Madras High Court
K.Jeyachandran vs The Commissioner Of Police on 18 October, 2024
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P(MD)No.24444 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.10.2024
CORAM :
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P.(MD)No.24444 of 2024
K.Jeyachandran ...Petitioner
Vs.
1.The Commissioner of Police,
Madurai District,
Madurai.
2.The Assistant Commissioner of Police,
2nd Floor S.S.Colony, Police Station,
Madurai District, Madurai.
3.The Inspector of Police,
C-3, S.S.Colony Police Station,
Madurai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, to direct the first
respondent to give appropriate direction to the third respondent to give
adequate police protection while survey the property within a time frame
fixed by this Court.
For Petitioner : M/s.K.M.Priscilla Jancy
For Respondents : Mr.P.Kottai Chamy,
Government Advocate (Crl.Side)
1/4
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W.P(MD)No.24444 of 2024
ORDER
The Writ Petition has been filed to direct the first respondent to
give appropriate direction to the third respondent to give adequate police
protection while surveying the property within a time frame fixed by this
Court.
2. The learned counsel for the petitioner brought to the notice of
this Court that the order passed in W.P.(MD)No.13374 of 2024.
3. It can be seen that by an order dated 24.06.2024, in the above
mentioned Writ Petition, this Court had already directed the petitioner to
submit an application in online mode, and if such an application is
submitted, directed the survey authority to scrutinize the same.
4. Thus, enquiry shall be held and survey to be done as per the
directions given by this Court in paragraph No.3 of the said judgment in
W.P.(MD)No.13374 of 2024, dated 24.06.2024. The said order has to be
duly complied with by the fourth respondent in W.P.(MD)No.13374 of
2024, namely, the Town Surveyor, Land Survey Department, Madurai
South, Madurai.
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5.The learned counsel for the petitioner submits that they have
duly submitted his application.
6. Therefore, at the time of conducting inquiry, if police protection
is required, the said Town Surveyor, Land Survey Department, Madurai
South, Madurai, can give a written request to the third respondent herein,
namely, the Inspector of Police, C-3, S.S.Colony Police Station, Madurai
District, and then, the third respondent shall give protection for
surveying of the land.
7. With the above directions, the Writ Petition stands disposed of.
No costs.
18.10.2024
NCC :Yes/No
Index :Yes/No
Internet : Yes/ No
dss
https://www.mhc.tn.gov.in/judis
D.BHARATHA CHAKRAVARTHY, J
dss
To
1.The Commissioner of Police,
Madurai District,
Madurai.
2.The Assistant Commissioner of Police,
2nd Floor S.S.Colony, Police Station,
Madurai District, Madurai.
3.The Inspector of Police,
C-3, S.S.Colony Police Station,
Madurai District.
4.Town Surveyor, Land Survey Department,
Madurai South, Madurai,
5.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
Order made in
Dated : 18.10.2024
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