Musammil vs State Of Kerala
2024 Latest Caselaw 32691 Ker

Kerala High Court

Musammil vs State Of Kerala on 12 November, 2024

                                             2024:KER:84524
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WP(C) No.26438 of 2020

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

          THE HONOURABLE MR. JUSTICE P.M.MANOJ

TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA, 1946

                 WP(C) NO. 26438 OF 2020

PETITIONER:

         MUSAMMIL
         AGED 54 YEARS
         S/O MUHAMMED, VADAKKAN VEETTIL, KAROOPADANNA,
         THRISSUR DISTRICT-680670.

         BY ADVS. SRI.K.C.SANTHOSHKUMAR
                  SMT.K.K.CHANDRALEKHA


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         HOME DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.

    2    THE DISTRICT POLICE CHIEF
         THRISSUR DISTRICT, THRISSUR-680009.

    3    THE DEPUTY SUPERINTENDENT OF POLICE
         IRINJALAKUDA, THRISSUR DISTRICT,-680003.

    4    THE CIRCLE INSPECTOR OF POLICE
         IRINJALAKUDA POLICE STATION IRINJALAKUDA,
         THRISSUR DISTRICT-680121.

    5    THE SENIOR GOELOGIST, DEPARTMENT OF MINING AND
         GEOLOGY, CHEMBUKKAVU, THRISSUR DISTRICT-
         680020.

    6    MUHAMMED HASHIM, S/O HUSSAIN, RAYAM MARAKKAR
         VEETTIL, CHILANKA NORTH,
         THRISSUR DISTRICT-680614.
                                                        2024:KER:84524
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WP(C) No.26438 of 2020

    7          MAJEED, S/O SULAIMAN, THOPPIL HOUSE, CHILANKA
               NORTH, THRISSUR DISTRICT-680614.

    8          NASAR, S/O HAMEED, KUTTANCHIRA PARAMBU,
               CHILANKA NORTH, THRISSUR DISTRCT-680614.


               BY ADV SRI.N.AJITH


OTHER PRESENT:

               R1 TO 5 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING     COME   UP   FOR
ADMISSION       ON   12.11.2024,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                         2024:KER:84524
                                     3
WP(C) No.26438 of 2020

                               JUDGMENT

Dated this the 12th day of November, 2024

The writ petition is preferred seeking police

protection. It appears that the dispute is with respect to the

construction of a building. In that regard, the petitioner

obtained a development permit. However, respondents 6 to

8, who are the persons residing adjacent properties,

interfered with the life of the petitioner.

2. When the matter taken up for consideration on

30.11.2020, the 4th respondent was directed to ensure that

the law and order situation is maintained.

Under such circumstances, it appears that no further

grievance is subsisting in this writ petition. Accordingly, this

writ petition is closed making the interim order dated

30.11.2020 absolute.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:84524

APPENDIX OF WP(C) 26438/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ASSIGNMENT DEED NO.1615/2017 OF SRO VADAKKUMKARA DATED 13.10.2017.

EXHIBIT P2 A TRUE COPY OF THE BUILDING PERMIT BEARING NO.A4-BA (53724) 2019 DATED 01.02.2019 ISSUED BY THE SECRETARY, VELLANGALLUR GRAMA PANCHAYATH

EXHIBIT P3 A TRUE COPY OF THE DEVELOPMENT PERMIT DATED 11.03.2019 ISSUED BY THE SECRETARY, VELLANGALLUR GRAMA PANCHAYATH.

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS BEARING NO.191/20-21/842/OE/CI/TDO/19 DATED 16.11.2020 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE COMPLAINT DATED 17.11.2020 SUBMITTED BEFORE THE RESPONDENTS NO.2.

EXHIBIT P6 TRUE COPY OF THE COMPLAINT DATED 17.11.2020 SUBMITTED BEFORE THE RESPONDENTS NO.3.