P.Suseela vs The State Rep.By
2023 Latest Caselaw 10049 Mad

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                              [IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           DATED : 09.08.2023

                                                  CORAM

                         THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                           W.P No.16913 of 2023


                P.Suseela                                                         .. Petitioner

                                                     vs.

                1.The State rep.by
                  Inspector of Police
                  Bagalur, Hosur Taluk
                  Krishnagiri District.


                2.Ramesh                                                       .. Respondents



                PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                issuance of a Writ of mandamus, directing the Inspector of Police, Bagalur
                Police Station, the first Respondent herein to give Police protection to the
                petitioner to construct a Home in her Patta Land allotted in Palavenapalli
                Village in Plot No.45 made in Na.Ka.No.2727/89 dated 21.01.2019 peacefully
                without any hindrance from the Second respondent and the people of Mavathur
                village.




https://www.mhc.tn.gov.in/judis
                                                         2 of 4

                                      For Petitioner      : Mr.S.Sheik Thanveer Ahamed

                                      For Respondents : Mr.A.Damodaran
                                                       Additional Public Prosecutor
                                                        for R1



                                                      ORDER

This Writ Petition has been filed seeking police protection based on the

complaint given by the petitioner on 28.01.2022.

2.Learned Additional Public Prosecutor, on instructions, submitted that,

based on the complaint given by the petitioner, petition enquiry is pending in

CSR.No.14 of 2022, on the file of the respondent Police.

3.The petitioner is directed to co-operate with the Police for enquiry and

the respondent Police shall conduct the enquiry keeping in mind the judgment

in Lalitha Kumari vs. Government of Uttar Pradesh reported in 2013 (6) CTC

353. On completion of the enquiry, the respondent Police shall take a decision

regarding the further course of action. This process shall be completed by the

respondent Police within a period of two weeks from the date of receipt of copy

of this order.

https://www.mhc.tn.gov.in/judis 3 of 4

4.With the above directions, this writ petition is closed. No costs.

                                                                                         09.08.2023
                Index      : Yes/No
                Internet   : Yes/No

Speaking Order/Non-Speaking Order KP

To

1.Inspector of Police Bagalur, Hosur Taluk Krishnagiri District.

2.The Public Prosecutor, High Court of Madras, Madras.

https://www.mhc.tn.gov.in/judis 4 of 4

N. ANAND VENKATESH,. J.

KP

W.P No.16913 of 2023

09.08.2023

https://www.mhc.tn.gov.in/judis