Madras High Court
Natesan vs The District Collector on 20 March, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A.(MD)No.572 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.03.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.A(MD)No.572 of 2022
and
C.M.P(MD)No.4945 of 2022
Natesan ... Appellant /
Petitioner /
Vs.
1.The District Collector,
Tirunelveli.
2.The Superintendent of Police,
Tirunelveli.
3.The Deputy Superintendent of Police,
Tirunelveli.
4.The Inspector of Police,
Panakudi Circle Police Station,
Panakudi,
Tirunelveli District.
5.Sahul Hameed
6.Arul
7.T.Balakrishnan
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1/5
W.A.(MD)No.572 of 2022
8.Siva Perumal
9.Sivalingadurai
10.Ravi ... Respondents /
Respondents
Prayer: Writ Appeal filed under Clause 15 of Letters Patent to allow the
Writ Appeal and set aside the order of the learned Judge in W.P(MD)No.
16936 of 2020 dated 10.02.2022 and direct the respondents 1 to 4 to give
suitable protection to SRIMAN NARAYANA SWAMY THIRUKOVIL
based on the compromise decree in O.S.No.371 of 2012.
For Appellant : Mr.J.Madhu
For Respondents : Mr.G.V.Vairam Santhosh
Additional Government Pleader
for R.1 to R.4
Mr.D.Saravanan
for R.7 to R.10
JUDGMENT
(Judgment of the Court was made by G.R.Swaminathan J.)
Heard both sides.
2.The appellant herein filed W.P(MD)No.16936 of 2020 seeking
Police protection as well as direction against the official respondents to
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take action against the private respondents. The writ petition was
dismissed vide order dated 10.02.2022 in the following terms:
“2.The relief is couched in such a manner as if only
a direction is sought for. But the affidavit filed in support
of this Writ Petition disclosed various disputes between
the parties over the management of the temple and its
administration. Therefore, unless those disputes are
resolved or adjudicated properly before the Civil Court,
no blanket order of direction cannot be granted in a Writ
Petition. Similarly, the allegation of the assault or
criminal offence also cannot give credence in this Writ
Petition. If such occurrence as alleged or happened, the
petitioner has to take steps to register the complaint then
and there by resorting Section 200 of Cr.P.C., not in a
Writ Petition. In such view of the matter, I do not find any
merit in this Writ Petition. Accordingly, this Writ Petition
stands dismissed. No costs. Consequently, connected
miscellaneous petition is closed.”
Aggrieved by the same, this Appeal has been filed.
3.After a careful consideration, we are of the view that interference
with the impugned order is not warranted.
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4.This Writ Appeal stands dismissed. No costs. Consequently,
connected miscellaneous petition is closed.
[G.R.S., J.] [M.J.R., J.]
20.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
MGA
To
1.The District Collector,
Tirunelveli.
2.The Superintendent of Police,
Tirunelveli.
3.The Deputy Superintendent of Police,
Tirunelveli.
4.The Inspector of Police,
Panakudi Circle Police Station,
Panakudi,
Tirunelveli District.
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G.R.SWAMINATHAN,J.
AND
M.JOTHIRAMAN, J.
MGA
20.03.2025
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