RAMA Vs. STATE OF KERALA

JUDGEMENT

(1.) Inmates in prisons are still citizens and should not be denied their basic human rights as any other citizen. The petitioner in this writ petition is the wife of Mr.Manoj @ Irumban Manoj, C.No.102/2022, who is undergoing imprisonment for life in prison. He was convicted by the 1st Additional Sessions Judge, Thrissur, in Sessions Case No.935 / 2007 and sentenced to undergo the imprisonment.

(2.) It is the case of the petitioner that her husband is the absolute owner of 0.0121 hectares of land situated in Sy.No.476/5-11 in Edavilangu village of Kodungallur Taluk. The petitioner and her family along with her husband were residing in the house bearing No.XIII/301 constructed in the above property in Ward No.XIII of Edavilangu village. Ext.P1 is the possession certificate issued by the Village Officer, Edavilangu Village, which shows that the petitioner's husband is in possession of the property. According to the petitioner, the house in which the petitioner and her family were residing was completely destroyed beyond repair in a natural calamity. Thereafter, the petitioner and her family are residing in a rental premises and they do not have a home of their own. Ext.P2 is the certificate issued by the Tahsildar, Kodungalloor, in which it is clearly stated that the building bearing No.XIII/301 in Sy.No.476/5/11 in the ownership of Parasserry Manoj is completely destroyed because of natural calamity and also because of the old age of the building.

(3.) It is the case of the petitioner that, considering the plight of the petitioner and the condition of the residence of the petitioner, the name of the petitioner's husband was included as a beneficiary in the Life Housing Scheme by the Local Self Government. Ext.P3 is the certificate issued by the Edavilangu Grama Panchayat, which shows that the petitioner's husband is included in the Life Housing Scheme as a beneficiary in the category list of Scheduled Caste Community. It is the case of the petitioner that to obtain the benefits of the scheme and to complete the formalities and to execute the other necessary documents, the presence of the petitioner's husband is necessary at various Government Offices, since the property is in the name of the husband of the petitioner. According to the petitioner, her family will be able to enjoy the benefit of the scheme only if the husband of the petitioner is released from prison on Emergency Leave. Hence, the petitioner preferred a representation to the 2nd respondent explaining the above circumstances and requesting the 2nd respondent to grant Emergency leave/parole to the husband of the petitioner to complete the formalities required to avail the benefit of the Life Housing Scheme. Ext.P4 is the representation. However, the 2nd respondent has not issued any orders in Ext.P4 is the grievance. Hence the writ petition (Crl.) is filed with the following prayers: