George Vattukulam vs The State Of Kerala
2024 Latest Caselaw 26631 Ker

Kerala High Court

George Vattukulam vs The State Of Kerala on 5 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WP(C) NO. 31458 OF 2024

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                                                      2024:KER:67384
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

  THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE

                                  &

                  THE HONOURABLE MR. JUSTICE S.MANU

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                       WP(C) NO. 31458 OF 2024

PETITIONERS:

          GEORGE VATTUKULAM
          AGED 62 YEARS
          S/O.LATE JOSEPH, VATTUKULAM HOUSE, R.V.PURAM P.O.
          THRISSUR DISTRICT., PIN - 680631


          BY ADV JOSEPH RONY JOSE


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS HOME SECRETARY,KERALA GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001

    2     THE STATE POLICE CHIEF
          OFFICE OF STATE POLICE CHIEF , VELLAYAMBALAM P.O,
          TRIVANDRUM DISTRICT, PIN - 695010



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31458 OF 2024

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                               JUDGMENT

A.MUHAMED MUSTAQUE, Acg. C.J.

This public interest litigation is premature. The petitioner

has approached this Court alleging that the Police failed to initiate

action consequent upon a disclosure of cognizable offences in a

public statement made by a sitting MLA, namely Sri.P.V.Anvar. It

is to be noted that such a disclosure, according to petitioner, was

made only on 30.08.2024.

2. The learned Additional Public Prosecutor submits that the

Government already constituted a Special Team on 03.09.2024 and

this writ petition is filed only for the publicity.

We are not able to understand why the petitioner has rushed to

this Court with a public interest litigation, before an action is

taken by the Government or Authority on such a disclosure, if so

warranted. We find absolutely no reason to entertain this writ

petition. Accordingly, this writ petition stands dismissed.

Sd/-

A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/-

S.MANU JUDGE rp WP(C) NO. 31458 OF 2024

2024:KER:67384 APPENDIX OF WP(C) 31458/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF NEWS APPEARED IN THE HINDU NEWS PAPER DATED 03.09.2024

Exhibit P2 THE TRUE COPY OF NEWS APPEARED IN TIMES OF INDIA NEWS PAPER DATED 03.09.2024