VARGHESE K.THOMAS Vs. CHIEF JUDICIAL MAGISTRATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioners in both the Writ Petitions as well as learned Senior Counsel Sri.K.R.B.Kaimal representing the third respondent.

(2.) THESE two Writ Petitions are filed in the nature of public interest litigation. The grievance of the petitioners is, the shifting of Mannar Police Station jurisdiction from Magistrate's Court-I, Chengannur to Judicial First Class Magistrate's Court-II, Mavelikkara has created untold misery, inconvenience and hardship to the people of Mannar, as they have to travel a long distance to Mavelikkara, whereas the distance between the territorial jurisdiction of Mannar and Chengannur is much lesser than the distance between Mannar and Mavelikkara jurisdictions.