P.Vellaiyammal vs The District Collector
2024 Latest Caselaw 186 Mad

Madras High Court

P.Vellaiyammal vs The District Collector on 3 January, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                                      W.P.No.35509 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 03.1.2024

                                                            CORAM

                            THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                                     W.P.No.35509 of 2023

                     P.Vellaiyammal                                                ...Petitioner
                                                               Vs.
                     1.The District Collector,
                       Salem District, Salem-1.

                     2.The District Superintendent of
                       Police, Salem District, Salem.

                     3.The Deputy Superintendent of
                       Police, Attur, Salem District.

                     4.The Inspector of Police,
                       Thalaivasal Police Station,
                       Salem District.                                             ...Respondents

                                  Writ Petition under Article 226 of The Constitution of India praying

                     for the issuance of a Writ of Mandamus to direct the respondents to give

                     police protection to the petitioner, her family and her property based on the

                     petitioner's representation dated 01.8.2023.



                     1/4




https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.35509 of 2023

                                        For Petitioner     :   Ms.S.Vinodha
                                        For Respondents :      Mr.A.Damodaran,
                                                               Additional Public Prosecutor

                                                           ORDER

This is a petition filed by the petitioner seeking to direct the

respondents to give police protection to her, her family and her property

based on the representation dated 01.8.2023.

2. Heard the learned counsel for petitioner and the learned Additional

Public Prosecutor appearing for the respondents.

3. The learned Additional Public Prosecutor appearing for the

respondents submitted that on the complaint given by the petitioner, a

petition enquiry is pending in CSR No.189 of 2023 on the file of the fourth

respondent police and a final decision will be taken on the complaint given

by the petitioner.

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

4. The fourth respondent is directed to conduct enquiry in keeping

with the judgment of the Supreme Court of India in the case of Lalitha

Kumari Vs. Government of Uttar Pradesh [reported in 2013 (6) CTC 353],

wherein the Supreme Court has enumerated the nature of cases where

preliminary enquiry can be conducted and has also restricted the period, for

which preliminary enquiry can be conducted. The fourth respondent is also

directed to complete the enquiry in the case and take a decision within a

period of two (2) weeks from the date of receipt of a copy of this order.

With the above direction, this Writ Petition is disposed of.

03.1.2024 Index : Yes/No Internet : Yes/No Neutral Citation : Yes/No

rka

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

N.ANAND VENKATESH, J

rka To

1.The District Collector, Salem District, Salem-1.

2.The District Superintendent of Police, Salem District, Salem.

3.The Deputy Superintendent of Police, Attur, Salem District.

4.The Inspector of Police, Thalaivasal Police Station, Salem District.

5.The Public Prosecutor, High Court of Madras.

03.1.2024

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