Madhu vs Sub Inspector Of Police
2024 Latest Caselaw 33037 Ker

Kerala High Court

Madhu vs Sub Inspector Of Police on 14 November, 2024

                                                       2024:KER:85785
                                    1
WP(C) No.10394 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. 10394 OF 2020

PETITIONER:

               MADHU,AGED 50 YEARS, S/O. MANIAPPAN,
               VAZHAVELIL HOUSE, TMC 31, CHERTHALA NORTH
               VILLAGE, CHERTHALA.


               BY ADVS.
               S.SANAL KUMAR
               BHAVANA VELAYUDHAN
               T.J.SEEMA


RESPONDENTS:

    1          SUB INSPECTOR OF POLICE
               CHERTHALA POLICE STATION 688 524.

    2          DISTRICT POLICE CHIEF, OFFICE OF THE DISTRICT
               POLICE OFFICE, ALAPPUZHA 688 012.

    3          SURENDRAN, S/O. MADHAVAN, VAZHAVELIL HOUSE,
               URAVANCHIRA, CHERTHALA NORTH VILLAGE, CHERTHALA
               688 524.

               BY ADV SRI.R.AZAD BABU
               R1 AND 2 - 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:85785
                                 2
WP(C) No.10394 of 2020

                           JUDGMENT

Dated this the 14th day of November, 2024

The writ petition is preferred alleging police

harassment. It is the case of the petitioner that the dispute

between the petitioner and the 3rd respondent is purely civil

in nature and a suit was pending before the Munsiff Court,

Cherthala, in this regard.

2. When the matter was considered on 27.05.2020,

this Court has granted an interim order as prayed for. In the

light of the said interim order, there is no further untoward

incident or any harassment is reported by the petitioner

before this Court.

Under such circumstances, by making the interim

order dated 27.05.2020 absolute, this writ petition is closed.

sd/-

P.M.MANOJ JUDGE das 2024:KER:85785

APPENDIX OF WP(C) 10394/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE WILL DATED 4.5.2010 EXECUTED BY MANI IN FAVOUR OF THE PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE SETTLEMENT DEED DATED 5.2.1985 EXECUTED BY MADHAVAN IN FAVOUR OF MANI.

EXHIBIT P3 A TRUE COPY OF THE RELINQUISHMENT DEED EXECUTED BY NARAYANAN DATED 13.8.2010.

EXHIBIT P4 A TRUE COPY OF THE LAND TAX RECEIPT EVIDENCING PAYMENT OF TAX IN RESPECT OF THE PROPERTY IN POSSESSION OF THE PETITIONER DATED 7.9.2013.

EXHIBIT P5 A TRUE COPY OF THE RECEIPT SHOWING PAYMENT OF PROPERTY TAX IN RESPECT OF THE BUILDING NO. 19/217.

EXHIBIT P6 A TRUE COPY OF I.A. NO. 2310/2014 IN I.A. NO. 2653/2012 IN O.S. NO. 95/1999 OF THE MUNSIFF COURT, CHERTHALA FILED BY THE PETITIONER HEREIN DATED 5.6.2014.

EXHIBIT P7 A TRUE COPY OF I.A. NO. 745/2018 IN O.S. NO. 95/1999 BEFORE THE MUSNIFF COURT, CHERTHALA FILED BY THE 3RD RESPONDENT HEREIN DATED 12.3.2018.

EXHIBIT P8 A TRUE COPY OF THE REPLY AFFIDAVIT FILED BY THE PETITIONER IN I.. NO. 745/2018 IN O.S. NO. 95/1999 BEFORE THE MUNSIFF COURT, CHERTHALA DATED 27.7.2018.