D.R.Jeganathan vs The Commissioner Of Police
2025 Latest Caselaw 6828 Mad

Madras High Court

D.R.Jeganathan vs The Commissioner Of Police on 9 September, 2025

Author: N.Sathish Kumar

Bench: N. Sathish Kumar

                                                                                        W.P.Crl.No.627 of 2025


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 09.09.2025

                                                       CORAM:

                         THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR

                                              W.P.Crl.No.627 of 2025
                                            and WPMP.No.290 of 2025

                1.D.R.Jeganathan
                2.J.Balamani                                                               ... Petitioners
                                                          Versus
                1. The Commissioner of Police,
                Tiruppur City, Tiruppur

                2.The State rep by its
                The Inspector of Police
                Veerapandi Police Station, Tiruppur

                3.The Tahsildar
                Tiruppur South
                Tiruppur

                4.S.Palanisamy                                                          .. Respondents

                PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
                pleased to issue a Writ of Mandamus, directing the 2nd respondent to
                provide adequate police protection to the petitioners for measuring and
                fencing their property comprising in S.No.445/2 situated at Veerapandi
                Village, Tiruppur Taluk, Tiruppur District within a time bound manner in
                view of judgement and decree dated 30.10.2024 in A.S.No.12 of 2023 on the
                file of the Additional Sub Ordinate Judge at Tiruppur and requisition letter
                dated 26.02.2025, 20.03.2025 on the file of the 3rd respondent.

                For Petitioner               : Mr.K.Myilsamy

                Page 1 of 4




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                                                                                         W.P.Crl.No.627 of 2025


                For Respondents               : Mr.R.Vinothraja for R1 to R3
                                                Government Advocate (Crl.Side)
                                                Mr.P.M.Duraisamy for R4

                                                         ORDER

WPMP.No.290 of 2025 has been filed permitting the petitioner to file

a single writ petition. This petition is ordered.

2. The petitioner seeks direction for police protection to survey the

land.

3. It is the contention of the petitioner that the fourth respondent filed

a civil suit in O.S.No.75 of 2018 on the file of the learned District Munsif,

Tiruppur for mandatory and permanent injunection which resulted in decree

in favour of the fourth respondent and therefore, the petitioners filed first

appeal in A.S.No.12 of 2023 on the file of the learned Additional Sub Judge

at Tiruppur. Appeal was partly allowed vide decree and judgment dated

30.10.2024, wherein, the relief of permanent injunction sought by the fourth

respondent was dismissed and held that the live fence was situated on the

petitioners' property and the fourth respondent does not have any right over

the live fence. Pursuant to the same, the petitioner gave a representation to

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survey the land. The Tahsildar has also sent a communication to the police to

accord necessary police protection.

4. Mr.R.Vinothraja, learned (Government Advocate) takes notice for

the respondents 1 to 3.

5. Heard both sides and perused the materials placed on record. As the

judgment and decree and the communication sent by the Tahsildar are not

disputed, let the police accord necessary protection for surveying the land.

6. Accordingly, this petition stands disposed of. No costs.

09.09.2025 dhk Index :Yes/No Internet:Yes/No

N.SATHISH KUMAR, J.

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dhk

To

1. The Commissioner of Police, Tiruppur City, Tiruppur

2.The State rep by its The Inspector of Police Veerapandi Police Station, Tiruppur

3.The Tahsildar Tiruppur South Tiruppur

09.09.2025

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