Kerala High Court
Subaida Abdul Rasheed vs Stae Of Kerala on 12 November, 2024
W.P.(C) No. 14134 of 2020
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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. 14134 OF 2020
PETITIONERS :
1 SUBAIDA ABDUL RASHEED
AGED 61 YEARS
W/O.ABUDL RASHEED AGED 61 YEARS, T.C.37/145,OLD
T.C.44/1762 (1),PADMA NAGAR, FORT, THIRUVANANTHAPURAM
2 RAHUMA BEEVI,
AGED 62 YEARS
W/O. SHAHUL HAMEED, T.C.37/145,OLD T.C.44/1762
(1),PADMA NAGAR, FORT, THIRUVANANTHAPURAM
BY ADVS. SRI.R.S.KALKURA
SRI.M.S.KALESH
SRI.HARISH GOPINATH
SMT.R.BINDU
SMT.P.ANJANA
SRI.JOHNSON JOSE PANJIKKARAN
SRI.P.I.NAJUMAL HUSSAIN
SMT.NEENU PAVITHRAN
RESPONDENTS:
1 STAE OF KERALA
REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001
2 DIRECTOR GENERAL OF POLICE,
POLICE HEAD QUARTERS, VAZHUTHAAID,
THIRUVANANTHAPURAM-695 014
3 COMMISSIONER OF POLICE,
THIRUVANANTHAPURAM CITY, OFFICE OF THE COMMISSIONER
OF POLICE, VAZHUTHACAUD, THIRUVANANTHAPURAM-695 014
W.P.(C) No. 14134 of 2020
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4 ASSISTANT COMMISSIONER OF POLICE,
ATTAKULANGARA, FORT P.O., THIRUVANANTHAPURAM-695 023
5 CIRCLE INSPECTOR OF POLICE,
ATTAKULANGARA, FORT P.O., THIRUVANANTHAPURAM-695 023
6 SUB INSPECTOR OF POLICE,
ATTAKULANGARA, FORT P.O., THIRUVANANTHAPURAM-695 023
7 BABURAJ
BRANCH SECRETARY CPM, PAZHAVANGADI,FORT P.O.,
THIRUVANANTHAPURAM-695 023
8 SANTHOSH
S/O.KUMARAN, CPI, BRANCH SECRETARY, PLOT NO.56,PADMA
NAGAR, FORT P.O., THIRUVANANTHAPURAM-695 023
9 SREEJA
D/O.KUMARAN, PLOT NO.57, PADMA NAGAR, FORT P.O.,
THIRUVANANTHAPURAM-695 023
BY ADVS. SRI.SAIJO HASSAN
SRI.BENOJ C AUGUSTIN
SRI.RAFEEK. V.K.
SMT.P.PARVATHY
SMT.SURYA P SHAJI
SMT.AATHIRA SUNNY
SHRI.MANAS P HAMEED
OTHER PRESENT:
R1 TO 6 - 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:
W.P.(C) No. 14134 of 2020
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JUDGMENT
Dated this the 12th day of November, 2024
The writ petition is preferred alleging police harassment by
respondents 5 and 6. The dispute involved in this case is purely
civil in nature.
2. When the matter taken up for consideration on
14.07.2020, considering the facts involved in this case, this
Court was pleased to grant an interim order. On the basis of the
said interim order, it appears that the grievance voiced in this
writ petition is redressed. Under such circumstances, I deem it
appropriate, by making the interim order dated 14.07.2020
absolute, the writ petition can be closed.
Accordingly, the writ petition is closed.
Sd/-
P.M. MAJOJ,
JUDGE
SSS
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APPENDIX OF WP(C) 14134/2020
PETITIONERS' EXHIBITS :
EXHIBIT P1 THE TRUE COPY OF THE RECEIPT NO.6236 FOR
PAYMENT OF LICENCE FEE FOR THE YEAR 1983-84
FOR THE CONDUCT OF STATIONERY SHOP
EXHIBIT P2 THE TRUE COPY OF THE RECEIPT NO.102909 FOR
THE PAYMENT OF PROFESSIONAL TAX FOR THE
YEAR 1983-84
EXHIBIT P3 THE TRUE COPY OF THE ORDER DATED 4.11.2004
OF THE MINISTER ON APPLICATION BY THE
PETITIONERS
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED
20.2.2006 ALONG WITH THE ORDERS
EXHIBIT P5 TRUE COPY OF THE RATION CARD BEARING
NO.810645 IN THE NAME OF THE PETITIONER
EXHIBIT P6 TRUE COPY OF THE ELECTORAL CARD STANDING IN
THE NAME OF THE FIRST PETITIONER AND HER
HUSBAND
EXHIBIT P7 RUE COPY OF THE RESIDENCE CERTIFICATE DATED
25.3.1999
EXHIBIT P8 THE TRUE COPY OF THE RELEVANT PORTION OF
THE VOTERS LIST FOR THE YEAR 2015 FOR THE
BUILDING TC-80/161,FORT WARD SHOWING THE
NAMES OF THE PETITIONERS AND ABDUL RAHSEED
EXHIBIT P9 TRUE COPY OF THE NOTICE DATED 1.6.2007
ISSUED BY THE ADDL, TAHSILDAR,
THIRUVANANTHAPURAM
EXHIBIT P10 THE TRUE COPY OF THE PLAN PREPARED BY THE
TALUK SURVEYOR INDICATING THE PROPERTY OF
THE PETITIONERS
EXHIBIT P11 TRUE COPY OF THE SETTLEMENT REGISTER
DEMARCATION LAND REGISTER IN RESPECT OF THE
PROPERTY IN SY.NO.683
EXHIBIT P12 TRUE COPY OF THE REPORT DATED 25.3.2013
ISSUED BY THE VILLAGE OFFICER, VANCHIYOR TO
THE SPECIAL TAHSILDAR, SREE PANDARAVAKA
EXHIBIT P13 TRUE COPY OF THE REVENUE LIST PREPARED BY
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THE VILLAGE OFFICER VANCHIYOOR DATED
13.8.2012
EXHIBIT P14 TRUE COPY OF THE JUDGMENT DATED 11.1.2015
IN WRIT APPEAL NO.1265 OF 2014
EXHIBIT P15 TRUE COPY OF THE ORDER 25.5.2018 IN RP
NO.1200 OF 2015 IN WA 1265 OF 2014
EXHIBIT P16 PHOTOGRAPH OF THE FLAG IMPLANTED INT HE
PROPERTY OF THE PETITIONER BY RESPONDENT 7
TO 9
EXHIBIT P17 TRUE COPY OF THE REPRESENTATION DATED
12.06.2020 SUBMITTED BY THE PETITIONERS
HUSBAND ABDUL RASHEED BEFORE THE CITY
COMMISSIONER OF POLICE
EXHIBIT P18 THE TRUE COPY OF THE POSTAL RECEIPT
INDICATING ISSUANCE OF EXHIBIT P17 TO THE
CITY COMMISSIONER OF POLICE
EXHIBIT P19 TRUE COPY OF THE REPRESENTATION DATED
12.06.2020 SUBMITTED BY THE PETITIONERS
HUSBAND ADBUL RASHEED BEFORE THE ASSISTANT
COMMISSIONER OF POLICE
EXHIBIT P20 THE TRUE COPY OF THE POSTAL RECEIPT
INDICATING ISSUANCE OF EXHIBIT P19 TO THE
ASSISTANT COMMISSIONER OF POLICE
