C.Sheela vs State By
2023 Latest Caselaw 6122 Mad

                                                                          WA No.1492 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:    13.06.2023

                                                      CORAM :

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                          AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
                                                 WA No.1492 of 2021

                     C.Sheela                                             .. Appellant

                                                          -vs-

                     1. State by
                        The Commissioner of Police,
                        Vepery, Chennai 600 007.

                     2. State by
                        The Inspector of Police,
                        K-1, Sembium Police Station,
                        Chennai.                                          .. Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 22.02.2021 passed in W.P.No.4060 of 2021 on the file of
                     this Court.


                     For the Appellant       :      Mr.S.V.Karthikeyan

                     For the Respondents     :      Mr.P.Muthukumar,
                                                    State Government Pleader,
                                                    Assisted by Mr.K.Karthick Jeganath
                                                    Government Advocate.

                                                      *****



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 WA No.1492 of 2021

                                                         JUDGMENT

(Delivered by The Hon'ble Chief Justice)

The appellant challenges the order dated 22.02.2021 passed in

the writ petition filed by her for removing the trespassers.

2. The learned counsel for the appellant does not dispute that

the writ property is the personal property of the appellant and the

alleged trespass is on the private property of the appellant.

3. In view of that, the learned Single Judge has not committed

any error in not entertaining the present writ petition.

The Writ Appeal is disposed of. There will be no order as to

costs.

(S.V.G., CJ.) (P.D.A., J.) 13.06.2023

Index : yes/no Neutral Citation : Yes/No

sra

https://www.mhc.tn.gov.in/judis WA No.1492 of 2021

To:

1. The Commissioner of Police, Vepery, Chennai 600 007.

2. The Inspector of Police, K-1, Sembium Police Station, Chennai.

https://www.mhc.tn.gov.in/judis WA No.1492 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

WA No.1492 of 2021

13.06.2023

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