Kerala High Court
Abbas Ali vs Anto Augustine on 6 February, 2024
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RP NO. 1267 OF 2023
AGAINST THE REFERENCE ORDER IN CON. CASE(C) 177/2018 OF HIGH COURT
OF KERALA
REVIEW PETITIONERS/RESPONDENTS 5 AND 6 IN THE CONTEMPT CASE (C):
1 ABBAS ALI,
AGED 49 YEARS, S/O. HYDERALI,
MANNISSERI HOUSE, THIRUVALI P. O.,
MALAPPURAM DISTRICT,
NOW WORKING AS INSPECTOR OF POLICE,
AREECODE POLICE STATION, MALAPPURAM, PIN - 673639.
2 GEORGE C. V.,
AGED 58 YEARS, S/O. VARGHESE,
RETIRED SUB INSPECTOR OF POLICE, CHERAKKUZHI HOUSE,
AMBALAVAYAL(P. O.), M. G. ROAD, WAYANAD, PIN - 673593.
BY ADVS.
SMT. GIRIJA K. GOPAL
RESPONDENT/PETITIONER IN THE CONTEMPT CASE (C):
ANTO AUGUSTINE,
AGED 33 YEARS, S/O. AUGUSTINE,
MANAGING DIRECTOR, M/S. ASIAN SURYA UDYOG PVT. LTD.,
MARRY TOWERS, 474 B, SOUTH KALAMASSERY,
ERNAKULAM, PIN - 683104.
BY ADV.
SRI. M. P. ASHOK KUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, ALONG WITH RP.11/2024, 13/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP NO. 1267 OF 2023 & connected cases
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RP NO. 1351 OF 2023
AGAINST THE REFERENCE ORDER IN CON. CASE(C) 178/2018 OF HIGH COURT
OF KERALA
REVIEW PETITIONERS/RESPONDENTS 5 AND 6 IN THE CONTEMPT CASE (C):
1 ABBAS ALI,
AGED 49 YEARS, S/O. HYDERALI,
MANNISSERI HOUSE, THIRUVALI P. O.,
MALAPPURAM DISTRICT,
CIRCLE INSPECTOR OF POLICE,
AREECODE POLICE STATION, MALAPPURAM, PIN - 673639.
2 GEORGE C. V.,
AGED 57 YEARS, S/O. VARGHESE,
RETIRED SUB INSPECTOR OF POLICE,
MEENANGADI POLICE STATION,WAYANAD,
CHERAKKUZHI HOUSE, AMBALAVAYAL P. O. (M. G. ROAD),
WAYANAD, PIN - 673593.
BY ADVS.
SMT. GIRIJA K. GOPAL
RESPONDENT/PETITIONER IN THE CONTEMPT CASE (C):
ANTO AUGUSTINE,
AGED 32 YEARS, S/O. AUGUSTINE,
MANAGING DIRECTOR, M/S. ASIAN SURYA UDYOG PVT. LTD.,
MARRY TOWERS, 474 B, SOUTH KALAMASSERY,
ERNAKULAM, PIN - 683104.
BY ADV.
SRI. M. P. ASHOK KUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, ALONG WITH RP.1267/2023 AND CONNECTED CASES, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
RP NO. 1267 OF 2023 & connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RP NO. 1361 OF 2023
AGAINST THE REFERENCE ORDER CON. CASE (C) 181/2018 OF HIGH
COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 5 AND 6 IN THE
CONTEMPT CASE (C):
1 ABBAS ALI,
AGED 45 YEARS, S/O. HYDERALI,
MANNISSERI HOUSE, THIRUVALI P. O.,
MALAPPURAM DISTRICT,
SUBINSPECTOR OF POLICE,
AREECODE POLICE STATION,
MALAPPURAM, PIN - 673639.
2 GEORGE C. V.,
AGED 61 YEARS, S/O. VARGHESE,
RETIRED SUB INSPECTOR OF POLICE,
CHERAKKUZHI HOUSE, AMBALAVAYALP. O. (M. G. ROAD),
WAYANAD, PIN - 673593.
BY ADVS.
SMT. GIRIJA K. GOPAL
RESPONDENT/PETITIONER IN THE CONTEMPT CASE (C):
ANTO AUGUSTINE,
AGED 28 YEARS, S/O. AUGUSTINE,
MANAGING DIRECTOR, M/S. ASIAN SURYA UDYOG PVT. LTD.,
MARRY TOWERS, 474 B, SOUTH KALAMASSERY,
ERNAKULAM, PIN - 683104.
BY ADV.
SRI. M. P. ASHOK KUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, ALONG WITH RP.1267/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP NO. 1267 OF 2023 & connected cases
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RP NO. 11 OF 2024
AGAINST THE REFERENCE ORDER IN CON.CASE(C) 180/2018 OF HIGH
COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 5 AND 6 IN THE CONTEMPT CASE
(C):
1 ABBAS ALI,
AGED 49 YEARS, S/O. HYDERALI,
MANNISSERI HOUSE, THIRUVALI P. O.,
MALAPPURAM DISTRICT,
NOW WORKING AS INSPECTOR OF POLICE,
AREECODE POLICE STATION, MALAPPURAM, PIN - 673639.
2 GEORGE C. V.,
AGED 58 YEARS, S/O. VARGHESE,
RETIRED SUB INSPECTOR OF POLICE,
CHERAKKUZHI HOUSE, AMBALAVAYAL(P. O.),
M. G. ROAD, WAYANAD, PIN - 673593.
BY ADVS.
