Madras High Court
K.Narendhiran vs The District Collector on 2 August, 2023
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.08.2023
CORAM
THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH
W.P No.641 of 2023
and
WMP No.582 of 2023
1.K.Narendhiran
2.K.Elangovan ... Petitioners
.Vs.
1.The District Collector
Chengalpattu District.
2.The District Revenue Officer
The District Revenue Office
Chengalpattu.
3.The Revenue Divisional Officer
The Revenue Divisional Office
Chengalpattu.
4.The Tahsildar
Thirukazhukundram Taluk Office
Chengalpattu District.
5.The Superintendent of Police
Chengalpattu District.
6.The Inspector of Police
Anti-Lank Grabbing Special Cell
Chengalpattu District.
https://www.mhc.tn.gov.in/judis
2
7.Indian
8.Seetharaman ... 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 6 and their
sub-ordinates or any other persons claiming under them in any manner not to
interfere in the civil dispute pending between the petitioners and the 7th and
8th respondents and further direct the 5th and 6th respondents to provide
adequate police protection to the petitioners life and limb, by considering their
representation dated 31.12.2022.
For Petitioners : Mr.K.Mohanraj
For Respondents : Mr.A.Gopinath
Government Advocate (Crl.Side)
for R1 to R6
Mr.W.M.Abdul Majeed
for R7, R8
ORDER
This writ petition has been filed seeking police protection based on the
representation given by the petitioners on 31.12.2022.
2.Learned Government Advocate (Crl.Side), on instructions, submitted
that, based on the representation given by the petitioner, petition enquiry is
pending in C.No.426/Petn/1GP-NZ/Camp/2022 on the file of the 6th
respondent Police.
https://www.mhc.tn.gov.in/judis
3.The petitioners are 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.
4.With the above directions, this writ petition is disposed of.
No costs. Consequently, connected miscellaneous petition is closed.
02.08.2023
Internet: Yes
Index : Yes/No
Neutral Citation Case: Yes/No
KP
https://www.mhc.tn.gov.in/judis
N. ANAND VENKATESH, J.
KP
To
1.The District Collector
Chengalpattu District.
2.The District Revenue Officer
The District Revenue Office
Chengalpattu.
3.The Revenue Divisional Officer
The Revenue Divisional Office
Chengalpattu.
4.The Tahsildar
Thirukazhukundram Taluk Office
Chengalpattu District.
5.The Superintendent of Police
Chengalpattu District.
6.The Inspector of Police
Anti-Lank Grabbing Special Cell
Chengalpattu District.
7.Public Prosecutor
High Court, Madras.
W.P No.641 of 2023
and
WMP No.582 of 2023
02.08.2023
https://www.mhc.tn.gov.in/judis
