Kamalatchi (Age-51 Y) vs The Superintendent Of Police
2023 Latest Caselaw 11282 Mad

                                                         1

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 25.08.2023

                                                     CORAM

                       THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                            W.P No.34707 of 2022

             Kamalatchi (Age-51 Y)
             W/o.Kannan                                                          ... Petitioner


                                                        .Vs.
             1. The Superintendent of Police
                Villupuram District, Villupuram.

             2. The Inspector of Police
                Kanjanur Police Station, Kanjanur
                Villupuram Taluk.

             3. The Sub Inspector of Police
                Kedar Police Station
                Kedar, Villupuram Taluk.

             4. V.Selvarasu
                S/o.Vasudeva Gounder

             5. V.Yurakki @ Yuvaraj
                S/o.Vasudeva Gounder

             6. Navaneetham
                W/o.Sargunam                                              ... Respondents



             Prayer: Writ Petition filed under Article 226 of the Constitution of India for
             issuance of a Writ of Mandamus, directing the respondents 1 to 3 to grant
             adequate police protection to the petitioner to peacefully enjoy the properties
             bearing Dry Survey Nos.212/5B-2.69 acres and Dry Survey No.261 (new
             S.No.261/1&2)-1.89 acres situate at Kedar Village, Villupuram Taluk, without any
                 interference from t he respondents 4 to 9.
https://www.mhc.tn.gov.in/judis
                                                             2

                                   For Petitioner     : Mr.N.Suresh

                                   For Respondents    : Mr.A.Gopinath
                                                        Government Advocate (Crl.Side)
                                                        for R1 to R3




                                                         ORDER

This petition has been filed to direct the respondent police to give police

protection to the petitioner based on the complaint given by the petitioner on

29.8.2022.

2.Learned Government Advocate (Crl.side) on instructions, submitted that,

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

CSR.No.571 of 2022, dated 15.12.2022, 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 four weeks from the date of receipt of copy

of this order.

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

4.With the above directions, this Writ Petition is disposed of. No costs.

25.08.2023 Internet: Yes Index : Yes/No Neutral Citation Case: Yes/No KP

To

1. The Superintendent of Police Villupuram District, Villupuram.

2. The Inspector of Police Kanjanur Police Station, Kanjanur Villupuram Taluk.

3. The Sub Inspector of Police Kedar Police Station Kedar, Villupuram Taluk.

4.Public Prosecutor High Court, Madras

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

N. ANAND VENKATESH, J.

KP

W.P No.34707 of 2022

25.08.2023

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