Kerala High Court
K.Ramachandran vs The Circle Inspector Of Police
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
FRIDAY,THE 1ST DAY OF APRIL 2016/12TH CHAITHRA, 1938
WP(C).No. 12828 of 2016 (C)
----------------------------
PETITIONER(S):
----------------------
1. K.RAMACHANDRAN,
KRISHNA NILAYAM, CHITTATTINKARA,
AVANAVANCHERI, ATTINGAL.
2. SUSEELAN, DEVI NIVAS,
CHITTATTINKARA, AVANAVANCHERI,
ATTINGAL.
BY ADV. SRI.B.KRISHNA MANI
RESPONDENT(S):
-----------------------
1. THE CIRCLE INSPECTOR OF POLICE,
ATTINGAL, THIRUVANANTHAPURAM 695101.
2. THE SUB INSPECTOR OF POLICE,
ATTINGAL, THIRUVANANTHAPURAM 695101.
3. SELVIN, S/O.SREENIVASAN, T.C.NO.3/562,
T.K.D.ROAD, MUTTADA POST, ATTINGAL,
THIRUVANANTHAPURAM 695025.
4. LATHA, D/O.SREENIVASAN, T.C.NO.3/562,
T.K.D.ROAD, MUTTADA POST, ATTINGAL,
THIRUVANANTHAPURAM 695025.
5. ROSY, D/O.SREENIVISAN, ROSY NIVAS,
AVANAVANCHERRY, ATTINGAL,
THIRUVANANTHAPURAM 695103.
6. SUMA, D/O.SREENIVASAN, MEDAKADA HOUSE,
POYMUKKU, VANNAPURAM,
THIRUVANANTHAPURAM 695101.
7. SHEEJA, D/O.SREENIVASAN, RADHA MANDIRAM,
SHIVAGIRI, VARKALA,
THIRUVANANTHAPURAM 695141.
WPC 12828/2016 -2-
8. S.BHUVANENDRAN, S/O.SREENIVASAN,
NAKRAMCODE VEEDU, AVANAVANCHERRY POST,
ATTINGAL, THIRUVANANTHAPURAM 695103.
BY SR GOVERNMENT PLEADER SRI.C.R.SYAMKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01-04-
2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC NO.12828/16
APPENDIX
PETITIONER'S EXHIBITS
EXT.P1: TRUE COPY OF THE RELEVANT PORTION OF THE PLAINT
OS 349/2014 BEFORE THE SUB COURT, ATTINGAL.
EXT.P2: TRUE COPY OF THE RELEVANT PORTION OF THE PLAINT
OS 54/2011 BEFORE THE MUNSIFF'S COURT, ATTINGAL DATED
NIL.
EXT.P3: TRUE COPY OF THE COMMUNICATION DT 25/1/2012
ISSUED BY 8TH RESPONDENT.
EXT.P3(a): TRUE COPY OF THE ENGLISH TRANSLATION OF
EXT.P3.
EXT.P4: TRUE COPY OF THE AGREEMENT DT 29/3/2013.
EXT.P4(a): TRUE COPY OF THE ENGLISH TRANSLATION OF
EXT.P4.
EXT.P5: TRUE COPY OF THE RELEVANT PORTION OF THE
BROCHURE.
EXT.P5(a): TRUE COPY OF THE ENGLISH TRANSLATION OF
EXT.P5.
EXT.P6: TRUE COPY OF THE RELAVANT PORTION OF WRIT
PETITION, WPC NO.5132/2015 DATED 11/2/2015 BEFORE THE
HON'BLE HIGH COURT OF KERALA AT ERNAKULAM.
EXT.P7: TRUE COPY OF THE JUDGMETN DT 18.2.2015 IN WPC
NO.5132/2015 BEFORE THE HON'BLE HIGH COURT OF KERALA AT
ERNAKULAM.
EXT.P8: TRUE COPY OF THE RELEVANT PORTION OF THE
BROCHURE.
EXT.P8(a): TRUE COPY OF THE ENGLISH TRANSLATION OF
EXT.P8.
EXT.P9: TRUE COPY OF THE REPRESENTATION DT 24.3.2016
BEFORE THE SUB INSPECTOR OF POLICE, ATTINGAL.
EXT.P9(a): TRUE COPY OF THE ENGLISH TRANSLATION OF
EXT.P9
//True Copy//
PS to Judge
Rp
ASHOK BHUSHAN, C.J.
&
A.M. SHAFFIQUE, J.
================
W.P. (C) No. 12828 of 2016
==================
Dated this, the 1st day of April, 2016
J U D G M E N T
Shaffique, J.
Petitioners have approached this Court alleging that obstructions are being caused by respondents 3 to 8 in the matter relating to the rituals being conducted in the Nakramcode Devi Temple.
2. Though it is stated that the petitioners are managing the affairs of the temple, we do not want to go into the merits of the said contentions as we intend to dispose of this writ petition in the following manner:
If there is any law and order situation arising out of the functioning of the temple, police shall look into the matter and do the needful.
Sd/-
ASHOK BHUSHAN, CHIEF JUSTICE Sd/-
A.M. SHAFFIQUE, JUDGE
Rp1/4/2016 //True Copy//
PS to Judge