U.Mohanan vs The District Police Chief
2024 Latest Caselaw 31955 Ker

Kerala High Court

U.Mohanan vs The District Police Chief on 7 November, 2024

                                                   2024:KER:82984

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

 THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946

                       WP(C) NO. 8541 OF 2020

PETITIONER:

          U.MOHANAN
          AGED 68 YEARS
          S/O. GOVINDANKUTTY NAIR, UNNITHIRI HOUSE,
          MULANGUNNATHUKAVU P.O., THRISSUR.



RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF
          THRISSUR, AYYANTHOLE P.O., THRISSUR-680 003.

    2     THE CIRCLE INSPECTOR OF POLICE
          KUNNAMKULAM, KUNNAMKULAM P.O., PIN-680 503.

    3     THE DISTRICT POLICE CHIEF
          MALAPPURAM, COLLECTORATE P.O., UPHILL,
          MALAPPURAM-676 505.

    4     THE DISTRICT POLICE CHIEF
          PALAKKAD, CIVIL STATION P.O., PALAKKAD-678 001.

    5     THE CIRCLE INSPECTOR OF POLICE
          PATTAMBI, PATTAMBI P.O.-679 303.

          SRI.RAJEEV GEORGE,GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.8541 of 2020
                                                      2024:KER:82984
                                   2
                         JUDGMENT

The writ petition is preferred seeking police

protection to the stage carriage bearing Registration No. KL-

08 AQ 2025 operating on the route Kodungallur-

Perinthalmanna with a valid regular permit at that point of

time. However, being aggrieved by the obstruction caused by

certain bus operators as well as their employees at a place

called Perinthalmanna, the petitioner has approached this

Court seeking police protection for operating his service.

2. On considering the plea, this Court was pleased to

grant police protection to the petitioner to operate stage

carriage bearing Registration No. KL-08 AQ 2025 operating

on the route Kodungallur-Perinthalmanna against any

obstruction with a rider that the petitioner has a valid permit

to operate the vehicle, and shall follow the time schedule.

3. On considering the facts and circumstances

2024:KER:82984

involved in this case, it appears that on the strength of the

police protection granted on 23.03.2020, the petitioner should

operate the service, if he had a valid permit and he is

maintaining the time schedule fixed by the competent

authority.

If any further grievance is existing, the petitioner can

approach this Court. On the said circumstance, making the

interim order dated 23.03.2020 absolute, the writ petition is

closed.

Sd/-

P.M MANOJ JUDGE AKH

2024:KER:82984

APPENDIX OF WP(C) 8541/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REGULAR PERMIT OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS DATED 17.2.2010.

EXHIBIT P3 TRUE COPY OF THE RC BOOK OF SC KL-08 AQ 2025.

EXHIBIT P4 TRUE COPY OF THE REQUEST DATED 27.2.2020