Rouba Residency vs The Sub Inspector Of Police
2024 Latest Caselaw 26638 Ker

Kerala High Court

Rouba Residency vs The Sub Inspector Of Police on 5 September, 2024

                                                       2024:KER:67495


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR.JUSTICE BASANT BALAJI

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

                       WP(C) NO. 12635 OF 2020

PETITIONER:

          M/S.ROUBA RESIDENCY,
          C.V.JUNCTION, PONNANI, EZHUVATHIRUTHY,
          THEYYANGAD, MALAPPURAM DISTRICT, PIN - 679 577,
          REPRESENTED BY ITS MANAGING PARTNER,
          GOPINATHAN M., AGED 60 YEARS, S/O.KUNJUKUTTAN NAIR.

          BY ADVS.
          M.G.KARTHIKEYAN
          SRI.NIREESH MATHEW




RESPONDENTS:

    1     THE SUB INSPECTOR OF POLICE,
          PONNANI, PIN - 679 577, MALAPPURAM DISTRICT.

    2     THE CIRCLE INSPECTOR OF POLICE,
          PONNANI,PIN - 679577, MALAPPURAM DISTRICT.

    3     THE DEPUTY SUPERINTENDENT OF POLICE,
          TIRUR, MALAPPURAM DISTRICT, PIN - 676 101.

    4     THE DISTRICT SUPERINTENDENT OF POLICE,
          MALAPPURAM, PIN - 676 505.

    5     THE DIRECTOR GENERAL OF POLICE (LAW AND ORDER),
          POLICE HEAD QUARTERS, THIRUVANANTHAPURAM - 695 001.

    6     STATE OF KERALA,
          REP. BY SECRETARY (HOME AFFAIRS),
          GOVT. SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
 W.P.(C).No.12635 of 2020

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                                           -2-

       7       NIZAR,
               COUNCILOR, PONNANI MUNICIPALITY, PONNANI,
               MALAPPURAM DISTRICT, PIN - 679 101.

       8       UNNIKRISHNAN,
               COUNCILOR, PONNANI MUNICIPALITY, PONNANI,
               MALAPPURAM DISTRICT, PIN - 679 101.


               BY ADVS.
               SRI.R.O.MUHAMED SHEMEEM
               SMT.NASEEHA BEEGUM P.S.

               SR GP SRI. BIMAL K NATH


       THIS    WRIT        PETITION   (CIVIL)    HAVING   BEEN   FINALLY   HEARD   ON
05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.12635 of 2020

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                                       -3-

                              JUDGMENT

(Dated this the 5th day of September, 2024)

The writ petition was filed by a four star bar hotel for

police protection to the petitioner firm, management staff,

workers, customers, the vehicles coming and going out of the

hotel.

2. An interim order was passed by this Court on

15.07.2020, directing respondents 1 and 2 to ensure that law and

order is maintained and that respondents 7 and 8 or any other

person acting on their behalf causes no obstruction in the peaceful

conduct of the hotel by the petitioner. The learned Government

Pleader submits that as on today there is no obstruction and there

is no law and order situation.

Therefore, this Writ Petition is disposed, with liberty to

the petitioner to approach the police, in case of any obstruction.

Sd/-

BASANT BALAJI JUDGE

ADS

2024:KER:67495

APPENDIX OF WP(C) 12635/2020

PETITIONER EXHIBITS

EXHIBIT P1 PHOTOCOPY OF THE FL-3 LICENSE RENEWAL CERTIFICATE DATED 30.05.2020.

EXHIBIT P2 PHOTOCOPY OF THE PETITION DATED 22.06.2020 SUBMITTED BEFORE THE 1ST RESPONDENT WITH COPIES TO RESPONDENTS 2 TO 6.