SMT. GIRIJA K. GOPAL
RESPONDENT/PETITIONER IN THE CONTEMPT CASE (C):
ANTO AUGUSTINE,
AGED 33 YEARS, S/O. AUGUSTINE,
MANAGING DIRECTOR, M/S. ASIAN SURYA UDYOG PVT. LTD.,
MARRY TOWERS, 474 B, SOUTH KALAMASSERY,
ERNAKULAM, PIN - 683104.
BY ADV.
SRI. M. P. ASHOK KUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, ALONG WITH RP.1267/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP NO. 1267 OF 2023 & connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RP NO. 13 OF 2024
AGAINST THE REFERENCE ORDER IN Con.Case(C) 179/2018 OF HIGH
COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 5 AND 6 IN THE CONTEMPT CASE
(C):
1 ABBAS ALI,
AGED 45 YEARS, S/O. HYDERALI,
MANNISSERI HOUSE, THIRUVALI P. O.,
MALAPPURAM DISTRICT,
NOW WORKING AS INSPECTOR OF POLICE,
AREECODE POLICE STATION, MALAPPURAM, PIN - 673639.
2 GEORGE C. V.,
AGED 58 YEARS, S/O. VARGHESE,
RETIRED SUB INSPECTOR OF POLICE,
CHERAKKUZHI HOUSE, AMBALAVAYAL (P. O.),
M. G. ROAD, WAYANAD, PIN - 673593.
BY ADVS.
SMT. GIRIJA K. GOPAL
RESPONDENT/PETITIONER IN THE CONTEMPT CASE (C):
ANTO AUGUSTINE,
AGED 33 YEARS, S/O. AUGUSTINE,
MANAGING DIRECTOR, M/S. ASIAN SURYA UDYOG PVT. LTD.,
MARRY TOWERS, 474 B, SOUTH KALAMASSERY,
ERNAKULAM, PIN - 683104.
BY ADV.
SRI. M. P. ASHOK KUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, ALONG WITH RP.1267/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP NO. 1267 OF 2023 & connected cases
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RP NO. 44 OF 2024
AGAINST THE REFERENCE ORDER IN CON.CASE(C) 182/2018 OF HIGH
COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 5 AND 6 IN THE CONTEMPT CASE
(C):
1 ABBAS ALI,
AGED 45 YEARS, S/O. HYDERALI,
MANNISSERI HOUSE, THIRUVALI P. O.,
MALAPPURAM DISTRICT,
SUB INSPECTOR OF POLICE,
AREECODE POLICE STATION, MALAPPURAM, PIN - 673639.
2 GEORGE C. V.,
AGED 61 YEARS, S/O. VARGHESE,
RETIRED SUB INSPECTOR OF POLICE,
CHERAKKUZHI HOUSE, AMBALAVAYAL P. O. (M. G. ROAD),
WAYANAD, PIN - 673593.
BY ADVS.
SMT. GIRIJA K. GOPAL
RESPONDENT/PETITIONER IN THE CONTEMPT CASE (C):
ANTO AUGUSTINE,
AGED 33 YEARS, S/O. AUGUSTINE,
MANAGING DIRECTOR, M/S. ASIAN SURYA UDYOG PVT. LTD.,
MARRY TOWERS, 474 B, SOUTH KALAMASSERY,
ERNAKULAM, PIN - 683104.
BY ADV.
SRI. M. P. ASHOK KUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, ALONG WITH RP.1267/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP NO. 1267 OF 2023 & connected cases
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
RP NO. 48 OF 2024
AGAINST THE REFERENCE ORDER IN CON.CASE(C) 183/2018 OF HIGH
COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 5 AND 6 IN THE CONTEMPT CASE
(C):
1 ABBAS ALI,
AGED 45 YEARS, S/O. HYDERALI,
MANNISSERI HOUSE, THIRUVALI P. O.,
MALAPPURAM DISTRICT,
SUB INSPECTOR OF POLICE,
AREECODE POLICE STATION, MALAPPURAM, PIN - 673639.
2 GEORGE C. V.,
AGED 61 YEARS, S/O. VARGHESE,
RETIRED SUB INSPECTOR OF POLICE,
CHERAKKUZHI HOUSE, AMBALAVAYAL P. O. (M. G. ROAD),
WAYANAD, PIN - 673593.
BY ADVS.
SMT. GIRIJA K. GOPAL
RESPONDENT/PETITIONER IN THE CONTEMPT CASE (C):
ANTO AUGUSTINE,
AGED 33 YEARS, S/O. AUGUSTINE,
MANAGING DIRECTOR, M/S. ASIAN SURYA UDYOG PVT. LTD.,
MARRY TOWERS, 474 B, SOUTH KALAMASSERY,
ERNAKULAM, PIN - 683104.
BY ADV.
SRI. M. P. ASHOK KUMAR
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
06.02.2024, ALONG WITH RP.1267/2023 AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP NO. 1267 OF 2023 & connected cases
8
DINESH KUMAR SINGH, J.
