Abdul Razak vs The Sub Inspector Of Police
2025 Latest Caselaw 5299 Ker

Kerala High Court

Abdul Razak vs The Sub Inspector Of Police on 19 March, 2025

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        Wednesday, the 19th day of March 2025 / 28th Phalguna, 1946
                        WP(C) NO. 37468 OF 2022 (G)

PETITIONER:


     ABDUL RAZAK, AGED 41 YEARS, S/O.KAYI, PULIMOOTTIL HOUSE,
     THANAGATTIL, EDATHALA P.O., PIN-683 561.


RESPONDENTS:


  1. THE SUB INSPECTOR OF POLICE, EDATHALA, ERNAKULAM DISTRICT, PIN-683
     561.
  2. CIRCLE INSPECTOR OF POLICE, EDATHALA, ERNAKULAM DISTRICT, PIN-683
     561.
  3. THE SECRETARY, EDATHALA GRAMA PANCHAYAT, EDATHALA, ERNAKULAM
     DISTRICT, PIN-683 561.
  4. LAILA JABBAR, W/O.P.A.JABBAR, PATHANAYATH HOUSE, EDATHALA, ERNAKULAM
     DISTRICT, PIN-683 561.
  5. BASHEER, S/O.MUHAMMED, NJAGANAMKUZHY HOUSE, EDATHALA, ERNAKULAM
     DISTRICT, PIN-683 561.


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents 1 & 2 to extend necessary police
protection to the petitioner and his workers to construct residential
building as permitted in Exhibit P2 Building Permit pending disposal of
the above WP(C).

     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
05.12.2022 and upon hearing the arguments of M/S.JOSEPH GEORGE & M.A.AZEEZ
MUSHTAQUE, Advocates for the petitioner, GOVERNMENT PLEADER for R1 & R2,
STANDING COUNSEL for R3 and of M/S.C.D.JOHNY, R.ANAS MUHAMMED SHAMNAD,
SARUN RAJAN, GLORIA ANNA AUGUSTINE & DEVU S. PILLAI, Advocates for R4 &
R5, the court passed the following:
                                 VIJU ABRAHAM , J.
                     ===========================
                       WP(C) Nos.38913 and 37468 of 2022
                     ============================
                      Dated this the 19th day of March, 2025

                                           ORDER

When the matter was taken up for consideration there is no

appearance on behalf of the petitioner in both the cases. The

learned Counsel appearing for the respondent Panchayat seeks

time to file counter affidavit.

2. Two weeks time granted. In the counter affidavit the 2 nd

respondent shall also explain the action taken pursuant to Ext.P4

judgment in WP(C) No.35281/2021.

Post on 11.04.2025.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

19-03-2025 /True Copy/ Assistant Registrar