Madras High Court
K.Mahalingam vs The Superintendent Of Police on 30 April, 2025
W.P(MD) NO.13123 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE P.DHANABAL
W.P(MD) No.13123 of 2025
and
W.M.P.(MD) No.9369 of 2025
K.Mahalingam ... Petitioner
Vs
1. The Superintendent of Police,
Office of the Superintendent of Police,
SH44 Collectorate,
Sulakarai,
Virudhunagar District - 626 132.
2. The Inspector of Police,
Watrap Police Station,
Watrap,
Virudhunagar District - 626 132.
3.P. Chinnasamy
4. Karuppasamy ... Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of India
to issue a Writ of Mandamus to direct the second respondent to provide
adequate police protection to the petitioner’s life and limb for carrying out
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W.P(MD) NO.13123 of 2025
the agricultural operations in respect of the petitioner’s share of 14.40
cents lands comprised in S. Nos.749/2B of an extent of 82 cents and also
landed property comprised in S. No.748/2 of an extent of 1A 15 cents and
S.No.750/2 measuring 83 cents, totaling an extent of 2.80 cents and
Survey No.733 of an extent of 51 cents, situated at Kansapuram Village,
Koomapatti, Virudhunagar District, on the Judgment rendered by the
District Munsif cum Judicial Magistrate, Watrap in Crl.M.P.No.344 of
2024 dated 28.01.2025 and also by considering the representation of the
petitioner dated 06.03.2025.
For petitioner :Mr. R. Ganesan
For R1 & R2 : Mr.M.Sakthi Kumar,
Government Advocate (Crl.Side)
*****
ORDER
This petition is filed by the petitioner to direct the second
respondent to provide adequate police protection to the petitioner’s life
and limb for carrying out the agricultural operations in respect of the
petitioner’s share of 14.40 cents lands comprised in S. Nos.749/2B of an
extent of 82 cents and also landed property comprised in S. No.748/2 of
an extent of 1A 15 cents and S.No.750/2 measuring 83 cents, totaling an
extent of 2.80 cents and Survey No.733 of an extent of 51 cents, situated
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W.P(MD) NO.13123 of 2025
at Kansapuram Village, Koomapatti, Virudhunagar District, on the
Judgment rendered by the District Munsif cum Judicial Magistrate,
Watrap in Crl.M.P.No.344 of 2024 dated 28.01.2025 and also by
considering the representation of the petitioner dated 06.03.2025.
2. The learned counsel for the petitioner would submit that due to
the civil dispute between the petitioner and the respondents 3 and 4, the
petitioner sent a representation dated 06.03.2025, but the same has not
been considered. Hence, he filed this petition.
3. The learned Government Advocate (Crl.Side) for the respondents
1 and 2 would submit that the representation of the petitioner was already
considered and FIR in Crime No.73 of 2025 was registered. Hence,
nothing survives for further adjudication in this case.
4. Considering the prayer sought for in this petition, this Court,
without issuing notice to the respondents 3 and 4, is inclined to pass
orders.
5. Since the representation of the petitioner was already considered
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W.P(MD) NO.13123 of 2025
and FIR in Crime No.73 of 2025 was registered, no further order is
required to be passed in this case.
6. In view of the above, this Writ Petition is closed. Consequently,
connected miscellaneous petition is closed. No costs.
30.04.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
apd
To
1. The Superintendent of Police,
Office of the Superintendent of Police,
SH44 Collectorate,
Sulakarai,
Virudhunagar District - 626 132.
2. The Inspector of Police,
Watrap Police Station,
Watrap,
Virudhunagar District - 626 132.
3.The Additional Public Prosecutor,
Madurai Bench of Madras High Court, Madurai.
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W.P(MD) NO.13123 of 2025
P.DHANABAL,J
apd
30.04.2025
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