--------------------------
RP Nos. 1267, 1351 and 1361 of 2023
and 11, 13, 44 and 48 of 2024
In
Cont. Case (C) Nos. 177, 178, 181, 180, 179, 182
and 183 of 2018
-------------------------
Dated this the 6th day of February, 2024
ORDER
1. The batch of these Review Petitions is seeking review of the
reference order dated 15.10.2019 passed by the learned Single
Judge in in Cont. Case (C) No. 177 of 2018 and connected cases
whereby the learned Single Judge referred the matter to the
Division Bench under Contempt of Court (High Court of Kerala)
Rules, 1988 framed under the Contempt of Courts Act, 1971. Rule 6
of the said Rules is extracted hereunder;
"6. Taking cognizance - Every proceeding for
contempt shall be dealt with by a Bench of not less
than two Judges:
Provided that a proceeding under Section 14
of the Act shall be dealt with by the Judge or
Judges, in whose presence or hearing the offence is
alleged to have been committed and in accordance
with the provisions thereof:
Provided further that where civil contempt is
alleged in respect of the judgment, decree,
RP NO. 1267 OF 2023 & connected cases
direction, order, writ or other process of a Single
Judge, the matter shall be posted before that Judge
who shall hold the preliminary enquiry in the
matter. The Judge, if satisfied that no prima facie
case has been made out, or it is not expedient to
proceed with the matter, may dismiss the petition.
If a prima facie case is made out and unconditional
apology is not tendered by the respondent and
accepted by the Court, the Judge may direct that
the matter be posted before the Bench dealing with
contempt matters:
Provided that where the Judge concerned is
not available, the Chief Justice may direct the
application be posted before some other Judge for
orders."
2. The vires of the said Rules came to be tested by the Division
Bench of this Court in its Order dated 02.02.2021 in Contempt Case
(C) No.1073 of 2014 (S) in W.P.(C) No. 25527 of 2014.
3. The learned Division Bench, after analysing the provisions of
the Contempt of Court Act in threadbare, came to the conclusion
that Rule 6 of the Contempt of Court Rules (High Court of Kerala),
1988 is ultra vires the Constitution of India and Section 19 (1) of the
Contempt Court Act, 1971 and the same was dismissed.
4. Once the Rule 6 under which the reference was made to the
Division Bench has been struck down, no statutory force can be
attached to the reference order passed by the learned Single Judge
RP NO. 1267 OF 2023 & connected cases
under review in the present batch of Review Petitions. In view of the
Judgment of the learned Division Bench (supra), the Contempt Cases
have been delegated to the learned Single Judge and thus these
cases are listed before this Bench. Once the reference order itself is
not in existence, there is no occasion to entertain the review
petitions against non existing orders. Thus, these review petitions
are not maintainable which are hereby dismissed.
Sd/-
DINESH KUMAR SINGH
JUDGE
Svn
RP NO. 1267 OF 2023 & connected cases
PETITIONERS' ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE ORDER DATED 15.10.2019
IN CONT. CASE (CIVIL) 177/2018 ISSUED BY THIS
HON'BLE COURT
ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 28.8.2016
ISSUED BY THE VILLAGE OFFICER,MUTTIL SOUTH TO
THE SUB INSPECTOR OF POLICE, MEENANGADY
(ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A3 A TRUE COPY OF MEMORANDUM OF CONTEMPT CASE
[ C ] ALONG WITH MEMORANDUM OF CHARGES IN
CONT. CASE(C) 1549/2016 (WITHOUT ANNEXURES
THEREIN)
ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT FILED BY
JAYASANKAR IN CONTEMPT CASE (CIVIL) 1549 OF
2016 DATED 17.10.2016
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT DATED 23.3.2017
IN CONT. CASE(C) NO. 1549 OF 2016 AND
CONNECTED CASES PASSED BY THIS HON'BLE COURT
ANNEXURE A6 A TRUE COPY OF COMPLAINT NO. 411/16 FILED BY
THE CONTEMPT PETITIONER BEFORE STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A7 A TRUE COPY OF THE OBJECTION FILED BY THE 1ST
REVIEW PETITIONER (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A8 A TRUE COPY OF THE OBJECTION DATED 26.10.2016
TO ANNEXURE A6 FILED BY THE DISTRICT POLICE
CHIEF, WAYANAD (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A9 A TRUE COPY OF ORDER DATED 1.8.2017 IN
COMPLAINT NO. 411/16 PASSED BY STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A10 A TRUE COPY OF THE COMPLAINT DATED 6.9.2016
(ALONG WITH ENGLISH TRANSLATION) FILED BY THE
CONTEMPT PETITIONER BEFORE THE KERALA STATE
RP NO. 1267 OF 2023 & connected cases
HUMAN RIGHT COMMISSION
ANNEXURE A11 A TRUE COPY OF THE NOTICE RECEIVED IN HRMP
NO.8843/2016 /WYD, THE DISTRICT POLICE CHIEF,
WAYANAD SUBMITTED A DETAILED EXPLANATION
DATED 7.10.2016, A TRUE COPY OF WHICH (ALONG
WITH ENGLISH TRANSLATION)
ANNEXURE A12 A TRUE COPY OF THE APPEAL DATED 15.12.2016
FILED BY THE CONTEMPT PETITIONER BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A13 A TRUE COPY OF THE JUDGMENT DATED 23.2.2022
PASSED BY THIS HON'BLE COURT IN WP (C) NO.
