SHIBU MANUEL Vs. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, HOME AFFAIRS, SECRETARIAT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) Petitioner has approached this Court, seeking the following reliefs:

(2.) Petitioner is the Secretary of Green Action Force, an organisation constituted for protecting river Periyar. The organisation is very much aggrieved and worried about pollution of the river. He, along with other members, champaigns the cause for keeping Periyar pure and pollution free. In that process, he invited wrath many influential persons and members of the business community. On 3.2.2013, at 11.30 pm, he was brutally attacked allegedly by some gangsters and he sustained serious injuries including fracture on both legs and right hand. Ext.P3 is the medical certificate produced to show that he has sustained extensive injuries and fractures.

(3.) Despite registration of a crime, no tangible result could be seen and therefore, the petitioner approached this Court with W.P.(C).No.15563 of 2013, wherein Ext.P4 order passed by this Court on 31.7.2013. The operative portion of the judgment reads thus: