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Kerala High Court

Matha College Of Medical Technology vs The State Of Kerala on 17 January, 2025

Author: C.S.Dias

Bench: C.S.Dias

WP(C) No.43558/2024                       1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE C.S.DIAS
             Friday, the 17th day of January 2025 / 27th pousha, 1946
                            WP(C) NO. 43558 OF 2024(T)
   PETITIONER:

          MATHA COLLEGE OF MEDICAL TECHNOLOGY , OPPOSITE K.S.R.T.C BUS STAND,
          PATHANAMTHITTA P.O, PATHANAMATHITTA. PROPRIETED BY ELSY MONACHAN,
          AGED 59 YEARS, W/O JACOB MONACHAN, THADATHIL HOUSE, KUMBALAMPOIKA
          P.O, RANNI TALUK, PATHANAMTHITTA, PIN - 689645

   RESPONDENTS:

      1. THE STATE OF KERALA REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
         HOME DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
         695001
      2. THE CITY POLICE COMMISSIONER THIRUVANANTHAPURAM CITY, OFFICE OF THE
         IG & CITY POLICE COMMISSIONER, THIRUVANANATHAPURAM, PIN - 695014
      3. THE STATION HOUSE OFFICER THAZHEVETTIPRAM, PATHANAMTHITTA, KERALA,
         PIN - 689645
      4. RAJAN K.K ,KAVUNKAL VEEDU, MUTTAPALLY P.O, ERUMELI, PIN - 686510
      5. AMAL RAJ K AGED 24 YEARS, S/O RAJAN K K, (ADDRESS NOT KNOWN TO THE
         PETITIONER), PIN - 689645
      6. BIJI VARGHESE ,AGED 42 YEARS, W/O VARGHESE, CHUNKATHIL HOUSE,
         MUKKADA P.O, RANNI, PATHANAMTHITTA, PIN - 986544
      7. MELBIN VARGHESE AGED 25 YEARS, S/O VARGHESE, ADDRESS NOT KNOWN TO
         THE PETITIONER, PIN - 689645
      8. SHEEJA G SHAJI AGED 44 YEARS, W/O SHAJI, PATHALIL HOUSE, NARANGANAM
         P.O, KOZHENCHERRY,PATHANATHITTA, PIN - 686642
      9. DHANYA SHAJI AGED 20 YEARS, D/O SHAJI, ADDRESS NOT KNOWN TO THE
         PETITIONER, PIN - 689645
     10. AMITHA T AGED 20 YEARS, S/O THANKAPPAN P.K, ANITHA BHAVAN,
         CHEENKALTHADAM, MALAYALAPUZHA P.O, PATHANAMATHITTA, PIN - 689666


        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 issue an interim direction to the police concerned, to provide
   sufficient police protection to the life and property of the petitioner,
   its staff and the students engaged by them, for the smooth running of the
   institution and also to start the proper regular functioning of the
   educational institution, pending consideration of the above writ petition,
   in the interest of justice.

        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this court's
   order dated 10.12.2024 and upon hearing the arguments of M/S
   S.K.ADHITHYAN, CHRISTY THOMAS, REUBEN CHARLY & SHAHINA NOUSHAD Advocates
   for the petitioner and of the GOVERNMENT PLEADER, the court passed the
   following:
 WP(C) No.43558/2024                        2/2



                                      ORDER

The petitioner to pay the process to effect service of notice on the respondents 4 to 10 as ordered by this court on 10/12/24. The petitioner to also produce the licence to run the institution. The interim order will stand extended till 24/1/25.

Post on 24/1/25.

Sd/- C.S.DIAS JUDGE 17-01-2025 /True Copy/ Assistant Registrar