40977 OF 2016
ANNEXURE A14 A TRUE COPY OF THE ARGUMENT NOTE DATED
15.12.2022 FILED BY THE CONTEMPT PETITIONER
BEFORE THE DISTRICT COLLECTOR, WAYANAD
ANNEXURE A15 A TRUE COPY OF THE DETAILED EXPLANATION
LETTER FILED BY THE 1ST REVIEW PETITIONER
DATED 3.1.2023 BEFORE THE DISTRICT COLLECTOR,
WAYANAD (ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A16 A TRUE COPY OF THE DETAILED ORDER PASSED BY
THE DISTRICT COLLECTOR, WAYANAD DATED
16.1.2023
ANNEXURE A17 A TRUE COPY OF THE JUDGMENT DATED 18.1.2023
PASSED BY THIS HON'BLE COURT IN CONTEMPT CASE
NO.2513 OF 2022
ANNEXURE A18 A TRUE COPY OF THE COMPLAINT FILED BY THE
CONTEMPT PETITIONER DATED 6.3.2018 BEFORE THE
CHIEF MINISTER OF KERALA (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A19 A TRUE COPY OF THE EXPLANATION LETTER
SUBMITTED INSPECTOR OF POLICE, MEENANGADY
POLICE
ANNEXURE A20 TRUE COPY OF THE ORDER DATED 25.11.2016 IN
CMP 18/2016 PASSED BY THE DISTRICT LEVEL
POLICE COMPLAINTS AUTHORITY, WAYANAD
RP NO. 1267 OF 2023 & connected cases
PETITIONERS' ANNEXURES
ANNEXURE A1 A CERTIFIED COPY OF THE ORDER DATED
15.10.2019 IN CONT. CASE NO 178 OF 2018
ISSUED BY THIS HON'BLE COURT
ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 28.8.2016
ISSUED BY THE VILLAGE OFFICER, MUTTIL SOUTH
TO THE SUB INSPECTOR OF POLICE, MEENANGADY
(ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A3 A TRUE COPY OF MEMORANDUM OF CONTEMPT
PETITION ALONG WITH MEMORANDUM OF CHARGES IN
CONT. CASE(C) 1545/2016 (WITHOUT ANNEXURES
THEREIN)
ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT DATED
17.10.2016 FILED BY THE SOLE RESPONDENT IN
CCC 1549 OF 2016
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT DATED 23.3.2017
IN CONT. CASE(C) NO. 1545 OF 2016 AND
CONNECTED CASES PASSED BY THIS HON'BLE COURT
ANNEXURE A6 A TRUE COPY OF COMPLAINT NO. 411/16 FILED BY
THE CONTEMPT PETITIONER BEFORE STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A7 A TRUE COPY OF THE OBJECTION FILED BY THE
1ST REVIEW PETITIONER (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A8 A TRUE COPY OF THE OBJECTION DATED
26.10.2016 TO ANNEXURE A6 FILED BY THE
DISTRICT POLICE CHIEF, WAYANAD (ALONG WITH
ENGLISH TRANSLATION)
ANNEXURE A9 A TRUE COPY OF ORDER DATED 1.8.2017 IN
COMPLAINT NO. 411/16 PASSED BY STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A10 A TRUE COPY OF THE COMPLAINT DATED 6.9.2016
(ALONG WITH ENGLISH TRANSLATION) FILED BY
THE CONTEMPT PETITIONER BEFORE THE KERALA
RP NO. 1267 OF 2023 & connected cases
STATE HUMAN RIGHT COMMISSION
ANNEXURE A11 A TRUE COPY OF THE NOTICE RECEIVED IN HRMP
NO.8843/2016 /WYD, THE DISTRICT POLICE
CHIEF, WAYANAD SUBMITTED A DETAILED
EXPLANATION DATED 7.10.2016, (ALONG WITH
ENGLISH TRANSLATION)
ANNEXURE A12 A TRUE COPY OF THE APPEAL DATED 15.12.2016
FILED BY THE CONTEMPT PETITIONER BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A13 A TRUE COPY OF THE JUDGMENT DATED 23.2.2022
PASSED BY THIS HON'BLE COURT IN WP (C) NO.
