Kerala High Court
Velappan R vs State Of Kerala on 24 June, 2025
2025:KER:45539
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
TUESDAY, THE 24TH DAY OF JUNE 2025 / 3RD ASHADHA, 1947
WP(C) NO. 13788 OF 2021
PETITIONER:
VELAPPAN R
AGED 65 YEARS
S/O. RAGHAVAN NADAR, VRK BHAVAN, KURUVITHOTTAM,
PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM - 695501.
BY ADVS.
SMT.S.SUJINI
SMT.POOJA VENKAT
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY, HOME DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM - 695001.
2 THE STATE POLICE CHIEF
OFFICE OF THE STATE POLICE CHIEF, POLICE HEAD QUARTERS,
THIRUVANANTHAPURAM - 695001.
3 SUPERINTENDENT OF POLICE(RURAL)
OFFICE OF THE SUPERINTENDENT OF POLICE,
THIRUVANANTHAPURAM - 695001.
4 ASSISTANT COMMISSIONER OF POLICE,
FORT, OFFICE OF THE ASSISTANT COMMISSIONER OF POLICE,
FORT, THIRUVANANTHAPURAM - 695541.
5 SUB INSPECTOR OF POLICE,
VIZHINJAM POLICE STATION, THIRUVANANTHAPURAM DISTRICT -
695521
6 RAVI @ PADMAKUMAR
S/O. MADHAVAN, KIZHAKKEVEEDU, KURUVITHOTTAM,
WP(C) No. 13788 of 2021 -2-
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PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM -
695501.
7 SASI
S/O. MADHAVAN, ANUBHAVAN, KURUVITHOTTAM,
PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM -
695501.
8 ANU
S/O. SASI, ANUBHAVAN, KURUVITHOTTAM, PUNNAKULAM,
KOTTUKAL P.O, THIRUVANANTHAPURAM - 695501.
9 MANURAJ
S/O. RAJAN, ASWATHY BHAVAN, THUDUVILAKAM, NEAR LP
SCHOOL, VENPAKAL P.O, NEYYATINKARA,
THIRUVANANTHAPURAM - 695123.
0 SHYAMALAKUMAR
S/O. RAMAN NADA, CHITHRA BHAVAN, KURUVITHOTTAM,
PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM -
695501.
11 SURA
S/O. SYAMALAKUMAR, CHITHRA BHAVAN, KURUVITHOTTAM,
PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM -
695501.
12 BAIJU
[S/O. RAVEENDRAN, RBS BHAVAN, KARAKKATTUVILA VEEDU,
AITHIUR, BALARAMAPURAM, THIRUVANANTHAPURAM -
695501.] CORRECTED [BAIJU, S/O.RAVEENDRAN, RB
NIVAS, KOZHODE, THANNIMOODU P.O.,
THIRUVANANTHAPURAM, 695 123].
13 GIRISH KUMAR
S/O. SASI, 1/264(9/548), KARIKKATUVILA VEEDU,
MANGALATHU KONAM, VENGANOOR P.O, THIRUVANANTHAPURAM
- 695501.
14 SUNIL KUMAR
S/O. SYAMALAKUMAR, CHITHRA BHAVAN, KURUVITHOTTAM,
PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM -
695501.
15 BAIJU
WP(C) No. 13788 of 2021 -3-
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S/O. SYAMALAKUMAR, CHITHRA BHAVAN, KURUVITHOTTAM,
PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM -
695501.
16 APPU
S/O. CHELLAPPAN, CHITHRA BHAVAN, KURUVITHOTTAM,
PUNNAKULAM, KOTTUKAL P.O, THIRUVANANTHAPURAM -
695501.
17 MAHESH [CORRECTED]
NELLIKUNNARIKATHU VEEDU, MULLOOR P.O, VIZHINJAM,
THIRUVANANTHAPURAM - 695521. [MANESH,
S/O.SREEDHARAN NADAR, THAZHEVEEDU, NELLIKKUNNU,
MULLOOR P.O., 695 521, THIRUVANANTHAPURAM (THE
ADDRESS OF R12 AND NAME AND ADDRESS OF R17 ARE
CORRECTED AS PER ORDER DATED 08.04.2025 IN
I.A.02/2025 IN WP(C)137882021)].
18 KUTTAN @ SURESH
S/O. SURENDRAN, MALAMELKUNNU, KOTTUKAL P.O,
THIRUVANANTHAPURAM - 695501.
BY ADVS.
SHRI.VIJAYAKUMAR S.
SMT.ANJANA R.S.
SMT.RESHMA K.RAJU
GP- RIYAL DEVASSY
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.06.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) No. 13788 of 2021 -4-
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JUDGMENT
Dated this the 24th day of June, 2025
Petitioner has approached this Court seeking a direction to
respondents 4 and 5 to grant adequate protection to the life and
property of the petitioner.
2. In the nature of the order I propose to pass, I am of the
opinion that notice to the 12th respondent could be dispensed with.
Essentially petitioner raises complaint as against respondents 6 to
18. When the matter came up for consideration on 12.07.2021 this
Court has passed an order directing the 5 th respondent to ensure
that law and order is maintained and no physical harm is caused to
the petitioner by the party respondents.
3. The learned Government Pleader upon instructions
submitted that, as on date there is no threat to the life and
property of the petitioner, and that police party has been directed
to conduct patrolling in the area so as to prevent any law and order
situation.
In view of the above facts and circumstances, the above writ
petition is closed making it clear that if there is any instance of any
threat from the party respondents the petitioner will be free to
approach respondents 4 and 5 who shall take appropriate action in
2025:KER:45539
accordance with law so as to ensure that law and order is
maintained and no physical harm is caused to the petitioner.
Sd/-
VIJU ABRAHAM
JUDGE
sbk/-
2025:KER:45539
APPENDIX OF WP(C) 13788/2021
PETITIONER EXHIBITS
Exhibit P5 TRUE COPY OF THE COMMUNICATION DATED
16.05.2023 ADDRESSED TO THE CITY POLICE
COMMISSIONER, TRIVANDRUM
Exhibit P6 TRUE PHOTOGRAPHIC VISUALS OF THE
DESTROYED CROPS
Exhibit P1 A TRUE COPY OF THE ORDER DATED 22.7.2008
Exhibit P2 A TRUE COPY OF THE FIR IN CRIME NO.
514/2011 REGISTERED BY VIZHINJAM POLICE
STATION.
Exhibit P3 A TRUE COPY OF THE ORDER DATED 23.02.2021
IN HRMP NO. 9231/11/2019/TVM PASSED BY
THE HON'BLE KERALA STATE HUMAN
COMMISSION.
Exhibit P4 A TRUE COPY OF THE REPRESENTATION ALONG
WITH ACKNOWLEDGMENT CARD SUBMITTED BY THE
PETITIONER BEFORE THE RESPONDENT 2, 4 &
