Latha K Pillai vs The District Police Chief
2024 Latest Caselaw 26986 Ker

Kerala High Court

Latha K Pillai vs The District Police Chief on 6 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                                 2024:KER:69136

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                       THE HONOURABLE MR.JUSTICE V.G.ARUN

         FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                             WP(C) NO. 31391 OF 2024


PETITIONERS:

     1         LATHA K PILLAI
               AGED 70 YEARS
               W/O LATE KUTTAN PILLAI, THEKKEKARA HOUSE,
               VAGAMON PO,
               IDUKKI DISTRICT, PIN - 685505
     2         PRADEEP KUMAR
               AGED 60 YEARS
               S/O SIVAN PILLAI, THEKKEKARA HOUSE,
               VAGAMON PO, IDUKKI DISTRICT, PIN - 685505

               BY ADVS.
               T.A.UNNIKRISHNAN
               T. SREELAKSHMI UNNIKRISHNAN
               LEKSHMI BABU.B.S.

RESPONDENTS:

     1         THE DISTRICT POLICE CHIEF
               IDUKKI DISTRICT, PIN - 685602

     2         THE STATION HOUSE OFFICER
               VAGAMON POLICE STATION, IDUKKI DISTRICT, PIN - 685505

     3         AITUC, VAGAMON MANDALAM COMMITTEE
               REPRESENTED BY SECRETARY, VAGAMON, IDUKKI DISTRICT, PIN -
               685505

     4         CPI(M), VAGAMON LOCAL COMMITTEE
               REPRESENTED BY ITS SECRETARY, VAGAMON,IDUKKI DISTRICT, PIN -
               685505

     5         CPI VAGAMON LOCAL COMMITTEE
               VAGAMON ,IDUKKI DISTRICT, PIN - 685505

               BY ADV. DEEPA NARAYANAN, SR. GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.09.2024,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.31391 of 2024




                                                               2024:KER:69136

                                        2




                                JUDGMENT

Dated this the 06th day of September, 2024

The learned Government Pleader submits that

the direction of this Court to ensure that the march/

agitation does not result in physical harm to the

petitioners, has been complied with.

This is recorded and the writ petition is closed.

Sd/-

V.G.ARUN

JUDGE NB/6-9

2024:KER:69136

APPENDIX OF WP(C) 31391/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PATTA NO LA/22/94/VAGAMON DATED 3/3/1994 ISSUED BY THE TAHSILDAR(LA), PEERMADE

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS NO. B3-11178/22, DATED 4/7/2024 OF THE TAHASILDAR (LR), PEERAMADE

EXHIBIT P3 TRUE COPY OF THE TAX RECEIPT DATED 2/8/2024 ISSUED BY THE SPECIAL VILLAGE OFFICER, VAGAMON

EXHIBIT P4 TRUE COPY OF THE PUBLIC NOTICE ANNOUNCING MARCH TO THE PROPERTY OF THE PETITIONERS ON 6/9/2024

EXHIBIT P5 TRUE COPY OF PUBLIC NOTICE PUBLISHED BY THE 4TH RESPONDENT, DATED NIL

EXHIBIT P6 TRUE COPY OF THE COMPLAINT DATED 3/9/2024 SUBMITTED BY THE PETITIONERS TO THE 2ND RESPONDENT WITH COPY TO 1ST RESPONDENT

TRUE COPY

P.A. TO JUDGE