKKAD DISTRICT, PIN - 678001
4 DISTRICT COLLECTOR,
PALAKKAD, DISTRICT COLLECTORATE,
PALAKKAD DISTRICT KERALA, PIN - 678013
BY ADV
SRI.RAJESH A SPL GP (VIGILANCE),
SMT.REKHA SR PUBLIC PROSECUTOR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P(Crl).No.6444 of 2024
2
K.BABU, J.
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W.P(C).No.6444 of 2024
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Dated this the 4th day of April, 2024
JUDGMENT
The prayers in this Writ Petition (Civil) filed under Article 226
of the Constitution of India are as follows:
"(i) To issue a writ of Mandamus directing respondent
No.2 to consider and pass orders on Exhibit-P3
petition, after affording the petitioner a reasonable
opportunity of being heard.
(ii) To issue a writ of Mandamus directing respondent
No.3 to consider and pass orders on Exhibit-P4
petition, after affording the petitioner a reasonable
opportunity of being heard.
(iii) To issue a writ of Mandamus directing respondent
No.1 to initiate action upon Exhibit-P6 petition, after
affording the petitioner a reasonable opportunity of
being heard.
(iv) To dispense with the filing of the English
translations of the vernacular documents filed
along with this W.P(C) on such terms as this
Hon'ble Court may deem fit and proper.
(v) Grant/issue any other relief/order/direction which
the Hon'ble Court deems fit and just in the light of
the facts and circumstances of this case."
2. The petitioner alleges corruption against the revenue
officials and others. It is submitted that the petitioner preferred
Ext.P3 complaint before the Vigilance and Anti-Corruption Bureau.
3. The learned Senior Public Prosecutor submitted that the
VACB arrested Sri.Sudhakaran, former Thahsildar (LR), Palakkad
against whom allegations have been raised. The investigation is
going on in the matter. The learned Senior Public Prosecutor also
submitted that the investigating agency will look into all the
allegations contained in Ext.P3 during the course of investigation.
4. The submission is recorded.
The Writ Petition (C) is closed with liberty to the petitioner to
approach this Court in future, if he so advised.
Sd/-
K.BABU,
JUDGE
KAS
APPENDIX OF WP(C) 6444/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT OF THIS
HON'BLE COURT IN W.P(C) NO.31066 OF
2023, DATED 25.09.2023
EXHIBIT P2 A TRUE COPY OF THE REPORT ON P.
SUDHAKARAN'S ARREST, AS PUBLISHED IN
THE THRISSUR EDITION OF THE NEW INDIAN
EXPRESS, DATED NIL
EXHIBIT P3 A TRUE COPY OF THE PETITION FILED BY
THE PETITIONER BEFORE RESPONDENT NO.2,
DATED 25.01.2024
EXHIBIT P4 A TRUE COPY OF THE PETITION FILED BY
THE PETITIONER BEFORE RESPONDENT NO.3,
DATED 25.01.2024
EXHIBIT P5 A TRUE COPY OF THE PETITION FILED BY
THE PETITIONER BEFORE RESPONDENT NO.4,
DATED 25.01.2024
EXHIBIT P6 A TRUE COPY OF THE PETITION FILED BY
THE PETITIONER BEFORE THE HON'BLE
MINISTER FOR REVENUE AND HOUSING,
KERALA, DATED 25.01.2024
EXHIBIT P7 A TRUE COPY OF THE PETITION FILED BY
THE PETITIONER BEFORE THE HON'BLE CHIEF
MINISTER OF KERALA, DATED 25.01.2024
