BINOY VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) These writ petitions are filed challenging the orders dtd. 27/7/2024 of the Station House Officer, Adimaly Police Station, and of the District Collector and District Magistrate, Idukki, dtd. 28/7/2024. The events that led to the issuance of those orders are as under;

(2.) Heard, Senior Advocate P.B.Krishnan for the petitioner, Adv.G.Sreekumar (Chelur) for respondents 7 to 10 and Senior Government Pleader Smt. Deepa Narayanan for the State.

(3.) The learned counsel on both sides addressed detailed arguments, in an attempt to establish the right of their party to have possession of the 14.500 acres. On behalf of the petitioner it was asserted that he was permitted to occupy the 14.500 acres and the buildings therein, while Counsel for respondents 7 to 10 refuted the claim with equal vehemence and submitted that there was no such understanding and the petitioner had forcibly taken possession from their Manager under the cover of police protection order issued by this Court. This Court is not expected to delve into those contentious issues, since the disputed questions of fact are to be decided in the civil suit pending before the Munsiff Court, Adimaly.