A single judge bench of the Madras High Court comprising of Justice R.N. Manjula granted police protection to M. Sumathi, a practicing advocate on account of a serious threat to her life and property after she filed a Public Interest Litigation case in W.P No.18822 of 2020 to remove the unlawful encroachment on Panchayat Public Road at 3rd Street, Kalainger Puram, Manavur Village, Thiruthani Taluk, Tiruvallur District.
Facts:
The Writ Petition has been filed seeking to issue a Writ of Mandamus, directing the 2nd respondent herein to provide police protection from the place of the petitioner's house at Kalainger Puram. Manavur Village, Thiruthani Taluk, Thiruvallur District and to the petitioner practicing court from Manavur to High Court at Madras.
Observations of the Court:
The records would show that the petitioner gave a representation to the 1st respondent on 16.09.2021 and to the 2nd respondent on 04.10.2021 seeking for police protection. Despite she is explaining in detail why she is facing the serious threat due to her involvement in obtaining an order from the Court, so far, no action has been taken. This is a matter in which, the 2nd respondent ought to have taken appropriate action and done the needful in accordance with law.
In view of the same, the 2nd respondent is directed to consider the representation of the petitioner dated 04.10.2021 and do the needful in accordance with law, within a period of two weeks from the date of receipt of a copy of this order.
Decision:
The writ petition was disposed of.
Case: M. Sumathi vs The Superintendent of Police and 10 others
Citation: W.P.No.25171 of 2022
Coram: Ms. JUSTICE R.N. MANJULA
Pronounced on: 05.12.2022
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