Kerala High Court
P.A. Vasudevan vs State Of Kerala on 28 June, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA,
1946
WP(CRL.) NO. 708 OF 2024
PETITIONER:
P.A. VASUDEVAN
AGED 70 YEARS
S/O AYYER, PUTHENPARAMPIL HOUSE,
PANACHIKADU VILLAGE, KUZHIMATTOM P.O.,
KOTTAYAM DISTRICT,
PIN - 686533
BY ADVS.
SANIL JOSE
BONNY BENNY
K.P.ANTONY BINU
AMALJITH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE HOME SECRETARY,
HOME DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM,
PIN - 695001
2 DISTRICT MAGISTRATE IDUKKI
COLLECTORATE, PAINAVU P.O., IDUKKI,
PIN - 685603
3 DISTRICT POLICE CHIEF
CIVIL STATION, IDUKKI, PIN - 685603
4 STATION HOUSE OFFICER
VILLAGE OFFICE, VATTAVADA, IDUKKI
DISTRICT, PIN - 685615
WP(Crl.) NO. 708 of 2024
2
5 MUHAMMED ASHIQ U.A
AGED 45 YEARS
S/O ABDUL RAHMAN MAULAVI, ULLADATHU MUBARAQ
MANZIL, EDATHALA NORTH P.O., ALUVA EAST
VILLAGE, ALUVA TALUK, ERNAKULAM DISTRICT,
PIN - 683561
BY ADV
SRI. SREEJA V (PP)
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 28.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(Crl.) NO. 708 of 2024
3
BECHU KURIAN THOMAS, J
.............................................
WP(Crl.) No. 708 of 2024
.......................................................
Dated this the 28th day of June, 2024
JUDGMENT
By an order dated 17.06.2024, the 4 th respondent
sealed off the buildings belonging to the petitioner bearing
No.VGP VIII/329 and VIII/59 for 24 hours. Subsequently, by
Ext.P9 order dated 18.06.2024, the 2nd respondent confirmed the
said order and extended it for a further 59 days as per Section
67(1) of the Kerala Police Act, 2011. In the meantime, the
petitioner filed an application under Section 67(2) of the Kerala
Police Act, 2011, for modification of the order of the District
Magistrate. The said application is pending consideration. The
limited prayer of the petitioner in this writ petition is for a direction
to consider his application in a time bound manner.
2. Having heard, Sri. Sanil Jose, the learned counsel for
the petitioner and Smt. Sreeja V, the learned Public Prosecutor,
this Court is of the view that the writ petition can be disposed of.
WP(Crl.) NO. 708 of 2024
3. Hence, there will be a direction to the 2 nd respondent to
consider and pass appropriate orders on Ext.P10 application, as
expeditiously as possible, at any rate, within a period of three
weeks from the date of receipt of copy of the judgment after
hearing the petitioner and the third respondent.
Writ petition is disposed of as above.
Sd/-
BECHU KURIAN THOMAS
JUDGE
AJ
WP(Crl.) NO. 708 of 2024
APPENDIX OF WP(CRL.) 708/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE PHOTOCOPY OF THE AGREEMENT FOR
SALE DATED 4/5/2019 EXECUTED BY THE
PETITIONER
EXHIBIT P2 TRUE PHOTOCOPY OF THE PLAINT DATED
1/12/2023 IN O.S.NO.292/2023, MUNSIFF
COURT, DEVIKULAM
EXHIBIT P3 TRUE PHOTOCOPY OF THE PLAINT DATED
1/12/2023 IN O.S.NO.293/2023, MUNSIFF
COURT, DEVIKULAM
EXHIBIT P4 TRUE PHOTOCOPY OF THE ORDER DATED
25/5/2024 IN I.A.NO.1/2023 IN
O.S.NO.287/2023, MUNSIFF COURT,
DEVIKULAM
EXHIBIT P5 TRUE PHOTOCOPY OF THE LAND TAX RECEIPT
DATED 18/4/2024 ISSUED BY THE VILLAGE
OFFICER, VATTAVADA
EXHIBIT P6 TRUE PHOTOCOPY OF THE ORDER DATED
21/12/2023 IN W.P.(C).NO.43357/2023 OF
THIS HON'BLE COURT
EXHIBIT P7 TRUE PHOTOCOPY OF THE ORDER DATED
13/6/2024 IN W.P.(C).NO.21250/2024 OF
THIS HON'BLE COURT
EXHIBIT P8 TRUE PHOTOCOPY OF THE ORDER DATED NIL
ISSUED BY THE 4TH RESPONDENT STATION
HOUSE OFFICER
EXHIBIT P9 TRUE PHOTOCOPY OF THE ORDER DATED
18/6/2024 PASSED BY THE 2ND RESPONDENT
DISTRICT MAGISTRATE
EXHIBIT P10 TRUE PHOTOCOPY OF THE APPLICATION
DATED 21/6/2024 SUBMITTED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT
EXHIBIT P11 TRUE PHOTOCOPY OF THE RECEIPT DATED
21/6/2024 ISSUED BY THE OFFICE OF THE
2ND RESPONDENT
TRUE COPY
