Lalitha Viswanathan vs Sreeja Sivan R. S
2024 Latest Caselaw 33011 Ker

Kerala High Court

Lalitha Viswanathan vs Sreeja Sivan R. S on 14 November, 2024

                                                       2024:KER:85733
                                    1
WP(C) No.11416 of 2020

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA,

                                   1946

                       WP(C) NO. 11416 OF 2020

PETITIONERS:

    1          LALITHA VISWANATHAN, AGED 71 YEARS
               W/O. LATE VISWANATHAN, JAI NIVAS, CHITTOOR
               ROAD, AYYAPPANKAVU, ERNAKULAM - 682 018.

    2          JAYAKUMAR K. V., AGED 48 YEARS
               S/O. VISWANATHAN, JAI NIVAS, CHITTOOR ROAD,
               AYYAPPANKAVU, ERNAKULAM - 682 018.

               BY ADV C.A.JOY


RESPONDENTS:

    1          SREEJA SIVAN R. S., AGED 35 YEARS
               D/O. SIVAN KUNJIKKUTTY, SIVA NIVAS, NEELESWARAM
               P. O., KOTTARAKKARA, KOLLAM - 691 505.

    2          STATION HOUSE OFFICER, KOTTARAKARA POLICE
               STATION, KOTTARAKARA, KOLLAM - 691 506.

    3          THE SUPERINTENDENT OF POLICE
               KOLLAM RURAL, KOTTARAKARA, KOLLAM - 691 506.

               R2 AND 3 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING     COME   UP   FOR
ADMISSION       ON   14.11.2024,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                      2024:KER:85733
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WP(C) No.11416 of 2020

                            JUDGMENT

Dated this the 14th day of November, 2024

The writ petition is preferred alleging police

harassment at the instance of the 1st respondent.

2. When the matter is taken up for consideration

today, the learned counsel for the petitioners submitted that

the prayers sought for in this writ petition have become

infructuous, and the writ petition may be closed granting

liberty to the petitioners to approach this Court again, if there

is any further harassment.

In view of the above submission, this writ petition is

dismissed as infructuous, granting liberty to the petitioners to

approach this Court again, if there is any further grievance.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:85733

APPENDIX OF WP(C) 11416/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE MARRIAGE CERTIFICATE DATED 08.02.2019 ISSUED FROM KOCHI MUNICIPAL CORPORATION.

EXHIBIT P2 THE TRUE COPY OF THE LEGAL NOTICES DATED 12.03.2020.

EXHIBIT P3 THE TRUE COPY OF THE ACKNOWLEDGEMENT CARD SHOWING THE RECEIPT OF THE LEGAL NOTICE.

EXHIBIT P4 A TRUE COPY OF THE PETITION, O.P.(DIV) NO.759/2020 BEFORE THE FAMILY COURT, ERNAKULAM.