State Human Rights Protection Centre vs State Of Kerala
2024 Latest Caselaw 32001 Ker

Kerala High Court

State Human Rights Protection Centre vs State Of Kerala on 7 November, 2024

                                                     2024:KER:84122

WP(C) NO. 39538 OF 2024

                               -1-
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                    &

                 THE HONOURABLE MR. JUSTICE S.MANU

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

                      WP(C) NO. 39538 OF 2024


PETITIONER/S:

            STATE HUMAN RIGHTS PROTECTION CENTRE,
            VELLIKKULANGARA, THRISSUR DISTRICT, PIN- 680699
            REPRESENTED BY ITS SECRETARY, JOY KAITHARATH, AGED 73
            YEARS, S/O. ANTONY, KAITHARATH HOUSE,
            VELLIKKUALANGARA HOUSE, VELLIKKULANGARA P.O.,
            THRISSUR DISTRICT, PIN - 680669

            BY ADV JOHN K.GEORGE


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY, HOME DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2       LAW SECRETARY
            STATE OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM, PIN
            - 695001
    3       THE DEPUTY SUPERINTENDENT OF POLICE
            VIGILANCE & ANTI-CORRUPTION BUREAU, PALAKKAD P O,
            KONATTU PARAMBU, PIN - 678001

            SRI K.P.HARISH, SR.GP


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                           2024:KER:84122

WP(C) NO. 39538 OF 2024

                                 -2-

                             JUDGMENT

NITIN JAMDAR, C.J.

Heard Mr. John K. George, learned counsel for the Petitioner.

2. Petitioner organization seeks a writ of mandamus to the Special Judge, Thrissur, to start the trial pending before that court expeditiously.

3. According to us, such a writ of mandamus is not warranted. However, we place the matter on the administrative side to ascertain the status of the trial.

4. The writ petition is accordingly disposed of.

NITIN JAMDAR CHIEF JUSTICE

S.MANU JUDGE

uu 07.11.2024 2024:KER:84122

WP(C) NO. 39538 OF 2024

APPENDIX OF WP(C) 39538/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE ORDER DATED 18/3/2021 IN CRL.M.P NO. 673/2012 IN C.C.NO.22/2011 ENQUIRY COMMISSIONER AND SPECIAL JUDGE, THRISSUR