K.Chandrasekaran vs The Deputy Superintendent Of ...
2023 Latest Caselaw 9501 Mad

                                                                          Writ Petition No.22787 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 02.08.2023

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                           Writ Petition No.22787 of 2023
                                                         and
                                             W.M.P.No.22239 of 2023

                     K.Chandrasekaran
                     S/o.Kunjupillai                                           .. Petitioner
                                                         Vs.

                     1.The Deputy Superintendent of Police,
                       Maduranthagam Range,
                       Chengalpet District.

                     2.The Inspector of Police,
                       Chithamoor Police Station,
                       Chengalpet District.

                     3.Kasi
                       S/o.Arumugam                                           ... Respondents

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India praying to issue a Writ of Mandamus directing the second respondent
                     police to give protection to the petitioners or his agents or his men to
                     construct the compound wall in their property particularly in respect of the
                     property extent 3 Acres and 87 cents comprised in Survey No.130/5 situated
                     at Porur Village, Cheiyur Taluk, presently with the Chengalpet Taluk,
                     Kancheepuram District.
                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                   Writ Petition No.22787 of 2023

                                        For Petitioner     : Ms.E.Ezhil Caroline
                                        For Respondents : Mr.A.Damodaran
                                                          Additional Public Prosecutor [R1 & R2]
                                                           *****

                                                           ORDER

This Writ Petition has been filed seeking a direction to the second

respondent police to give protection to the petitioner to construct the

compound wall in his property.

2. Learned Additional Public Prosecutor, on instructions, submitted

that, based on the complaint given by the petitioner, petition enquiry is

pending in CSR No.267 of 2023 on the file of second respondent.

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 (2)

weeks from the date of receipt of copy of this order.

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

https://www.mhc.tn.gov.in/judis Writ Petition No.22787 of 2023

Consequently, connected miscellaneous petition is closed.

02.08.2023 Index : Yes/No Speaking order:Yes/No Neutral citation:Yes/No gm

To

1.The Deputy Superintendent of Police, Maduranthagam Range, Chengalpet District.

2.The Inspector of Police, Chithamoor Police Station, Chengalpet District.

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

N.ANAND VENKATESH, J

https://www.mhc.tn.gov.in/judis Writ Petition No.22787 of 2023

gm

Writ Petition No.22787 of 2023

02.08.2023

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