O.K.Fathima vs The State Police Chief

[Cites 0, Cited by 0]

Kerala High Court

O.K.Fathima vs The State Police Chief

Bench: A.Muhamed Mustaque

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

       TUESDAY, THE 22ND DAY OF MARCH 2016/2ND CHAITHRA, 1938

                    W.P(C).No. 10989 of 2016 (W)
                    ----------------------------
PETITIONER :
------------
       O.K.FATHIMA,
       D/o. SMT. AYISHA NOOR,
       ILLIYYIEN HOUSE,
       NEAR SR OFFICE,
       KANNUR-670 002.
       REPRESENTED BY AYISHA NOOR
       (POWER OF ATTORNEY HOLDER)

       BY ADV. SRI.SEBASTIAN JOSEPH KURISUMMOOTTIL

RESPONDENTS :
-------------
   1. THE STATE POLICE CHIEF,
       THIRUVANANTHAPURAM,
       PIN-695 001.

   2. THE DISTRICT POLICE CHIEF,
       KANNUR,
       PIN-679 002.

   3. THE STATIION HOUSE OFFICER,
       TOWN POLICE STATION,
       KANNUR-670 002.

   4. THE MANAGING PARTNER,
       SURYA BUILDERS,
       BEHIND K.S.R.T.C.,
       KANNUR-670 002.

   5. RAMACHANDRAN,
       S/o. PULLAPADI KUNHIKANNAN,
       ARCHANA,
       KANNUR-670 002.

   6. THE CONSUMER DISPUTES REDRESSAL FORUM,
       KANNUR,
       REPRESENTED BY ITS PRESIDENT,
       PIN-679 002.

       BY GOVERNMENT PLEADER :  SMT.C.K.SHERIN

       THIS WRIT PETITION (CIVIL)   HAVING COME UP FOR ADMISSION ON
22-03-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

W.P(C).No. 10989 of 2016 (W)
----------------------------

                             APPENDIX

PETITIONER'S EXHIBITS
---------------------
EXT.P1    TRUE COPY OF THE ORDER DATED 05.12.2009 IN C.C.NO.209/09
          OF THE C.D.R.F., KANNUR.

EXT.P2    TRUE COPY OF THE ORDER DATED 30.03.2010 IN APPEAL NO.
          60/2010 OF THE KERALA STATE CONSUMER DISPUTES REDRESSAL
          COMMISSION.

EXT.P3    TRUE COPY OF THE JUDGMENT DATED 29.11.2012 IN W.P.(C).
          NO.4192/2012 OF THIS HONOURABLE COURT.

EXT.P4    TRUE COPY OF THE ORDER DATED 30.01.2014 IN E.A.NO.15/2010
          IN C.C.NO.209/2009 OF THE C.D.R.F., KANNUR.

EXT.P5    TRUE COPY OF THE REVISION PETITION NO.13/2014 FILED BEFORE
          THE STATE COMMISSION.

EXT.P6    TRUE COPY OF THE ORDER DATED 26.03.2015 IN REVISION
          PETITION NO.13/2014 OF THE STATE COMMISSION.

EXT.P7    TRUE COPY OF THE ORDER DATED 12.10.2015 OF THE FIRST
          RESPONDENT.

EXT.P8    TRUE COPY OF THE DRAFT DOCUMENT DATED 05.11.2015 PREPARED
          FOR PRESENTATION BEFORE THE SUB REGISTRAR.

EXT.P9    TRUE COPY OF THE WARRANT ISSUED ON 01.01.2016.

EXT.P10   TRUE COPY OF THE WARRANT ISSUED BY THE FIRST RESPONDENT ON
          01.02.2016.

EXT.P11   TRUE COPY OF THE WARRANT ISSUED ON 16.03.2016.


RESPONDENTS' EXHIBITS  : NIL
---------------------


                                                       //TRUE COPY//

                                                       P.A. TO JUDGE


bpr



             A. MUHAMED MUSTAQUE, J.
        ---------------------------------------------------
               W.P.(C).No. 10989 of 2016
        ---------------------------------------------------
       Dated this the 22nd day of March, 2016

                         JUDGMENT

The petitioner approached this Court alleging that the police authorities fails to execute the warrant against the 5th respondent issued by the Consumer Disputes Redressal Forum.

This Court is of the view that if there is no interdiction and there is any valid warrant issued by the Consumer Disputes Redressal Forum, necessarily, the 2nd respondent shall ensure that the warrant is executed in accordance with law by subordinates.

The writ petition is disposed of as above.

Sd/-

A. MUHAMED MUSTAQUE JUDGE bpr

Unlock Advanced Research with PRISMAI

Kerala High Court