S.Vimala vs The State Rep. By
2023 Latest Caselaw 11927 Mad

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 05.09.2023

                                                       CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                  W.P.No.26074 of 2023

            S.Vimala                                                                     ... Petitioner
                                                          Vs.

            1.The State Rep. by
              Inspector of Police,
              Kadampulliyur Police Station,
              Panruti Taluk,
              Cuddalore District – 607 103.

            2.D.Indira                                                                 ...Respondents

Prayer: Writ Petition is filed under Article 226 of the Constitution of India, pleased to issue a Writ of Mandamus, directing the 1st respondent to provide necessary police protection to the petitioner for extracting the gravel from the said land SF.No.130/3 situated at Alagappasamuthiram Village, Kadampulliyur SRO, Cuddalore District to an total extent of 5.03 Acres as stated in the schedule of the lease deed registered as Doc.No.1280/2020 on the file of SRO, Kadampulliyur to unload at Government site.

For Petitioners : Mr.P.Chandrasekar

For Respondents : Mr.A.Damodaran Additional Public Prosecutor for R1

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

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

the complaint given by the petitioner on 25.08.2023.

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

the complaint given by the petitioner, petition enquiry is pending in CSR.No.938 of

2023 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.

4.With the above directions, this Criminal Original Petition is closed.

05.09.2023 Index : Yes/No Internet : Yes/No ssr

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

1.The Inspector of Police, Kadampulliyur Police Station, Panruti Taluk, Cuddalore District – 607 103.

2.The Public Prosecutor, High Court, Madras.

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

ssr

W.P.No.26074 of 2023

05.09.2023

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