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Kerala High Court
Vibin Johnson vs The City Police Commissioner on 23 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No.21849 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 23RD DAY OF JANUARY 2026 / 3RD MAGHA, 1947
WP(C) NO. 21849 OF 2025
PETITIONER(S):
VIBIN JOHNSON
AGED 34 YEARS, S/O.JOHNSON, NADAKKALAN HOUSE, THALORE
P.O., THRISSUR, PIN - 680306
BY ADVS.
SHRI.P.U.SHAILAJAN
SHRI.NIDHEESH T.P
SHRI.MIDHUN SUDARSANAN P.
SHRI.SUNIL DETH S.
RESPONDENT(S):
1 THE CITY POLICE COMMISSIONER
THRISSUR,SAKTHANTHAMPURAN NAGAR, VELIYANNOOR,
THRISSUR, PIN - 680001
2 THE ASSISTANT COMMISSIONER OF POLICE
SAKTHANTHAMPURAN NAGAR, VELIYANNOOR, THRISSUR,
PIN - 680001
3 THE STATION HOUSE OFFICER
THRISSUR EAST POLICE STATION, SAKTHANTHAMPURAN NAGAR,
VELIYANNOOR, THRISSUR, PIN - 680001
4 THRISSUR MUNICIPAL CORPORATION
REPRESENTED BY ITS SECRETARY, THRISSUR MUNICIPAL
CORPORATION, THRISSUR, PIN - 680001
5 THRISSUR DISTRICT PRIVATE BUS OPERATORS ASSOCIATION
THRISSUR, WEST PALACE ROAD, THRISSUR , REPRESENTED BY
ITS PRESIDENT, PIN - 680020
W.P.(C) No.21849 of 2025
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6 THRISSUR DISTRICT PRIVATE BUS OPERATORS ORGANIZATION,
THRISSUR, ST NAGAR, THRISSUR, REPRESENTED BY ITS
PRESIDENT., PIN - 680001
7 KERALA BUS TRANSPORT ASSOCIATION,
THRISSUR DISTRICT COMMITTEE, SALU COMPLEX, MISSION
QUARTERS JUNCTION, T.B. ROAD, THRISSUR, REPRESENTED
BY ITS PRESIDENT., PIN - 680001
BY ADVS.
SHRI.SANTHOSH P.PODUVAL, SC
GP, SMT PREETHA K K
SHRI.SAJEEV KUMAR K.GOPAL
SHRI.K.V.GOPINATHAN NAIR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.01.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.21849 of 2025
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P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No.21849 of 2025
------------------------------------------------------
Dated this the 23rd day of January, 2026
JUDGMENT
The above writ petition is filed seeking the following
reliefs:
"i) issue a writ of mandamus or other appropriate writ, order or
direction, directing the Respondents 1 to 3 to give adequate and
effective police protection to the petitioner and workers to
collect the bus stand fees @ Rs.40/- per day from the buses
entering into the Thrissur Sakthan and Vadakke bus stands and
the arrears of bus stand fees from 01/04/20256 onwards and at
the time of seizing and transferring the defaulting buses to the
Secretary of the Thrissur Municipal Corporation as per S.474 of
the Kerala Municipality Act.
ii) Dispense with the filing of the translation of the vernacular
documents;
iii) Grant such other reliefs which this Hon'ble Court may deem
fit and proper in the facts and circumstances of the case." [SIC]
2. When this writ petition came up for consideration on
17.06.2025, this Court passed the following order:
"Admit.
2. Government Pleader takes notice for respondents 1
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to 3. Standing Counsel takes notice for the 4 th respondent. Issue
urgent notice by speed post to respondents 5 to 7.
3. In the light of Ext.P7 request, there will be an interim
order directing the 3 rd respondent to extend adequate police
protection to the petitioner and his staff to proceed against the
defaulters of the bus stand fee under Section 474 of the Kerala
Municipality Act, for a period of one month."
3. According to the petitioner, he is the authorized
person to collect the 'bus stand fee' under Section 474 of the
Kerala Municipality Act. The grievance of the petitioner is that,
when the petitioner approached the defaulters, there is threat
from them. In such circumstances, this Writ petition is filed.
4. This Court already passed an interim order on
17.06.2025. Today, when the matter came up for consideration,
the Government Pleader submitted that the police authorities
summon the petitioner and the obstructors and the matter is
solved. If that be the case, I am of the considered opinion that
this Writ Petition need not be retained here. If there is any law
and order problem, the petitioner can approach the Police Aid
Post situated near the place or the Police Control Room or
Emergency Response No.112. The petitioner can also approach
the Thrissur East Police Station. If such a complaint is received
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from the petitioner, the police will do the needful to see that the
petitioner collect the 'bus stand fee' till he is authorised by the
Corporation.
With the above observation, this Writ Petition is disposed
of.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of Judgment 23.01.2026
Judgment dictated 23.01.2026
Draft Judgment placed 24.01.2026
Final Judgment uploaded 27 .01.2026
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APPENDIX OF WP(C) NO. 21849 OF 2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE TENDER
NOTIFICATION DATED 21/01/2025
Exhibit P2 THE TRUE COPY OF THE DECISION OF THE
MUNICIPAL COUNCIL OF THE THRISSUR
MUNICIPAL CORPORATION DATED 28/12/2024
Exhibit P3 THE TRUE COPY OF THE NOTICE DATED
28/03/2025
Exhibit P4 THE TRUE COPY OF THE LETTER OF
AUTHORITY (THRISSUR MUNICIPAL
CORPORATION )DATED 09/04/2025
Exhibit P5 THE TRUE COPY OF THE REQUEST LETTER
DATED 24/04/2025
Exhibit P6 THE TRUE COPY OF THE LETTER DATED
29/04/2025 ISSUED BY THE CORPORATION
Exhibit P7 THE TRUE COPY OF THE LETTER DATED
26/05/2025 ISSUED BYTHE MAYOR OF THE
THRISSUR CORPORATION
Exhibit P8 THE TRUE COPY OF THE LETTER DATED
02/06/2025 ISSUED BY THE THRISSUR
CORPORATION
Exhibit P9 THE TRUE COPY OF THE LETTER DATED
28/05/2025ISSUED BY THE THRISSUR
CORPORATION
Exhibit P10 THE TRUE COPY OF THE LETTER DATED
03/06/2025 SUBMITTED TO THE ASSISTANT
COMMISSIONER OF POLICE
Exhibit P11 THE TRUE COPY OF THE INTERIM ORDER IN
W.P.(C)NO:12591/2021 DATED 05/03/2021
