V.G.Rajendran vs State Of Kerala
2024 Latest Caselaw 32605 Ker

Kerala High Court

V.G.Rajendran vs State Of Kerala on 11 November, 2024

                                                 2024:KER:84347

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

 MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA, 1946

                     WP(C) NO. 20650 OF 2020

PETITIONER:


          V.G.RAJENDRAN
          AGED 72 YEARS
          S/O. M N GOVIDEN,
          RESIDING AT VETTAVACOTTU HOUSE,
          OTHERA WEST, KUTTOOR VILLAGE,
          THIRUVALLA TALUK,
          PATHANAMTHITTA DISTRICT.


          BY ADV K.N.RADHAKRISHNAN(THIRUVALLA)


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO THE
          HOME DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM PIN 695 001

    2     DISTRICT POLICE CHIEF,
          PATHANAMTHITTA, PATHANAMTHITTA P.O,

    3     STATION HOUSE OFFICER,
          (INSPECTOR OF POLICE)
          THIRUVALLA POLICE STATION,
          THIRUVALLA, PIN 689 101

    4     SUB INSPECTOR OF POLICE,
          THIRUVALLA POLICE STATION,
          THIRUVALLA, PIN 689 101
 WP(C) No.20650 of 2020

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                                                  2024:KER:84347



     5      SOUMINI MOHAN,
            RESIDING AT VETTAVACOTTU HOUSE,
            OTHERA WEST P.O,
            KUTTOOR VILLAGE,
            THIRUVALLA TALUK,
            PATHANAMTHITTA DISTRICT PIN 689 551


            R1 TO 4 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.20650 of 2020

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                              P.M. MANOJ, J
                      -----------------------------------
                     W.P.(C) No.20650 of 2020
           --------------------------------------------------------
           Dated this the 11th day of November, 2024


                                JUDGMENT

The writ petition is preferred alleging illegal

interference by respondents 1 to 4. The basic issue

involved in this case is cut and removal of teak tree, which

was situated in the property of the petitioner.

2. It is the case of the petitioner that under the

influence of the 5th respondent, respondents 3 and 4 are

interfering in the matter and he seeks an interim order

directing respondents 1 to 4 not interfere with the civil

dispute involved in this case. However, the petitioner could

not secure any interim order till this date and the matter

was last posted on 14.10.2020, thereafter the petitioner has

never tried to bring up this matter before the Court. It

appears that thereby, no subsisting grievance persists in

this writ petition.

Accordingly, the writ petition is closed.

Sd/-

P.M.MANOJ JUDGE sss

2024:KER:84347

APPENDIX OF WP(C) 20650/2020

PETITIONER EXHIBITS

EXHIBIT P1 THE COPY OF WILL NO. 50/1974 OF SRO THIRUVALLA, DATED 15-07-1974.

EXHIBIT P2 THE COPY OF PETITIONER'S SON'S DISCHARGE SHEET ISSUED FROM THE LAKESHORE HOSPITAL DATED 20-03-2020