Markazu Saquafathi Sunniya vs The Superintendent Of Police
2024 Latest Caselaw 31996 Ker

Kerala High Court

Markazu Saquafathi Sunniya vs The Superintendent Of Police on 7 November, 2024

W.P.(C)No.13088 of 2020
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                                                    2024:KER:84477


             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. 13088 OF 2020

PETITIONER/S:

            MARKAZU SAQUAFATHI SUNNIYA
            A SOCIETY REGISTERED UNDER SOCIETIES REGISTRATION
            ACT, REPRESENTED BY ITS SECRETARY, P.C. IBRAHIM
            MASTER, AGED 82 YEARS, PUTHUKUNNAMCHALIL HOUSE,
            RAROTH, VEZHPUR, P.O. THAMARASSERY-673 573.


            BY ADVS.
            Laya Mary Joseph
            SHYAM PADMAN (SR.)(K/939/1990)
            C.M.ANDREWS(K/000070/1989)
            BOBY M.SEKHAR(K/422/2008)
            ASHWATHI SHYAM(K/1451/2020)
            SWATHY SUDHIR(K/2677/2022)
            RAM MOHAN(K/2812/2023)
            MUHAMMED SUHAIL THANGAL.A(K/276/2018)




RESPONDENT/S:

     1      THE SUPERINTENDENT OF POLICE
            OFFICE OF THE SUPERINTENDENT OF POLICE,
            KOZHIKODE-673 020.

     2      THE CIRCLE INSPECTOR OF POLICE
            ATHOLI P.O., ATHOLI-673315.
 W.P.(C)No.13088 of 2020
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     3          OTHAYOTH PARAYI
                AGED 70 YEARS
                W/O. LATE KANDAN, OTHAYOTH, KAKKANCHERY P.O.,
                KOZHIKODE-673 620.

     4          SREEJA
                AGED 44 YEARS
                D/O. PARAYI, OTHAYOTH, KAKKANCHERY P.O.,
                KOZHIKODE-673 620.

     5          PUSHPA
                AGED 38 YEARS
                D/O. PARAYI, OTHAYOTH, KAKKANCHERY P.O.,
                KOZHIKODE-673 620.

     6          RAJU
                AGED 38 YEARS
                S/O. PARAYI, OTHAYOTH, KAKKANCHERY P.O.,
                KOZHIKODE-673 620.

     7          O.K.VELAYUDHAN
                VADAKKOTH MEETHAL, KAKKANCHERY, KOZHIKODE-673
                620.



OTHER PRESENT:

                R1 AND 2 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


         THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION        ON   07.11.2024,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.13088 of 2020
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                              P.M.MANOJ, J.
                      .........................................
                      W.P.(C)No.13088 of 2020
           ..................................................................
           Dated this the 7th day of November, 2024


                                 JUDGMENT

This writ petition is preferred seeking police protection

against respondents 3 to 7.

2. When the matter was taken up for consideration

on 01.07.2020, this Court directed respondents 1 and 2 to

ensusre that law and order is maintained in the area.

Thereafter, no untoward incident is stated to be reported, and

under such circumstances, I deem it appropriate that no

further orders are required in this writ petition, except

making the interim order dated 01.07.2020 absolute.

Accordingly, this writ petition is closed and the

petitioner is free to approach this Court, if any further

grievances subsist.

Sd/-

P.M.MANOJ, JUDGE Dxy

2024:KER:84477

APPENDIX OF WP(C) 13088/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED DATED 30.1.2004.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 20.6.2006 IN OS 15/04.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 7.3.2020.

EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED 22.6.2020.

EXHIBIT P5 TRUE COPY OF THE COMPLAINT DATED 24.6.2020.