Valsala.S vs The Director General Of Police
2025 Latest Caselaw 8005 Ker

Kerala High Court

Valsala.S vs The Director General Of Police on 16 April, 2025

                                          2025:KER:32551
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                        PRESENT

    THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN

WEDNESDAY, THE 16TH DAY OF APRIL 2025/26TH CHAITHRA, 1947

                WP(C) NO. 15137 OF 2025

PETITIONER:

         VALSALA.S
         AGED 50 YEARS, D/O SURODANI, RESIDING AT ANANDU
         BHAVAN, PLAVETTY, KOTTOOR P.O.,VAZHICHAL
         VILLAGE,
         KATTAKADA TALUK, THIRUVANANTHAPURAM DISTRICT,
         PIN - 695 589.

         BY ADV
         P.P.BIJU


RESPONDENTS:

    1    THE DIRECTOR GENERAL OF POLICE
         OFFICE OF THE DIRECTOR GENERAL OF POLICE,
         THYCAUD, THIRUVANANTHAPURAM DISTRICT, PIN - 695
         014.

    2    THE STATION HOUSE OFFICER
         NEYYARDAM POLICE STATION, NEYYARDAM.P.O.,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695 597.

    3    SURENDRAN KANI
         AGED 55 YEARS, S/O.SUKUMARANKANI, PLAVETTY,
         KOTTOOR P.O.,VAZHICHAL VILLAGE, KATTAKADA
         TALUK, THIRUVANANTHAPURAM DISTRICT, PIN - 695
         589.

    4    NALINI
         AGED 57 YEARS, D/O.SAROJINI., KOTTOOR
         P.O.,VAZHICHAL VILLAGE, KATTAKADA TALUK,
         THIRUVANANTHAPURAM DISTRICT, PIN - 695 589.
                                                        2025:KER:32551
W.P.(C) No.15137 of 2025
                                   2
     5          RENJU
                AGED 48 YEARS, S/O SOMAN, NELLIKUNNU COLANY,
                KOTTOOR P.O.,VAZHICHAL VILLAGE, KATTAKADA
                TALUK, THIRUVANANTHAPURAM DISTRICT, PIN - 695
                589.

                BY ADV
                PARVATHY K., GOVERNMENT PLEADER


         THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION        ON   16.04.2025,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
                                                      2025:KER:32551
W.P.(C) No.15137 of 2025
                                   3
                            JUDGMENT

Dated this the 16th day of April, 2025

This writ petition is filed for a direction to

respondents 1 and 2 to provide effective and adequate police

protection to the life and property of the petitioner.

2. Learned Government Pleader, on

instructions, submitted that, at present there is no law and

order situation in the property in question.

3. However, considering the facts of the case, I

am inclined to dispose of this writ petition directing the 2 nd

respondent-Station House Officer to ensure that law and

order situation is maintained in the property in question, if

necessary.

Accordingly, this writ petition is disposed of.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE AMR 2025:KER:32551

APPENDIX OF WP(C) 15137/2025

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 03.11.2022 ISSUED BY THE ASSISTANT WILDLIFE WARDEN, NEYYAR DAM

Exhibit P2 TRUE COPY OF THE CERTIFICATE DATED 10.08.2021 ISSUED BY THE SECRETARY, KALLIKKADU GRAMA PANCHAYAT

Exhibit P3 TRUE COPY OF THE BUILDING PERMIT DATED 24.10.2024 ISSUED FROM THE KALLIKADU GRAMA PANCHAYATH

Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 06.04.2025 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT

Exhibit P5 TRUE COPY OF THE RECEIPT DATED 06.04.2025 ISSUED FROM THE 2ND RESPONDENT