40977 OF 2016
ANNEXURE A14 A TRUE COPY OF THE ARGUMENT NOTE DATED
15.12.2022 BEFORE THE DISTRICT COLLECTOR,
WAYANAD
ANNEXURE A15 A TRUE COPY OF THE DETAILED EXPLANATION
DATED 3.1.2023 BEFORE THE DISTRICT
COLLECTOR, WAYANAD FILED BY THE 1ST CONTEMPT
PETITIONER
ANNEXURE A16 A TRUE COPY OF THE DETAILED ORDER PASSED BY
THE DISTRICT COLLECTOR, WAYANAD DATED
16.1.2023
ANNEXURE A17 A TRUE COPY OF THE JUDGMENT DATED 18.1.2023
PASSED BY THIS HON'BLE COURT IN CONTEMPT
CASE NO.2513 OF 2022
ANNEXURE A18 A TRUE COPY OF THE COMPLAINT FILED BY THE
CONTEMPT PETITIONER DATED 6..3..2018 BEFORE
THE CHIEF MINISTER OF KERALA [ ALONG WITH
ENGLISH TRANSLATION ]
ANNEXURE A19 A TRUE COPY OF THEN EXPLANATION LETTER
SUBMITTED INSPECTOR OF POLICE, MEENANGADY
POLICE
ANNEXURE A20 A TRUE COPY OF THE ORDER DATED 25.11.2016 IN
CMP 18/2016 PASSED BY THE DISTRICT LEVEL
POLICE COMPLAINTS AUTHORITY, WAYANAD
RP NO. 1267 OF 2023 & connected cases
PETITIONERS' ANNEXURES
ANNEXURE A1 A CERTIFIED COPY OF THE ORDER DATED
15.10.2019 IN CCC 181/2018 ISSUED BY THIS
HON'BLE COURT
ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 28.8.2016
ISSUED BY THE VILLAGE OFFICER, MUTTIL SOUTH
TO THE SUB INSPECTOR OF POLICE, MEENANGADY
(ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A3 A TRUE COPY OF MEMORANDUM OF CONTEMPT
PETITION ALONG WITH MEMORANDUM OF CHARGES IN
CONT. CASE(C) 1543/2016 (WITHOUT ANNEXURES
THEREIN)
ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT DATED
17.10.2016 FILED BY THE SOLE RESPONDENT IN
CCC 1549 OF 2016
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT DATED 23.3.2017
IN CONT. CASE(C) NO. 1543 OF 2016 AND
CONNECTED CASES PASSED BY THIS HON'BLE COURT
ANNEXURE A6 A TRUE COPY OF COMPLAINT NO. 411/16 FILED BY
THE CONTEMPT PETITIONER BEFORE STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A7 A TRUE COPY OF THE OBJECTION FILED BY THE
1ST REVIEW PETITIONER (ALONG WITH ENGLISH
TRANSLATION) TO ANNEXURE A6
ANNEXURE A8 A TRUE COPY OF THE OBJECTION DATED
26.10.2016 TO ANNEXURE A6 FILED BY THE
DISTRICT POLICE CHIEF, WAYANAD (ALONG WITH
ENGLISH TRANSLATION ]
ANNEXURE A9 A TRUE COPY OF ORDER DATED 1.8.2017 IN
COMPLAINT NO. 411/16 PASSED BY STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A10 A TRUE COPY OF THE COMPLAINT DATED 6.9.2016
(ALONG WITH ENGLISH TRANSLATION) FILED BY
THE CONTEMPT PETITIONER BEFORE THE KERALA
RP NO. 1267 OF 2023 & connected cases
STATE HUMAN RIGHT COMMISSION
ANNEXURE A11 A TRUE COPY OF THE NOTICE RECEIVED IN HRMP
NO.8843/2016 /WYD, THE DISTRICT POLICE
CHIEF, WAYANAD SUBMITTED A DETAILED
EXPLANATION DATED 7.10.2016 (ALONG WITH
ENGLISH TRANSLATION)
ANNEXURE A12 A TRUE COPY OF THE APPEAL DATED 15.12.2016
FILED BY THE CONTEMPT PETITIONER BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A13 A TRUE COPY OF THE JUDGMENT DATED 23.2.2022
PASSED BY THIS HON'BLE COURT IN WP (C) NO.
40977 OF 2016
ANNEXURE A14 A TRUE COPY OF ARGUMENT NOTE DATED 15.12.
2022 FILED BY THE CONTEMPT PETITIONER BEFORE
THE DISTRICT COLLECTOR, WAYANAD
ANNEXURE A15 A TRUE COPY OF THE DETAILED EXPLANATION
LETTER DATED 3.1.2023 BEFORE THE DISTRICT
COLLECTOR, WAYANAD (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A16 A TRUE COPY OF THE DETAILED ORDER PASSED BY
THE DISTRICT COLLECTOR , WAYANAD DATED
16.1.2023
ANNEXURE A17 A TRUE COPY OF THE JUDGMENT DATED 18.1.2023
PASSED BY THIS HON'BLE COURT IN CONTEMPT
CASE NO.2513 OF 2022
ANNEXURE A18 A TRUE COPY OF THE COMPLAINT FILED BY THE
CONTEMPT PETITIONER 6.3.2018 BEFORE THE
CHIEF MINISTER OF KERALA (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A19 A TRUE COPY OF THE EXPLANATION LETTER
SUBMITTED INSPECTOR OF POLICE, MEENANGADY
POLICE ALONG WITH ENGLISH TRANSLATION
ANNEXURE A20 A TRUE COPY OF THE ORDER DATED 25.11.2016 IN
CMP 18/2016 PASSED BY THE DISTRICT LEVEL
POLICE COMPLAINTS AUTHORITY, WAYANAD
RP NO. 1267 OF 2023 & connected cases
PETITIONERS' ANNEXURES
ANNEXURE A1 A CERTIFIED COPY OF THE ORDER DATED
15.10.2019 IN CCC 180/2018 ISSUED BY THIS
HON'BLE COURT
ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 28.8.2016
ISSUED BY THE VILLAGE OFFICER, MUTTIL SOUTH
TO THE SUB INSPECTOR OF POLICE, MEENANGADY
(ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A3 A TRUE COPY OF MEMORANDUM OF CONTEMPT
PETITION ALONG WITH MEMORANDUM OF CHARGES IN
CONT. CASE(C) 1545/2016 (WITHOUT ANNEXURES
THEREIN)
ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT DATED
17.10.2016 FILED BY THE SOLE RESPONDENT IN
CCC 1549 OF 2016
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT DATED 23.3.2017
IN CONT. CASE(C) NO. 1542 OF 2016 AND
CONNECTED CASES PASSED BY THIS HON'BLE COURT
ANNEXURE A6 A TRUE COPY OF COMPLAINT NO. 411/16 FILED BY
THE CONTEMPT PETITIONER BEFORE STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A7 A TRUE COPY OF THE OBJECTION FILED BY THE
1ST REVIEW PETITIONER (ALONG WITH ENGLISH
TRANSLATION) TO ANNEXURE A6
ANNEXURE A8 A TRUE COPY OF THE OBJECTION DATED
26.10.2016 TO ANNEXURE A6 FILED BY THE
DISTRICT POLICE CHIEF, WAYANAD (ALONG WITH
ENGLISH TRANSLATION)
ANNEXURE A9 A TRUE COPY OF ORDER DATED 1.8.2017 IN
COMPLAINT NO. 411/16 PASSED BY STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A10 A TRUE COPY OF THE COMPLAINT DATED 6.9.2016
(ALONG WITH ENGLISH TRANSLATION) FILED BY
THE CONTEMPT PETITIONER BEFORE THE KERALA
RP NO. 1267 OF 2023 & connected cases
STATE HUMAN RIGHT COMMISSION
ANNEXURE A11 TRUE COPY OF THE NOTICE RECEIVED IN HRMP
NO.8843/2016 /WYD, THE DISTRICT POLICE
CHIEF, WAYANAD SUBMITTED A DETAILED
EXPLANATION DATED 7.10.2016, A TRUE COPY OF
WHICH (ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A12 A TRUE COPY OF THE APPEAL DATED 15.12.2016
FILED BY THE CONTEMPT PETITIONER BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A13 A TRUE COPY OF THE JUDGMENT DATED 23.2.2022
PASSED BY THIS HON'BLE COURT IN WP (C) NO.
