RENANDRANADHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the President of the Thrissur Bar Association, is before this Court seeking to issue a writ of Certiorari quashing Ext.P2 communication of the 4 th respondent-District Collector and of Mandamus directing the respondents to establish the Ad hoc POCSO Court in the Annex Hall of the Thrissur Bar Association.

(2.) According to the petitioner, the Thrissur Bar Association established in the year 1918 owed a parcel of land allotted by the Sovereign, in Chembukavu near the Old Court Complex. The said land was surrendered to the Government when the Court Complex was shifted to the Collectorate premises at Ayyanthole. The Bar Association was initially allotted 1500 sq. ft. area on the ground floor of the Collectorate building.

(3.) Later, the Annex Hall on the first floor of the Collectorate Complex having an area 3600 sq. ft. was constructed using MLA Fund and other monetary contributions. The said construction was made for the use and occupation of the Bar Association. According to the petitioner, the Association has 1758 members including 400 lady members and the 5100 sq. ft. allotted to them is not sufficient for the Association activities including maintenance of a large library.