Bhaskaran K.P vs. The State Police Chief
Held
The Court noted that the petitioner had already obtained custody of the timber and lorries based on an interim order. The 4th respondent, despite initial objections, confirmed that the disputes were settled and had no objection to closing the writ petition.
Facts
The petitioner, a timber proprietor, filed a writ petition seeking to regain custody of timber and lorries, which were allegedly detained. The petition was filed against police authorities and a private party (4th respondent). Exhibits included GST registration and invoices for the goods.
Key Issues
The key legal issue was the petitioner's right to regain custody of their timber and lorries, seeking court intervention to facilitate the release of the detained goods.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V TUESDAY, THE 22ND DAY OF DECEMBER 2020 / 1ST POUSHA, 1942 WP(C).No.28458 OF 2020(F) PETITIONER: BHASKARAN K.P PROPRIETOR, AMBUJAKSHI TIMBERS, II/138 F, S. K. B. S. ROAD, POOZHITHALA, MAHE, PUDUCHERRY - 673 310. BY ADVS. SRI.P.K.VIJAYAMOHANAN SMT. AISWARYA V.S. RESPONDENTS: 1 THE STATE POLICE CHIEF POLICE HEADQUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM - 695 010. 2 THE DISTRICT POLICE CHIEF OFFICE OF THE COMMISSIONER OF POLICE, KOZHIKODE, KOZHIKODE - 673 001. 3 THE CIRCLE INSPECTOR OF POLICE KASABA POLICE STATION, TALUK OFFICE ROAD, PUTHIYARA, KOZHIKODE - 673 004. 4 MR.SHAHABAS M/S WOODZONE, MOORIYAD, KOZHIKODE - 673 002. SRI BIMAL K NATH, SR GP THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 22.12.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.28458 OF 2020 2 JUDGMENT When this matter was taken up, Sri.Vijayamohanan P.K., the learned counsel appearing for the petitioner submits that on the strength of the interim order dated 18.12.2020, the petitioner has been able to get custody of his timber and the lorries. Sri.Nijoy, the learned counsel appearing
The judgment continues below.
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