40977 OF 2016
ANNEXURE A14 CONTEMPT PETITIONER FILED AN TRUE COPY OF
THE ARGUMENT NOTE DATED 15.12.2022 BEFORE
THE DISTRICT COLLECTOR, WAYANAD
ANNEXURE A 15 A TRUE COPY OF THE DETAILED EXPLANATION
DATED 3.1.2023 BEFORE THE DISTRICT
COLLECTOR, WAYANAD ALONG WITH TRANSLATION
ANNEXURE A 16 A TRUE COPY OF THE DETAILED ORDER PASSED BY
THE DISTRICT COLLECTOR DATED 16.1.2023
ANNEXURE A 17 A TRUE COPY OF THE JUDGMENT DATED 18.1.2023
PASSED BY THIS HON'BLE COURT IN CONTEMPT
CASE NO.2513 OF 2022
ANNEXURE A 18 A TRUE COPY OF THE COMPLAINT DATED 6.3.2018
BEFORE THE CHIEF MINISTER OF KERALA FILED BY
THE PETITIONER (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A 19 A TRUE COPY OF THE AN EXPLANATION SUBMITTED
BY THE MEENANGADY POLICE ALONG WITH
TRANSLATION
ANNEXURE A 20 A TRUE COPY OF THE ORDER DATED 25.11.2016 IN
CMP 18/2016 PASSED BY THE DISTRICT LEVEL
POLICE COMPLAINTS AUTHORITY, WAYANAD
RP NO. 1267 OF 2023 & connected cases
PETITIONERS' ANNEXURES
ANNEXURE A1 A CERTIFIED COPY OF THE ORDER DATED
15.10.2019 IN CCC 179/2018 ISSUED BY THIS
HON'BLE COURT
ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 29.8.2016
ISSUED BY THE VILLAGE OFFICER, MUTTIL SOUTH
TO THE SUB INSPECTOR OF POLICE, MEENANGADY
(ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A3 A TRUE COPY OF MEMORANDUM OF CONTEMPT
PETITION ALONG WITH MEMORANDUM OF CHARGES IN
CONT. CASE(C) 1561/2016 (WITHOUT ANNEXURES
THEREIN)
ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT DATED 17.10.2016
FILED BY THE SOLE RESPONDENT IN CONTEMPT CASE
(CIVIL) 1549 OF 2016
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT DATED 23.3.2017
IN CONT. CASE(C) NO. 1561 OF 2016 AND
CONNECTED CASES PASSED BY THIS HON'BLE COURT
ANNEXURE A6 A TRUE COPY OF COMPLAINT NO. 411/16 FILED BY
THE CONTEMPT PETITIONER BEFORE STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A7 A TRUE COPY OF THE OBJECTION FILED BY THE 1ST
REVIEW PETITIONER (ALONG WITH ENGLISH
TRANSLATION) TO ANNEXURE A6
ANNEXURE A8 A TRUE COPY OF THE OBJECTION DATED 26.10.2016
TO ANNEXURE A6 FILED BY THE DISTRICT POLICE
CHIEF, WAYANAD (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A9 A TRUE COPY OF ORDER DATED 1.8.2017 IN
COMPLAINT NO. 411/16 PASSED BY STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A10 A TRUE COPY OF THE COMPLAINT DATED 6.9.2016
(ALONG WITH ENGLISH TRANSLATION) FILED BY THE
CONTEMPT PETITIONER BEFORE THE KERALA STATE
RP NO. 1267 OF 2023 & connected cases
HUMAN RIGHT COMMISSION
ANNEXURE A11 A TRUE COPY OF THE NOTICE RECEIVED IN HRMP
NO.8843/2016 /WYD, THE DISTRICT POLICE CHIEF,
WAYANAD SUBMITTED A DETAILED EXPLANATION
DATED 7.10.2016, (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A12 A TRUE COPY OF THE APPEAL DATED 15.12.2016
FILED BY THE CONTEMPT PETITIONER BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A13 A TRUE COPY OF THE JUDGMENT DATED 23.2.2022
PASSED BY THIS HON'BLE COURT IN WP (C) NO.
