SOJAN PAVIYANOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Mr.Sojan Paviyanose, a practicing lawyer, as party in person, has filed the instant public interest writ petition, seeking for a declaration that the opposition leader of Kerala Legislative Assembly Mr.Ramesh Chennithala is a public servant and that his call for hartal on 16.10.2017 is punishable under Section 166 of the Indian Penal Code, 1860.

(2.) Party in person has further sought for a direction to the State Police Chief, Police Head Quarters, Thiruvananthapuram, respondent No.3 herein, to register an FIR against the opposition leader, Thiruvananthapuram (respondent No.2), for making a call for hartal on 16.10.2017, and investigate.

(3.) Party in person has also sought for a declaration that the 2 nd respondent should be personally liable for all the loss, including financial loss to the State, caused due to hartal on 16.10.2017 and to direct the Chief Secretary, State of Kerala, Thiruvananthapuram (respondent No.1), to recover the same from the 2nd respondent.