Haridasan vs Sub Inspector Of Police
2024 Latest Caselaw 32777 Ker

Kerala High Court

Haridasan vs Sub Inspector Of Police on 12 November, 2024

                                                 2024:KER:84643

          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. 22306 OF 2020

PETITIONER:
          HARIDASAN
          AGED 49 YEARS
          S/O. PAZHANIMALA,
          KIZHAKKEMURI VEEDU, KADAMPIDI,
          CHITTILANCHERY P O, PALAKKAD DISTRICT.

         BY ADVS.
         G.HARIHARAN
         SRI.PRAVEEN.H.


RESPONDENTS:
    1     SUB INSPECTOR OF POLICE
          ALATHUR POLICE STATION, ALATHUR,
          PALAKKAD DISTRICT - 678541

    2     ADDITIONAL TAHSILDAR(TALUK SURVEYOR)
          ALATHUR, PALAKKAD DISTRICT - 678508,

    3     MR. KANNAN P
          S/O. PAZHANIMALA, ARYAKODE VEEDU AYILUR, NSS
          COLLEGE P O, PALAKKAD DISTRICT - 678508.


          BY ADV SRI.V.A.JOHNSON (VARIKKAPPALLIL)
          R1 AND 2- 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:
 WP(C) No.22306 of 2020

                                 2



                                                            2024:KER:84643


                              P.M. MANOJ, J
                      -----------------------------------
                     W.P.(C) No.22306 of 2020
           --------------------------------------------------------
           Dated this the 12th day of November, 2024


                               JUDGMENT

The writ petition is preferred, alleging police

harassment by the 1st respondent. It is the case of the

petitioner that the police is unnecessarily interfering with

civil disputes between the petitioner and the 3 rd respondent.

2. When the matter is taken up today, it is submitted by

the counsel for the petitioner that nothing survives in the prayer

sought in the writ petition.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

P.M.MANOJ JUDGE sss