Shine Damodaran vs The State Police Chief
2024 Latest Caselaw 32900 Ker

Kerala High Court

Shine Damodaran vs The State Police Chief on 13 November, 2024

                                                 2024:KER:85287

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA, 1946

                     WP(C) NO. 24518 OF 2020

PETITIONERS:

    1     SHINE DAMODARAN
          AGED 48 YEARS
          S/O.DAMODARAN, KOVALAYIL, VENGALLOOR P.O.,
          OPP.RELIANCE PETROL PUMP, THODUPUZHA - 685 608.

    2     ANU SHINE
          AGED 38 YEARS
          W/O.SHINE DAMODARAN, KOVALAYIL, VENGALLOOR P.O.,
          OPP. RELIANCE PETROL PUMP, THODUPUZHA - 685 608.

          BY ADV K.R.SUNIL


RESPONDENTS:



    1     THE STATE POLICE CHIEF
          POLICE QUARTERS, THIRUVANANTHAPURAM - 695 010.

    2     THE DISTRICT POLICE CHIEF,
          IDUKKI DISTRICT - 685 612.

    3     THE CIRCLE INSPECTOR OF POLICE
          THODUPUZHA POLICE STATION, THODUPUZHA - 685 584.

    4     THE REGIONAL TRANSPORT OFFICER
          REGIONAL TRANSPORT OFFICE, THODUPUZHA - 685 584.

    5     THE INDUSLND BANK(VEHICLE FINANCE DIVISION),
          REPRESENTED BY ITS REGIONAL MANAGER
          1ST FLOOR, JAIN TOWER -11, NEAR RAILWAY OVER
          BRIDGE, N.H.17, BYPASS, EDAPPALLY, KOCHI,
          PIN - 682 024.
 WP(C)No.24518 of 2020

                                                   2024:KER:85287
                                 2
     6       INDUSLND, MARKETING & FINANCIAL SERVICES,
             REPRESENTED BY ITS BRANCH MANAGER,
             CMK COMPLEX, 1ST FLOOR, VENGALOOR P.O.,
             THODUPUZHA - 685 585.

     7       THE RESERVE BANK OF INDIA, REPRESENTED BY ITS
             REGIONAL DIRECTOR,
             BAKERY JUNCTION, THIRUVANANTHAPURAM - 605 0363

             BY ADV SRI.VARGHESE C.KURIAKOSE
             R1 TO 4 -SRI.RAJEEV GEORGE,GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.11.2024,     THE     COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C)No.24518 of 2020

                                                     2024:KER:85287
                                  3


                        JUDGMENT

(Dated this the 13th day of November, 2024)

Today when the matter is taken up for consideration, the

learned Counsel for the petitioner submitted that, there is no

instruction from the petitioners and the writ petition can be closed.

Recording the above submission, the writ petition is closed.

Sd/-

P.M MANOJ JUDGE AKH

2024:KER:85287

APPENDIX OF WP(C) 24518/2020

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE DEMAND NOTICE DATED 14/10/2020 SENT TO THE 1ST PETITIONER.

EXHIBIT P2 THE TRUE COPY OF THE DEMAND NOTICE DATED 14/10/2020 SENT TO THE 2ND PETITIONER.

EXHIBIT P3 THE TRUE COPY OF THE REPOSSESSION NOTICE HANDED OVER TO THE OPERATOR OF THE ESCALATOR.

EXHIBIT P4 THE TRUE COPY OF THE NOTICE NOW ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P5 THE TRUE THE COPY OF THE COMPLAINT SEND BY THE 2ND PETITIONER.