Kerala High Court
K.V.M.Trust vs State Of Kerala on 8 February, 2016
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
MONDAY, THE 8TH DAY OF FEBRUARY 2016/19TH MAGHA, 1937
WP(C).No. 31691 of 2015 (J)
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PETITIONER :
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K.V.M.TRUST, AGED 75 YEARS,P.B.NO.13,
CHERTHALA, REPRESENTED BY ITS SECRETARY,
DR.V.V.PYARELAL, S/O. LATE VELAYUDHAN, P.B.NO.13
CHERTHALA, ALAPPUZHA DISTRICT-688 524.
BY ADVS.SRI.K.S.HARIHARAPUTHRAN
SRI.M.D.SASIKUMARAN
SRI.GEORGE MATHEW
SRI.SUNIL KUMAR A.G
SRI.DIPU JAMES
RESPONDENTS :
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1. STATE OF KERALA
REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695 001.
2. DISTRICT POLICE CHIEF,
OFFICE OF THE DISTRICT POLICE CHIEF,
BEACH ROAD, ALAPPUZHA-688 001.
3. CIRCLE INSPECTOR OF POLICE,
CHERTHALA POLICE STATION,
ALAPPUZHA DISTRICT-688524.
4. SUB INSPECTOR OF POLICE
CHERTHALA POLICE STATION,
ALAPPUZHA DISTRICT-688524.
5. COMMUNIST PARTY OF INDIA (MARXIST) CPI(M),
VELLIYAKULAM AREA COMMITTEE
REPRESENTED BY ITS SECRETARY,
VELLIYAKULAM, CHERTHALA,
ALAPPUZHA DISTRICT-688 524.
WP(C).No. 31691 of 2015 (J)
6. BHARTHIYA JANATHA PARTY (BJP),
VELLIYAKULAM MANDALAM COMMITTEE
REPRESENTED BY ITS PRESIDENT, VELLIYAKULAM,
CHERTHALA, ALAPPUZHA DISTRICT-688 524.
7. AKHILA BHARATHIYA VIDHYARTHI PARISHATH (ABVP)
KVM COLLEGE OF ENGINEERING UNIT, VELLIYAKULAM
CHERTHALA, ALAPPUZHA DISTRICT
REPRESENTED BY ITS PRESIDENT, PIN-688 524.
8. STUDENTS FEDERATION OF INDIA (SFI)
KVM COLLEGE OF ENGINEERING UNIT, VELLIYAKULAM
CHERTHALA, ALAPPUZHA DISTRICT
REPRESENTED BY ITS SECRETARY, PIN-688 524.
9. VISHNU DEV M.P.,AGED 22 YEARS
S/O. PRABASH, (S7, B.TECH-EEE)
MOONTHINKAL VELI, CHERTHALA SOUTH P.O., CHERTHALA
ALAPPUZHA-688 552.
10. ANOOP VISRUTHAN , AGED 21 YEARS
S/O. VISRUTHAN, (S7, B.TECH-EEE)
SREE BHAVANAM, KALLARAKADAVU, PATHANAMTHITTA P.O.
PIN-689 654.
11. SREEJITH S.M., AGED 21 YEARS
S/O. SREE KUMARAN NAIR, (S7, B.TECH-EEE)
SREE NILAYAM, KODOOR, VENGODE P.O.
VATTAPPARA, THIRUVANANTHAPURAM-695 028.
12. SUSMITHANAD G., AGED 21 YEARS
S/O. GEETHANANDAN, (S7, B.TECH-EEE)
CHERUKATHARA, CMC 35, CHERTHALA-688 524.
R1 TO R4 BY GOVERNMENT PLEADER SRI. C.R. SYAMKUMAR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 08-02-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
bp
WP(C).No. 31691 of 2015 (J)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 : COPY OF EXAMINATION TIME TABLE DTD.6.9.2015 FOR B.TECH DEGREE 1ST
SEMESTER SECOND SERIES.
P2 : COPY OF EXAMINATION TIME TABLE DTD.6.10.2015 FOR B.TECH DEGREE III,
V/VII, SEMESTER.
P3 : COPY OF THE PETITION DTD.15.10.2015 FILED BEFORE THE 4TH
RESPONDENT.
P4 : COPY OF THE RECEIPT OF THE PETITION DTD.15.10.2015 ISSUED BY THE 4TH
RESPONDENT
RESPONDENT(S)' EXHIBITS : NIL.
//TRUE COPY//
P.S. TO JUDGE
bp
ASHOK BHUSHAN, C.J.
&
A.M. SHAFFIQUE, J.
================
W.P. (C) No.31691 of 2015
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Dated this, the 8th day of February, 2016
J U D G M E N T
Shaffique, J.
This writ petition has been filed seeking for police protection alleging that respondents 5 to 12 are creating obstruction in the matter relating to functioning of the hospital and educational institution run by the petitioner Trust.
2. It is submitted by the learned Government Pleader that strike which was proposed has been called off and as matters stand now, there is no such obstruction.
3. In fact, an interim order had already been passed by this Court on 16/10/2015 directing the police to ensure maintenance of law and order and free ingress and egress to the institution.
Having regard to the fact that there is no obstruction as matters stand now, we close this writ petition with liberty to the W.P(C) No.31691/15 -:2:- petitioner to approach the police if any offence is committed or there is attempt to commit offence.
Sd/-
ASHOK BHUSHAN, CHIEF JUSTICE Sd/-
A.M. SHAFFIQUE, JUDGE Rp8/2/2016 //True Copy// PS to Judge