G.P.Venkatesan vs The Superintendent Of Police
2023 Latest Caselaw 12817 Mad

                                                                              W.P.No.13288 of 2023

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                            DATED : 20.09.2023

                                                  CORAM :

                       THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                           W.P.No.13288 of 2023

                G.P.Venkatesan                                             ... Petitioner

                                                      Vs.
                1.The Superintendent of Police,
                  Cuddalore,
                  Cuddalore District.

                2.The Deputy Superintendent of Police,
                  Superintendent Office,
                  Neyveli,
                  Cuddalore District.

                3.The Inspector of Police,
                  Neyveli Town Police Station,
                  Vedakkuthu,
                  Kurinchipadi Taluk,
                  Cuddalore District.

                4.Govindhan                                                ... Respondents


                Prayer: Writ Petition filed under Article 226 of the Constitution of India
                praying for issuance of a Writ of Mandamus to direct the 3rd respondent to
                give police protection to the petitioner while fencing the petitioner's property
                in Survey No.215/9 to an extent of 13.00 arce, situated at Vadakkuthu
                Village, Kurinchipadi, Vadalur, Cuddalore.

                 Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                   W.P.No.13288 of 2023

                                  For Petitioner           : Mr.S.P.Harikrishnan

                                  For Respondents-1 to 3 : Mr.A.Gopinath
                                                           Government Advocate (Crl. Side)

                                  For Respondent-4         : Mr.K.Elango

                                                     ORDER

This Writ Petition has been filed seeking police protection based on

the complaint given by the petitioner on 22.03.2023.

2. Learned Government Advocate (Crl. Side), on instructions,

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

enquiry is pending in Current Paper No.H4/E-4395377/2023.

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 four weeks from the

date of receipt of a copy of this order.

https://www.mhc.tn.gov.in/judis W.P.No.13288 of 2023

4. With the above directions, this Writ Petition is disposed of. No

costs.

20.09.2023

Index: Yes/No Speaking order / Non-speaking order rsi

To

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

2.The Deputy Superintendent of Police, Superintendent Office, Neyveli, Cuddalore District.

3.The Inspector of Police, Neyveli Town Police Station, Vedakkuthu, Kurinchipadi Taluk, Cuddalore District.

4.The Public Prosecutor, High Court, Madras.

https://www.mhc.tn.gov.in/judis W.P.No.13288 of 2023

N. ANAND VENKATESH, J.

rsi

W.P.No.13288 of 2023

20.09.2023

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