Lakshmi vs The District Collector
2023 Latest Caselaw 11826 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.09.2023

                                                     CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                              W.P.No.25931 of 2023

            Lakshmi                                                                     ... Petitioner

                                                        Vs.

            1.The District Collector,
              O/o. the District Collector,
              Kallakurichi District.

            2.The Superintendent of Police,
              O/o. District Superintendent of Police,
              Kallakurichi District.

            3.The Tahsildar,
              O/o.Tahsildar Office,
              Sangarapuram, Kallakurichi District.

            4.The Inspector of Police,
              Sangarapuram Police Station,
              Kallakurichi District.

            5.Mallika

            6.Chinathambi                                                             ...Respondents

            Prayer: Writ Petition is filed under Article 226 of the Constitution of India, pleased to
            issue a Writ of Mandamus, directing the respondents 1 to 4 given the appropriate Police


                                                        1/4

https://www.mhc.tn.gov.in/judis
            Protection for repair the petitioner house situated at S.No.3/1, East Arasamara Bus Stop,
            Orangani Village, Soundaravallpalayam, Sangarapuram Taluk, Kallakurichi District –
            606 401 in pursuant to the petitioner representation dated 14.08.2023.


                                  For Petitioners    : Mr.Muthamizhselvakumar

                                  For Respondents : Mr.A.Damodaran
                                                    Additional Public Prosecutor

                                                      ORDER

This Criminal Original Petition has been filed seeking police protection based on

the complaint given by the petitioner on 14.08.2023.

2.Learned Additional Public Prosecutor, on instructions, submitted that, based on

the complaint given by the petitioner, petition enquiry is pending on the file of the

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 copy of this order.

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

4.With the above directions, this Criminal Original Petition is closed. No Costs.

04.09.2023 Index : Yes/No Internet : Yes/No Speaking/Non-Speaking Order ssr

To

1.The District Collector, O/o. the District Collector, Kallakurichi District.

2.The Superintendent of Police, O/o. District Superintendent of Police, Kallakurichi District.

3.The Tahsildar, O/o.Tahsildar Office, Sangarapuram, Kallakurichi District.

4.The Inspector of Police, Sangarapuram Police Station, Kallakurichi District.

5.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis N.ANAND VENKATESH, J

ssr

W.P.No.25931 of 2023

04.09.2023

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