Karnataka High Court
Sri. P Venugopal @ P Mani vs The State Of Karnataka on 4 July, 2024
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2024:KHC:25162
WP No. 17609 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
WRIT PETITION NO. 17609 OF 2024 (GM-POLICE)
BETWEEN:
SRI. P. VENUGOPAL @ P. MANI,
S/O K. PERUMAL,
AGED ABOUT 76 YEARS,
RESIDING AT 'VENKATESHWARA NILAYA',
NEAR IOB BANK, BELAGUMBA - 572 104,
TUMKUR, DISTRICT TUMKUR.
...PETITIONER
(BY SRI. SAGAR B.B, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY ITS PRL. SECRETARY,
DEPARTMENT OF HOME,
Digitally VIDHANA SOUDHA,
signed by
YAMUNA K L BENGALURU - 560 001.
Location:
High Court of 2. THE DIRECTOR GENERAL AND
Karnataka
INSPECTOR GENERAL OF POLICE,
KARNATAKA STATE,
BENGALURU - 560 001.
3. THE SUPERINTENDENT OF POLICE,
TUMKUR DISTRICT,
TUMKUR - 572 103.
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WP No. 17609 of 2024
4. THE SUB-INSPECTOR OF POLICE,
KYATHASANDRA, TUMKUR TALUK,
TUMKUR DISTRICT - 572 104.
5. THE CIRCLE INSPECTOR OF POLICE,
KYATHASANDRA POLICE STATION,
TUMKUR TALUK, TUMKUR DISTRICT - 572 104.
6. THE DEPUTY SUPERINTENDENT OF POLICE,
TUMKUR TALUK,
TUMKUR DISTRICT - 572 103.
7. THE DEPUTY COMMISSIONER,
TUMKUR DISTRICT,
TUMKUR - 572 103.
8. THE ASST. COMMISSIONER,
TUMKUR SUB-DIVISION,
TUMKUR DISTRICT, TUMKUR - 572 103.
9. THE TAHASILDAR,
TUMKUR TALUK,
TUMKUR - 572 103.
...RESPONDENTS
(BY SRI. RAHUL CARIAPPA, AGA)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER THE APPLICATION FOR POLICE
PROTECTION VIDE ANNX-C FOR EXTENDING POLICE
PROTECTION IN RESPECT OF THE LAND BEARING SY.NO. 137
MEASURING 3 ACRES 32 GUNTAS SITUATED AT
THIMMANAYAKANAHALLI VILLAGE, URUDUGERE HOBLI,
TUMKUR TALUK, TUMKUR DISTRICT AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC:25162
WP No. 17609 of 2024
ORDER
In this petition, the petitioner is seeking for the following
reliefs:
"a) Issue a writ of mandamus
directing the Respondents to consider the
application for police protection vide
Annexure-C, for extending police
protection in respect of the land bearing
Sy.No.137, measuring 3 Acres 32 Guntas
situated at Thimmanayakanahalli Village,
Urudugere Hobli, Tumkur Taluk, Tumkur
District, in the interest of justice and
equity.
b) Pass any other order or
directions deems fit under the facts and
circumstances of the case, including
Awarding of costs, in the interest of
justice and equity.."
2. Heard learned Counsel for the petitioner and
learned AGA for the respondents and perused the material on
record.
3. It is the grievance of the petitioner that his
representation dated 15.05.2024, at Annexure-C submitted to
the respondents has not been considered so far by them nor
any order has been passed on the same. Under these
circumstances, the petitioner is before this Court by way of the
present petition.
NC: 2024:KHC:25162
4. Per contra, learned AGA for the respondents
submits that if reasonable time is given, they would consider
and pass necessary order on the said representation.
5. In view of the aforesaid facts and circumstances
and rival submissions, the respondents are hereby directed to
address the grievance of the petitioner and consider his
representation dated 15.05.2024, at Annexure-C and pass
appropriate order in accordance with law, bearing in mind the
judgments of this Court in the case of RANGANATHAN STONE
CRUSHERS AND ANOTHER Vs. STATE OF KARNATAKA in
WP.No.10049/2022 and GANAPATHY GRANITE Vs.
INSPECTOR GENERAL OF POLICE AND OTHERS in
WP.No.11719/2022 and within a period of four weeks from the
date of receipt of a copy of this order,
6. With the aforesaid directions, the petition stands
disposed of.
Sd/-
JUDGE
