Kerala High Court
T.N.Mukundan vs State Of Kerala on 12 August, 2025
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W.P.(C)No.475 of 2019
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
TUESDAY, THE 12TH DAY OF AUGUST 2025 / 21ST SRAVANA, 1947
WP(C) NO. 475 OF 2019
PETITIONER/S:
T.N.MUKUNDAN
AGED 53 YEARS
S/O NARAYANAN, THADATHIL VELOOPADAM, THRISSUR
DISTRICT, PIN-680303.
BY ADVS.
SRI.S.RENJITH
SHRI.K.R.PRATHISH
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HOME
AFFAIRS, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695
001.
2 DIRECTOR GENERAL OF POLICE
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM, PIN-695
001.
3 KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR, TRANSPORT
BHAVAN, FORT, TRIVANDRUM, PIN-695 001.
4 K.P.SASIKALA
STATE WORKING PRESIDENT, HINDU AIKYA VEDI,
SAMANWAYA BHAVAN, KOTTAYKKAKAM P.O.(FORT),
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THIRUVANANTHAPURAM-695 023, RESIDING AT, GOKULAM,
MARUTUR PO., PATTAMBI, PALAKKAD DISTRICT, PIN-679
306.
5 S.J.R. KUMAR
NATIONAL GENERAL SECRETARY AND STATE GENERAL
CONVENOR, SABARIMALA KARMA SAMITHI, HINDU AIKYA
VEDI, SAMANWAYA BHAVAN, KOTTAYKKAKAM P. O.(FORT),
THIRUVANANTHAPURAM, 695 023.
6 K.S. RADHAKRISHNAN
VICE PRESIDENT- ALL INDIA ACTION COUNCIL,
SABARIMALA KARMA SAMITHI, KOMATH HOUSE, KOMATH
LANE, PALARIVATTOM, ERNAKULAM-680 025.
7 DR. T.P. SENKUMAR
VICE PRESIDENT- ALL INDIA ACTION COUNCIL,
SABARIMALA KARMA SAMITHI, PRATHEEKSHA, ANAND LANE
TC 38/976(NEW) PTP NAGAR, VATTIYOORCAVU PO.,
THIRUVANANTHAPURAM- 695 013.
8 GOVINDH BHARATHAN
PRESIDENT - SABARIMALA KARMA SAMITHI- KERALA,
CHINTHAMONI, CHITTOOR ROAD, KACHERIPADY,
ERNAKULAM-682 018.
9 BHARATIYA JANATA PARTY
KERALA STATE UNIT, MARARJI BHAVAN,
THIRUVANANTHAPURAM, PIN-695 001, REPRESENTED BY
ITS PRESIDENT.
10 P.S. SREEDHARAN PILLAI (DELETED)
PRESIDENT, BHARATIYA JANATA PARTY, KERALA STATE,
MARARJI BHAVAN, BJP HEAD QUARTERS,
THIRUVANANTHAPURAM, PIN-695 001. RESPONDENT NO.10
IS DELETED FROM THE ARRAY OF PARTIES AS PER ORDER
DATED 21/11/2019 IN WPC.
11 K. SURENDRAN
STATE GENERAL SECREATARY, BHARATIYA JANATA PARTY,
MARARJI BHAVAN, BJP HEAD QUARTERS,
THIRUVANANTHAPURAM, PIN-695 001.
12 M.T. RAMESH
STATE GENERAL SECRETARY, BHARATIYA JANATA PARTY,
MARARJI BHAVAN, BJP HEAD QUARTERS,
THIRUVANANTHAPURAM, PIN-695 001.
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13 A.N. RADHAKRISHNAN
STATE GENERAL SECRETARY, BHARATIYA JANATA PARTY,
MARARJI BHAVAN, BJP HEAD QUARTERS,
THIRUVANANTHAPURAM, PIN-695 001.
14 P.K. KRISHNADAS
MARARJI BHAVAN, BJP HEAD QUARTERS,
THIRUVANANTHAPURAM, PIN-695 001.
