SANTHOSH KUMAR Vs. HIGH COURT OF KERALA, EKM

JUDGEMENT

(1.) Petitioner has filed this writ petition seeking to quash Exhibit P2 order dtd. 28/12/2022 passed by the District Judge, Thrissur on the administrative side, in a proceeding initiated on the basis of a complaint submitted by the petitioner; whereby the learned District Judge, after conducting an enquiry, held that since the proceedings are pending before the Bar Council of Kerala and the Munsiff's Court, Irinjalakuda, it has to attain logical conclusion, and accordingly the petition seeking to take action against respondent Nos. 4 and 5, who are advocates practicing in Irinjalakuda courts was rejected.

(2.) The basic material facts for the disposal of the writ petition are as follows:

(3.) It was thereupon that a complaint was filed by the petitioner to the District Judge, Thrissur narrating the whole episode. The learned District Judge, after taking into consideration the facts and figures in the complaint, has rejected the complaint stating that the subject matter is to be considered by the concerned Munsiff's Court under Sec. 340 of Cr.P.C. So also, it is held that since the party respondents are enrolled with the Bar Council of Kerala, it is vested with powers to take appropriate action in accordance with law. It is thus, challenging the legality and correctness of the decision taken by the District Judge, Thrissur, the writ petition is filed.