40977 OF 2016
ANNEXURE A14 A TRUE COPY OF THE ARGUMENT NOTE DATED
15.12.2022 FILED BY THE CONTEMPT PETITIONER
BEFORE THE DISTRICT COLLECTOR, WAYANAD
ANNEXURE A15 A TRUE COPY OF THE DETAILED EXPLANATION
LETTER FILED BY THE 1ST REVIEW PETITIONER
DATED 3.1.2023 BEFORE THE DISTRICT COLLECTOR
WAYANAD [ ALONG WITH ENGLISH TRANSLATION ]
ANNEXURE A16 A TRUE COPY OF THE DETAILED ORDER PASSED BY
THE DISTRICT COLLECTOR, WAYANAD DATED
16.1.2023
ANNEXURE A17 A TRUE COPY OF THE JUDGMENT DATED 18.1.2023
PASSED BY THIS HON'BLE COURT IN CONTEMPT CASE
NO.2513 OF 2022
ANNEXURE A18 A TRUE COPY OF THE COMPLAINT FILED BY THE
CONTEMPT PETITIONER DATED 6.3.2018 BEFORE THE
CHIEF MINISTER OF KERALA (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A19 A TRUE COPY OF THE EXPLANATION LETTER
SUBMITTED INSPECTOR OF POLICE, MEENANGADY
POLICE
ANNEXURE A20 TRUE COPY OF THE ORDER DATED 25.11.2016 IN
CMP 18/2016 PASSED BY THE DISTRICT LEVEL
POLICE COMPLAINTS AUTHORITY, WAYANAD
RP NO. 1267 OF 2023 & connected cases
PETITIONERS' ANNEXURES
ANNEXURE A1 A CERTIFIED COPY OF THE ORDER DATED
15.10.2019 IN CONT. CASE NO 182 OF 2018
ISSUED BY THIS HON'BLE COURT
ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 28.8.2016
ISSUED BY THE VILLAGE OFFICER, MUTTIL SOUTH
TO THE SUB INSPECTOR OF POLICE, MEENANGADY
(ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A3 A TRUE COPY OF MEMORANDUM OF CONTEMPT CASE
(CIVIL) ALONG WITH MEMORANDUM OF CHARGES IN
CONT. CASE(C) 1545/2016 (WITHOUT ANNEXURES
THEREIN)
ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT FILED BY THE
SOLE RESPONDENT IN CONT. CASE [C ] 1549 OF
2016 DATED 17.10.2016
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT DATED 23.3.2017
IN CONT. CASE(C) NO. 1552 OF 2016 AND
CONNECTED CASES PASSED BY THIS HON'BLE COURT
ANNEXURE A6 A TRUE COPY OF COMPLAINT NO. 411/16 FILED BY
THE CONTEMPT PETITIONER BEFORE STATE POLICE
COMPLAINTS AUTHORITY DATED 9/9/2016
ANNEXURE A7 A TRUE COPY OF THE OBJECTION FILED BY THE 1ST
REVIEW PETITIONER (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A8 A TRUE COPY OF THE OBJECTION DATED 26.10.2016
TO ANNEXURE A6 FILED BY THE DISTRICT POLICE
CHIEF, WAYANAD (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A9 A TRUE COPY OF ORDER DATED 1.8.2017 IN
COMPLAINT NO. 411/16 PASSED BY STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A10 A TRUE COPY OF THE COMPLAINT DATED 6.9.2016
(ALONG WITH ENGLISH TRANSLATION) FILED BY THE
CONTEMPT PETITIONER BEFORE THE KERALA STATE
RP NO. 1267 OF 2023 & connected cases
HUMAN RIGHT COMMISSION
ANNEXURE A11 A TRUE COPY OF THE NOTICE RECEIVED IN HRMP
NO.8843/2016 /WYD, THE DISTRICT POLICE CHIEF,
WAYANAD SUBMITTED A DETAILED EXPLANATION
DATED 7.10.2016, (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A12 A TRUE COPY OF THE APPEAL DATED 15.12.2016
FILED BY THE CONTEMPT PETITIONER BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A13 A TRUE COPY OF THE JUDGMENT DATED 23.2.2022
PASSED BY THIS HON'BLE COURT IN WP (C) NO.
