A.Kaliammal vs The Superintendent Of Police
2023 Latest Caselaw 8803 Mad

                                                                      W.P.(MD)No.4473 of 2021



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 21.07.2023

                                                       CORAM

                                  THE HON'BLE MR.JUSTICE P.DHANABAL

                                           W.P.(MD)No.4473 of 2021
                                                    and
                                          W.M.P.(MD)No.3595 of 2021


                     A.Kaliammal                                             ... Petitioner

                                                        Vs.

                     1.The Superintendent of Police,
                       District Police Office,
                       Tenkasi District.

                     2.The Deputy Superintendent of Police,
                       Sankarankoil,
                       Tenkasi District.

                     3.The Inspector of Police,
                       Sankarankoil Town Police Station,
                       Sankarankoil-627 756
                       Tenkasi District.

                     4.Lakshmi
                     5.Suresh Babu
                     6.Rasiah
                     7.Kaliraj
                     8.Lakshmanan
                     9.Krishnan                                          ... Respondents


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                  W.P.(MD)No.4473 of 2021

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     respondents 1 to 3 to take appropriate legal action against the
                     respondents 4 to 9 for conducting Kattapanchayat and ex-communicating
                     the petitioner and her family from the community by interfering into
                     decree and judgment passed in O.S.No.241/2009 by the learned
                     Additional District Munsif, Sankarankoil, Tenkasi District dated
                     16.12.2020 and to register the complaint as against the respondents 4 to 9
                     based on the petitioner’s complaint dated 01.02.2021 and 09.02.2021.



                                         For Petitioner        : Mr.R.Karunanithi

                                         For R1 to R3          : Mr.R.M.Anbunithi,
                                                                 Additional Public Prosecutor

                                         For R4, R6, R7, R9 : Mr.M.S.Jeyakarthick

                                        For R5 & R8            : No Appearance


                                                             ORDER

This Writ Petition has been filed to direct the respondents 1 to 3 to

take appropriate legal action against the respondents 4 to 9 for

conducting Kattapanchayat and ex-communicating the petitioner and her

family from the community by interfering into decree and judgment

passed in O.S.No.241/2009 by the learned Additional District Munsif,

https://www.mhc.tn.gov.in/judis W.P.(MD)No.4473 of 2021

Sankarankoil, Tenkasi District dated 16.12.2020 and to register the

complaint as against the respondents 4 to 9 based on the petitioner’s

complaint dated 01.02.2021 and 09.02.2021.

2.Today, when the matter is taken up for hearing, the learned

Additional Public Prosecutor appearing for the official respondents

would contend that already the representation of the petitioner dated

01.02.2021 and 09.02.2021 were considered by the third respondent and

the same were closed. The copy of the closure report also produced to

the learned counsel appearing for the petitioner.

3.Since the representation of the petitioner was considered and the

same was closed, there is no need to pass further orders in this writ

petition. Accordingly, this writ petition is disposed of. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                          21.07.2023

                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No
                     gns

https://www.mhc.tn.gov.in/judis W.P.(MD)No.4473 of 2021

P. DHANABAL,J.

gns To

1.The Superintendent of Police, District Police Office, Tenkasi District.

2.The Deputy Superintendent of Police, Sankarankoil, Tenkasi District.

3.The Inspector of Police, Sankarankoil Town Police Station, Sankarankoil-627 756 Tenkasi District.

4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

W.P.(MD)No.4473 of 2021

21.07.2023

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