Madras High Court
Rev.Fr.Jerome vs The District Collector on 27 June, 2025
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P.Crl.(MD)No.300 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P.Crl.(MD)No.300 of 2025
Rev.Fr.Jerome
Parish Priest ... Petitioner
versus
1. The District Collector,
Collector Office,
Pudukkottai District.
2. The State of Tamilnadu, rep. by
The Superintendent of Police,
District Police Office,
Thirumayam Road,
Pudukkottai District.
3. The Inspector of Police,
Ganesh Nagar Police Station,
Pudukkottai District. ... Respondents
Writ Petition filed under Article 226 of the constitution of India,
seeking for the issuance of Writ of Mandamus, to direct the 3rd
respondent to give police protection to fence the church property in
1/6
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W.P.Crl.(MD)No.300 of 2025
Survey Nos.82/7, 82/8 by considering the petitioner's representation
dated 12.06.2025.
For Petitioner : M/s.S.Pavithra
For Respondents : Mr.E.Antony Sahaya Prabahar,
Additional Public Prosecutor
ORDER
The petitioner has filed this petition seeking a direction to the
respondent Police to provide police protection to put up fencing in the
property in Survey Nos.82/7, 82/8.
2. The learned counsel for the petitioner submits that the
property in Survey Nos.82/7 and 82/8 belongs to the church, which is
functioning along with a School from the year 1980 and the church is
also permitted by the District Collector to put up fencing in the said
property, however, some of the followers of other religions are raising
certain objections for putting up fencing. Therefore, the petitioner has
filed this writ petition. The learned counsel has also relied on a copy of
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the Judgment dated 06.12.2006, passed in O.S.No.177 of 2003 on the
file of the Principal District Munsif Court, Pudukkottai and submits
that the petitioner has already filed a civil suit and also obtained
permanent injunction with regard to the said property.
3. The learned Additional Public Prosecutor submits that they
have not received any request from the petitioner seeking police
protection. In the event, if any application is made by the petitioner, it
would be considered, if it is required.
4. This Court considered the rival submissions made.
5. The petitioner claims that the property in Survey Nos.82/7,
82/8 belongs to the church and it is functioning along with a school
from the year 1980. Therefore, the petitioner is directed to submit an
application along with the required documents, citing the threat
received by them for putting up fencing. The petitioner shall pay
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necessary fees for providing necessary police protection. The
respondent Police shall consider the application and find out who are
the objectors and provide necessary police protection, if it is required
for putting up fencing, as per the decree passed by the Civil Court.
6. With the above direction, this Writ Petition is disposed of.
No costs.
27.06.2025
ogy
NCC : Yes / No.
Index : Yes / No.
Internet : Yes / No.
To
1. The District Collector,
Collector Office,
Pudukkottai District.
2. The Superintendent of Police,
District Police Office,
Thirumayam Road,
Pudukkottai District.
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3. The Inspector of Police,
Ganesh Nagar Police Station,
Pudukkottai District.
4. The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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B.PUGALENDHI, J.
ogy
27.06.2025
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