40977 OF 2016
ANNEXURE A14 A TRUE COPY OF THE ARGUMENT NOTE DATED
15.12.2022 FILED BY THE CONTEMPT PETITIONER
BEFORE THE DISTRICT COLLECTOR, WAYANAD
ANNEXURE A15 A TRUE COPY OF THE DETAILED EXPLANATION
LETTER FILED BY THE 1ST REVIEW PETITIONER
DATED 3.1.2023 BEFORE THE DISTRICT COLLECTOR,
WAYANAD (ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A16 A TRUE COPY OF THE DETAILED ORDER PASSED BY
THE DISTRICT COLLECTOR, WAYANAD DATED
16..1..2023
ANNEXURE A17 A TRUE COPY OF THE JUDGMENT DATED 18.1.2023
PASSED BY THIS HON'BLE COURT IN CONTEMPT CASE
NO.2513 OF 2022
ANNEXURE A18 A TRUE COPY OF THE COMPLAINT FILED BY THE
CONTEMPT PETITIONER DATED 6.3.2018 BEFORE THE
CHIEF MINISTER OF KERALA (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A19 A TRUE COPY OF THE EXPLANATION LETTER
SUBMITTED INSPECTOR OF POLICE, MEENANGADY
POLICE
ANNEXURE A20 A TRUE COPY OF THE ORDER DATED 25.11.2016 IN
CMP 18/2016 PASSED BY THE DISTRICT LEVEL
POLICE COMPLAINTS AUTHORITY, WAYANAD
RP NO. 1267 OF 2023 & connected cases
PETITIONERS' ANNEXURES
ANNEXURE A1 A CERTIFIED COPY OF THE ORDER DATED 15.10.2019
IN CONT. CASE [C] NO. 183/2018 ISSUED BY THIS
HON'BLE COURT
ANNEXURE A2 A TRUE COPY OF THE LETTER DATED 28.8.2016
ISSUED BY THE VILLAGE OFFICER, MUTTIL SOUTH TO
THE SUB INSPECTOR OF POLICE, MEENANGADY (ALONG
WITH ENGLISH TRANSLATION)
ANNEXURE A3 A TRUE COPY OF MEMORANDUM OF CONTEMPT PETITION
ALONG WITH MEMORANDUM OF CHARGES IN CONT.
CASE(C) 1545/2016 (WITHOUT ANNEXURES THEREIN)
ANNEXURE A4 A TRUE COPY OF THE AFFIDAVIT DATED 17.10.2016
FILED BY THE SOLE RESPONDENT IN CONT.CASE [C]
NO. 1549 OF 2016
ANNEXURE A5 A TRUE COPY OF THE JUDGMENT DATED 23.3.2017 IN
CONT. CASE(C) NO. 1540 OF 2016 AND CONNECTED
CASES PASSED BY THIS HON'BLE COURT
ANNEXURE A6 A TRUE COPY OF COMPLAINT FILED BY THE CONTEMPT
PETITIONER BEFORE STATE POLICE COMPLAINTS
AUTHORITY
ANNEXURE A7 A TRUE COPY OF THE OBJECTION FILED BY THE 1ST
REVIEW PETITIONER (ALONG WITH ENGLISH
TRANSLATION) TO ANNEXURE A6
ANNEXURE A8 A TRUE COPY OF THE OBJECTION DATED 26.10.2016
TO ANNEXURE A6 FILED BY THE DISTRICT POLICE
CHIEF, WAYANAD (ALONG WITH ENGLISH
TRANSLATION)
ANNEXURE A9 A TRUE COPY OF ORDER DATED 1.8.2017 IN
COMPLAINT NO. 411/16 PASSED BY STATE POLICE
COMPLAINTS AUTHORITY
ANNEXURE A10 A TRUE COPY OF THE COMPLAINT DATED 6.9.2016
(ALONG WITH ENGLISH TRANSLATION) FILED BY THE
CONTEMPT PETITIONER BEFORE THE KERALA STATE
HUMAN RIGHT COMMISSION
RP NO. 1267 OF 2023 & connected cases
ANNEXURE A11 A TRUE COPY OF THE NOTICE RECEIVED IN HRMP
NO.8843/2016 /WYD, THE DISTRICT POLICE CHIEF,
WAYANAD SUBMITTED A DETAILED EXPLANATION DATED
7.10.2016, A TRUE COPY OF WHICH (ALONG WITH
ENGLISH TRANSLATION
ANNEXURE A12 A TRUE COPY OF THE APPEAL DATED 15.12.2016
FILED BY THE CONTEMPT PETITIONER BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A13 A TRUE COPY OF THE JUDGMENT DATED 23.2.2022
PASSED BY THIS HON'BLE COURT IN WP (C) NO.
40977 OF 2016
ANNEXURE A14 A TRUE COPY OF THE CONTEMPT PETITIONER FILED
AN ARGUMENT NOTE DATED 15.12.2022 BEFORE THE
DISTRICT COLLECTOR, WAYANAD
ANNEXURE A15 A TRUE COPY OF THE ANSWER THE AVERMENTS RAISED
BY THE CONTEMPT PETITIONER BEFORE THE DISTRICT
COLLECTOR, THE 1ST REVIEW PETITIONER HAD FILED
A DETAILED EXPLANATION DATED 3.1.2023 BEFORE
THE DISTRICT COLLECTOR, WAYANAD (ALONG WITH
ENGLISH TRANSLATION)
ANNEXURE A16 A TRUE COPY OF THE DETAILED ORDER PASSED BY
THE DISTRICT COLLECTOR, WAYANAD DATED
16..1..2023
ANNEXURE A17 A TRUE COPY OF THE JUDGMENT DATED 18.1.2023
PASSED BY THIS HON'BLE COURT IN CONTEMPT CASE
NO.2513 OF 2022
ANNEXURE A18 A TRUE COPY THE COMPLAINT DATED 6.3.2018
BEFORE THE CHIEF MINISTER OF KERALA , A TRUE
COPY OF WHICH (ALONG WITH ENGLISH TRANSLATION)
ANNEXURE A19 A TRUE COPY OF THE EXPLANATION LETTER
SUBMITTED BY INSPECTOR OF POLICE
ANNEXURE A20 TRUE COPY OF THE ORDER DATED 25.11.2016 IN CMP
18/2016 PASSED BY THE DISTRICT LEVEL POLICE
COMPLAINTS AUTHORITY, WAYANAD