15 O. RAJAGOPAL
MEMBER OF LEGISLATIVE ASSEMBLY, MLA HOSTEL,
PALAYAM, THIRUVANANTHAPURAM, PIN-395 001.
16 V. MURALEEDHARAN
MEMBER OF PARLIAMENT,(RAJYASABHA), 2/3018,
AKSHAYA, KARAPARAMBA, KOZHIKKODE-673 006.
17 P.E.B. MENON
PRANTH SANGH CHALAK, RASHTRIYA SWAYAM SEVAK
SANGH, MADHAVA NIWAS, PERANDOOR ROAD, ELAMAKKARA,
KOCHI-682 026.
BY ADVS.
SHRI.V.MANU, SENIOR G.P.
GOVERNMENT PLEADER
SRI.P.C.CHACKO, SC, KERALA STATE ROAD TRANSPORT
CORPN.
SRI.SAJITH KUMAR V.
SHRI.M.RAJENDRA KUMAR
SHRI.K.SHRIHARI RAO
SHRI.T.K.SANDEEP
SRI.K.RAMAKUMAR (SR.)
SHRI.ARUN KRISHNA DHAN
SHRI.S.PRASANTH
SMT.N.SHOBHA
SRI.ARJUN SREEDHAR
SHRI.P.NARAYANAN, SENIOR G.P.
SRI.S.K.MADHU
SRI.K.ARJUN VENUGOPAL
SRI.ALEX ABRAHAM
SHRI.P.C.SASIDHARAN
SHRI.GOVIND P.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
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ADMISSION ON 12.08.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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JUDGMENT
Dated this the 11th day of August 2025
NITIN JAMDAR, C.J.
From July 2020 onwards, the Petitioner has stopped
appearing in this petition.
2. On 4 June 2025, the following order was passed:
"Heard Mr. Suvin R. Menon, learned counsel
representing Respondent No. 6 and Mr. K. Shri
Hari Rao, learned counsel representing Respondent
No. 8.
2. Learned counsel representing Respondent No. 6
seeks time. We are informed that Respondent No. 8
is no more. None appears for the Petitioner.
3. Add the petition to the weekly board in the week
commencing from 14 July 2025. If none appears on
the next date, the Court may consider disposing of
the petition leaving the cause open."
3. None appears for the Petitioner.
4. The petition is accordingly disposed of keeping the cause
open.
Sd/-
NITIN JAMDAR
CHIEF JUSTICE
Sd/-
BASANT BALAJI
JUDGE
uu
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APPENDIX OF WP(C) 475/2019
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE NEWSPAPER REPORT OF
THE TELEGRAPH DAILY PUBLISHED ON
04.01.2019.
EXHIBIT P2 TRUE COPY OF THE PHOTOGRAPH SHOWING THE
ATTACK ON THE VEHICLE BELONGING TO
JOSEPH AND MARY CATHERINE.
EXHIBIT P3 TRUE COPY OF THE REPORT APPEARED ON THE
HINDU DATED 02.01.2019.
EXHIBIT P4 TRUE COPY OF THE TWEET ISSUED FROM THE
OFFICIAL HANDLE OF THE 4TH RESPONDENT
DATED 02.01.2019.
EXHIBIT P5 TRUE COPY OF THE REPORT THAT APPEARED
ON THE HINDU BUSINESS STANDARD ON
03.01.2019.
EXHIBIT P6 TRUE COPY OF THE REPORT THAT APPEARED
ON KAUMUDI ONLINE ON 03.01.2019.
EXHIBIT P7 TRUE COPY OF THE REPORT THAT APPEARED
ON THE HINDU ON 04.01.2019.
EXHIBIT P8 TRUE COPY OF THE LETTER
NO.11034/01/2018-IS.IV OF GOVERNMENT OF
INDIA, MINISTRY OF HOME AFFAIRS.
