Kerala High Court: C.S. Dias, J. dismissed a writ petition filed by the petitioner on the basis that once any judgment is in force, a new petition cannot be filed for the same cause of action.

The petitioner had filed another petition before the instant petition, where the Court rendered a judgment, directing the Circle Inspector of Parassala Police Station (Respondent 4) and Sub Inspector of Police, Parassala Police Station (Respondent 5) to render adequate protection to the petitioner. The petitioner here filed a complaint against the harassment done to her by one Prakash (Respondent 6) and one Neetharani (Respondent 7).

The petitioner in this petition alleged that Respondent 6 and The Respondent 7 are still harassing her. The sole reason that the respondents are able to harass her, shows that Respondent 4 and Respondent 5 are not performing their duties. The Court in the last petition directed the circle inspector and the sub-inspector to protect the petitioner from any harassment.

It was held in Commr. Karnataka Housing Board v. Muddaiah, (2007) 7 SCC 689, that once any direction is issued by the Court, the authority is bound to abide by the directions without any reservations. In case, the authorities do not comply with the directions issued or ignore them, then the petitioner can institute contempt of court proceeding. In the case of contempt, the petitioner can not file a fresh suit as the cause of action is the same and the judgment of the previous petition is still in force.

After listening to the contentions of the counsel for the petitioner, K.P. Santhi, and counsel for the respondent, Princy Xavier, Government Pleader, the Court held that this petition is not maintainable as the Judgment of the previous petition is still in force. The Court dismissed the petition and asked the petitioner to seek remedy under Contempt of Courts Act, 1971. [J. Maya v State of Kerala, 2019 SCC OnLine Ker 6025, decided on 31-12-2019]

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