T.Ponnambalam vs The Superintendent Of Police
2023 Latest Caselaw 9625 Mad

                                                                                      W.P.No.22882 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 03.08.2023

                                                           CORAM :

                                  THE HON'BLE MR.JUSTICE N.ANAND VENKATESH

                                                      W.P.No.22882 of 2023

                    T.Ponnambalam                                    .. Petitioner

                                                            Versus

                    State by
                    1. The Superintendent of Police,
                       Thiruvannamalai District,
                       Thiruvannamalai.

                    2. The Inspector of Police,
                       Dusi Police Station,
                       Dusi,
                       Thiruvannamalai District.

                    3. T.K.R.Gurusamy
                    4. Pushpavalli
                    5. Anjana
                    6. Dharmarajan                                   .. Respondents

                    Prayer : Writ Petition filed under Article 226 of the Constitution of India
                    praying to issue a Writ of Mandamus directing the 1st and 2nd respondent
                    Police to provide Police protection for functioning the quarry namely Shree
                    Sivasakthi Mines & Crushers Pvt Ltd situated at Menallur village,
                    Vembakkam Taluk, Thiruvannamalai District.

                                     For Petitioner       : Mr.R.Prabudoss

                                     For Respondents : Mr.A.Damodaran,
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                    1/4
                                                                                    W.P.No.22882 of 2023


                                                  Additional Public Prosecutor,
                                                  for RR-1 and 2

                                                       ORDER

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

respondents 1 and 2 to provide Police protection for functioning the quarry

namely Shree Sivasakthi Mines & Crushers Pvt. Ltd., situated at Menallur

village, Vembakkam taluk, Thiruvannamalai district.

2. The learned Additional Public Prosecutor, on instructions,

submitted that based on the complaint given by the petitioner, petition

enquiry is pending in C.No.626 of 2023 on the file of the second 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 a copy of this Court.

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

W.P.No.22882 of 2023

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

                                                                                          03.08.2023
                    Index       : yes/no

Speaking order/Non-speaking order Neutral Citation : yes/no grs

To

1. The Superintendent of Police, Thiruvannamalai District, Thiruvannamalai.

2. The Inspector of Police, Dusi Police Station, Dusi, Thiruvannamalai District.

3. The Public Prosecutor, High Court of Madras.

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

W.P.No.22882 of 2023

N.ANAND VENKATESH, J.

grs

W.P.No.22882 of 2023

03.08.2023

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