Madras High Court
P.C.Dhandapani vs The Superintendent Of Police on 12 September, 2022
W.P.No.17095 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.09.2022
CORAM
THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.17095 of 2022
P.C.Dhandapani ... Petitioner
Vs.
1. The Superintendent of Police,
Tiruvarur District,
Tiruvarur.
2. The Inspector of Police,
Thiruthuraipoondi Police Station,
Tiruvarur District.
3. The Thasildar,
Taluk Office,
Tiruthuraipoondi Taluk,
Tiruvarur District.
4. The Surveyor,
Taluk Office,
Tiruthuraipoondi Taluk,
Tiruvarur District.
5. Gunasekari
6. Sivasagar ... Respondents
Page 1 of 6
https://www.mhc.tn.gov.in/judis
W.P.No.17095 of 2022
Prayer: Writ Petition filed under Article 226 of the Constitution of
India, praying for the issuance of a Writ of Mandamus, directing the
respondents 1 and 2 to give adequate police protection to the petitioner,
the third and fourth respondents while conducting the survey the land
comprised in Old Survey No.178/3, New Survey No.178/1, T.S.No.6,
Block No.1, Ward 'C' of Tiruthuraipoondi Village, Tiruthuraipoondi
Taluk, Tiruvarur District measuring about 1454 sq.ft = 135.08 sq.ft
situated at Sannadhi Street, Tiruthuraipoondi Town within a time frame
that may be fixed by this Hon'ble Court.
For Petitioner : Mr.R.Sankarasubbu
For R1 to R4 : Mr.E.Raj Thilak
Additional Public Prosecutor
For R5 : Mr.M.Palanivel
For R6 : Mr.S.Sankar
ORDER
This petition has been filed for the issuance of Writ of
Mandamus, directing the respondents 1 and 2 to give adequate police
protection to the petitioner, the third and fourth respondents while
conducting the survey the land comprised in Old Survey No.178/3, New
Survey No.178/1, T.S.No.6, Block No.1, Ward 'C' of Tiruthuraipoondi
Village, Tiruthuraipoondi Taluk, Tiruvarur District measuring about
1454 sq.ft = 135.08 sq.ft situated at Sannadhi Street, Tiruthuraipoondi
Town within a time frame that may be fixed by this Hon'ble Court.
https://www.mhc.tn.gov.in/judis
W.P.No.17095 of 2022
2. Heard both sides.
3. The piece and parcel of the land comprised in Old Survey
No.178/3, New Survey No.178/1, T.S.No.6, Block No.1, Ward 'C'
Tiruthuraipoondi Village, Tiruthuraipoondi Taluk, Tiruvarur District
measuring about 1454 sq.ft = 135.08 sq.ft situated at Sannadhi Street,
Tiruthuraipoondi Town purchased the same from one S.Chandramouli
under a registered sale deed dated 02.11.2011 vide Document No.2766 of
2011. Thereafter, the petitioner had put up a construction and enjoying
the same. While being so, the fifth respondent, who is being the sister of
the petitioner's vendor the said S.Chandramouli, filed a suit in O.S.No.97
of 2011 on the file of the District Munsif Court, Tiruthuraipoondi and the
same was dismissed by the Judgment and Decree dated 07.10.2016.
Aggrieved by the same, she preferred an appeal in A.S.No.55 of 2016
and it is pending on the file of the Sub Court, Mannargudi. She is
claiming that suppressing the Will executed by her father, her brother
who is the petitioner herein, executed a sale deed in favour of him.
https://www.mhc.tn.gov.in/judis
W.P.No.17095 of 2022
Thereafter, the fifth respondent also challenged the execution of sale
deed in favour of the petitioner before the District Registrar. However, it
was dismissed and aggrieved by the same, she preferred an appeal before
the Additional Inspector General of Registration, Thanjavur and it is
pending. Pending the appeals, the petitioner now seeks to survey the
subject property. On receipt of the application, the revenue authorities
also engaged a surveyor to survey the property and sought for Police
Protection while surveying the land.
4. While pending those appeals, the survey cannot be done and
as such the revenue authorities can very well seek police protection to
survey the subject property, subject to the results of the appeals in
A.S.No.55 of 2016, on the file of the Sub Court, Mannargudi and the
appeal before the Additional Inspector General of Registration,
Thanjavur. Thereafter, if any such request is made by the petitioner, the
second respondent is directed to consider the same and pass appropriate
order to provide police protection to the petitioner while surveying the
subject land.
https://www.mhc.tn.gov.in/judis
W.P.No.17095 of 2022
5. With the above directions, this Writ Petition is disposed of.
No costs.
12.09.2022
Internet : Yes / No
Index : Yes / No
Speaking / Non Speaking order
mn/gd
Note: Issue order copy on 13.09.2022
To
1. The Superintendent of Police,
Tiruvarur District,
Tiruvarur.
2. The Inspector of Police,
Thiruthuraipoondi Police Station,
Tiruvarur District.
3. The Thasildar,
Taluk Office,
Tiruthuraipoondi Taluk,
Tiruvarur District.
4. The Surveyor,
Taluk Office,
Tiruthuraipoondi Taluk,
Tiruvarur District.
5. The Public Prosecutor,
High Court, Madras.
https://www.mhc.tn.gov.in/judis
W.P.No.17095 of 2022
G.K.ILANTHIRAIYAN, J.
mn
W.P.No.17095 of 2022
12.09.2022
https://www.mhc.tn.gov.in/judis
