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Liju Daniel John vs District Police Chief
2024 Latest Caselaw 14554 Ker

Citation : 2024 Latest Caselaw 14554 Ker
Judgement Date : 31 May, 2024

Kerala High Court

Liju Daniel John vs District Police Chief on 31 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 16950 OF 2024


PETITIONER:

          LIJU DANIEL JOHN
          AGED 36 YEARS, S/O. DANIEL JOHN,
          CHIRAKKAL HOUSE, PANNAIYAR COLONY,
          CHITTAR, KONNI TALUK, PIN - 689663

          BY ADVS.
          P.SIVARAJ
          M.MEHAR FARSANA



RESPONDENT:

          DISTRICT POLICE CHIEF
          PATHANAMTHITTA,
          DISTRICT POLICE HEAD QUARTERS,
          RING ROAD, THAZHE VETTIPURAM,
          PATHANAMTHITTA, PIN - 689645

          SRI. RAJEEV JYOTHISH GEORGE,GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16950 OF 2024
                                     2



                              T.R. RAVI, J.
               --------------------------------------------
                       W.P.(C). No.16950 of 2024
                --------------------------------------------
                  Dated this the 31st day of May, 2024

                                JUDGMENT

The petitioner has preferred Ext.P2 complaint before the

respondent and seeks an early disposal of the same. The petitioner is

aggrieved by the officers visiting the residence based on anonymous

complaints and regarding unnecessary material being circulated

through the social media touching upon the character of the petitioner.

In view of the limited prayer made, this writ petition is disposed

of directing the respondent to consider and pass orders on Ext.P2,

after hearing the petitioner, at the earliest, at any rate, within one

month from the date of receipt of a copy of this judgment.

/-

-SS                                                         Sd/-/-

                                                     T.R. RAVI
                                                       JUDGE

Pn
 WP(C) NO. 16950 OF 2024





                  APPENDIX OF WP(C) 16950/2024

PETITIONER'S EXHIBITS

Exhibit P1          TRUE COPY OF THE MEDICAL CERTIFICATE DATED

10-04-2024 ISSUED BY THE MEDICAL OFFICER, PRIMARY HEALTH CENTRE, CHAKKUPALLAM

Exhibit P2 A TRUE COPY OF THE COMPLAINT DATED 06-03-2024 SUBMITTED BEFORE THE DISTRICT POLICE CHIEF

Exhibit P3 A TRUE COPY OF THE RECEIPT DATED 06-03-2024 ACKNOWLEDGING THE EXT.PL COMPLAINT ISSUED FROM THE OFFICE OF THE DISTRICT POLICE CHIEF

 
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