Kerala High Court
Abdulla vs Fareeda on 2 November, 2021
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.23295/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
WP(C) NO. 23295 OF 2021(J)
PETITIONER:
ABDULLA, AGED 44, S/O.IBRAHIM, POOVOLI HOUSE, MUTHUVADATHOOR,
NADAPURAM, VATAKARA, KOZHIKODE DISTRICT.
RESPONDENTS:
1. FAREEDA,AGED 35, D/O.MOIDU, POOVOLI HOUSE, MUTHUVADATHOOR,
NADAPURAM, VATAKARA, KOZHIKODE DISTRICT, PIN-673503.
2. MUNAVAR THAYYULATHIL, THAYYULATHIL HOUSE, ERAMALA, ORKKATTERI,
VATAKARA, KOZHIKODE DISTRICT, PIN-673501.
3. NASEER.M.T, S/O.HAMEED MATHOTTATHIL, MATHOTTATHIL HOUSE,
MUTHUVADATHUR POST, PURAMERI(VIA), VATAKARA, KOZHIKODE, PIN-673503.
4. BASHEER.K.P, S/O MOIDU, KUNHIPARAYIL HOUSE, MUTHUVADATHUR POST,
PURAMERI(VIA), VATAKARA, KOZHIKODE, PIN-673503.
5. PRADEEP KuMAR KULIYARA, S/O DAMODARA KURUPPU, KULIYARA HOUSE,
MUTHUVADATHUR POST, PURAMERI(VIA), VATAKARA, KOZHIKODE,PIN-673503.
6. MOIDU HAJI AYANI, VARIAM MADATHIL HOUSE, MUTHUVADATHUR POST,
PURAMERI(VIA), VATAKARA, KOZHIKODE, PIN-673503.
7. THE STATION HOUSE OFFICER, NADAPURAM POLICE STATION, NADAPURAM,
KOZHIKODE DISTRICT,PIN-673504.
8. THE SUPERINTENDENT OF POLICE, KOZHIKODE RURAL, (VADAKARA), KOZHIKODE
DISTRICT, PIN-673105.
9. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF HOME,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
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 7 and 8 to provide sufficient, adequate
and effective police protection to the life and property of the petitioner
and his family members from the highhanded and illegal actions of
respondents 1 to 6 and their associates, pending final disposal of the
above Writ Petition(Civil).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
R.BINDU (SASTHAMANGALAM), G.RAJAGOPAL (KUMMANAM) Advocates for the
petitioner the court passed the following:
WP(C) No.23295/2021 2/2
ORDER
The petitioner will take out notice before admission by speed post, returnable within 7 days, to respondent nos. 1 to 6.
The learned Government Pleader will obtain instructions from respondents 7 to 9.
List this matter for further consideration on 12-11-2021, until which time the 7th respondent-station House Officer, will afford adequate and effective protection to the lives of the petitioner and his children, if they are living together; however, making it clear that this order cannot be construed to mean that this court has spoken against the 1st respondent.
Sd/- DEVAN RAMACHANDRAN JUDGE 02-11-2021 /True Copy/ Assistant Registrar