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Santhosh P.T vs The State Of Kerala Represented By The ...
2024 Latest Caselaw 4682 Ker

Citation : 2024 Latest Caselaw 4682 Ker
Judgement Date : 6 February, 2024

Kerala High Court

Santhosh P.T vs The State Of Kerala Represented By The ... on 6 February, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

WP(C) No.3171/2013                       1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                          &
                       THE HONOURABLE MR. JUSTICE JOHNSON JOHN
             Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                      IA.NO.1/2024 IN WP(C) NO. 3171 OF 2013
   APPLICANT/3RD PARTY:

          SHERRY VAKKACHAN, AGED 49, S/O.V.J. VAKKACHAN, VATTATHARA HOUSE,
          PATTANCHERRY ROAD, POONITHURA P.O, KOCHIN, KERALA 682038,
          MOB:9249441012.

   RESPONDENTS/PETITIONERS/RESPONDENTS IN THE WRIT PETITION:

      1. SANTHOSH P.T., AGED 35 YEARS, S/O.THANKAPPAN, PUNATHIL HOUSE,
         PONJASSERY P.O., PERUMBAVOOR.
      2. SHINOJ XAVIER, AGED 30 YEARS, SO.P.O.XAVIER PANICKASSERY HOUSE
      3. UMESH A.K., AGED 35 YEARS, SO.KRISHNANKUTTY, AMMARAMBIL HOUSE,
         NEDUNGAPARA P.O., PATTAL
      4. THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT HOME
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
      5. THE CIRCLE INSPECTOR OF POLICE, PERUMBAVOOR PERUMBAVOOR P.O. 683 542
      6. THE SUB INSPECTOR OF POLICE, KURUPPUMPADY POLICE STATION PERUMBAVOOR
         683 542
      7. ALIYAS, AGED 44 YEARS, SO.MATHI KOLLELI HOUSE KADANADU KARA KODANAD
         VILLAGE, KUNNATHUNADU TALUK, KODANAD P.O. PIN - 683544.
      8. SALAR, AGED 46, S/O.AYYAPPAN RESIDING AT MADAPPURAM
         HOUSE KRATTUPALLIKARA, PERUMBAVOOR VILLAGE, KUNNATHUNADU TALUK,
         PERUMBAVOOR P.O.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to issue the certified
   copy of the memorandum of Writ Petition along with Exhibits in the
   interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 04.02.2013 and upon hearing the arguments of SRI.C.M.EBRAHIM
   Advocate for Petitioner in I.A/3rd Party in WP(C), M/S.ABRAHAM P.GEORGE,
   M.SANTHY, K.VINODKUMAR Advocates for R1 to R3 in I.A/Petitioners in WP(C),
   GOVERNMENT PLEADER SRI.M.K.ABOOBACKAR, the Court passed the following:
 WP(C) No.3171/2013                            2/3

                                          ORDER

Allowed.

Sd/- P.B.SURESH KUMAR, JUDGE

Sd/- JOHNSON JOHN, JUDGE

06-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 3171/2013 Exhibit P1 TRUE PHOTOCOPY OF THE SALE DEED NO.3249/2012, SRO KURUPPAMPADY EXECUTED BY THE 4TH RESPONDENT IN FAVOUR OF THE 1ST PETITIONER.

Exhibit P2 TRUE PHOTOCOPY OF THE SALE DEED NO.3556/2012, SRO KURUPPAMPADY.

Exhibit P3 TRUE PHOTOCOPY OF THE PLAINT IN ORIGINAL SUIT NO.10/2013 OF SUB COURT, PERUMBAVOOR. Exhibit P4 TRUE PHOTOCOPY OF THE COMPLAINT DATED 24-01-2013 SUBMITTED BY THE PETITIONERS AND REFUSED TO BE ACCEPTED BY THE 2ND RESPONDENT.

 
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