K.Natarajan vs The Inspector Of Police
2025 Latest Caselaw 6835 Mad

Madras High Court

K.Natarajan vs The Inspector Of Police on 9 September, 2025

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                                W.P.No.79 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.79 of 2025

                     K.Natarajan
                     S/o.Krishnamurthy                                                         ... Petitioner

                                                                    versus

                     1.           The Inspector of Police
                                  H-2, Guduvanchery Police Station
                                  Chengalpattu District.

                     2.           N.Prema                                                    ... Respondents

                                  Writ Petition filed under Article 226 of Constitution of India, praying
                     to issue a Writ of Mandamus, directing the 1st respondent to provide police
                     protection to the petitioner based on his representation dated 11.04.2025 in
                     accordance with law.


                                  For Petitioner     :        Mr.M.Jaikumar

                                  For Respondents :           Mr.K.M.D.Muhilan
                                                              Additional Public Prosecutor, for R1
                                                              R2 - unserved




                     Pg.Nos.1/4




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                                                                                             W.P.No.79 of 2025



                                                                ORDER

This Writ Petition is filed seeking for issuance of Writ of Mandamus,

to direct the 1st respondent to provide Police protection to the petitioner

based on his representation dated 11.04.2025 in accordance with law.

2. Heard the learned counsel for the petitioner and the learned

Additional Public Prosecutor appearing for the first respondent and perused

the materials available on record.

3. The grievance of the petitioner is that the property in S.No.71 at

No.13/67, Bhuvaneshwari Amman Nagar, Periyar Street, Thailayaram,

Chengalpattu District is the self-acquired property of the petitioner and he is

residing in the said property for several years. However, the second

respondent, who is the wife of the petitioner tried to take possession of the

subject property. Hence, the petitioner has filed a suit in O.S.No.285 of

2017 on the file of the District Munsif Court, Chengalpattu and obtained a

decree of permanent injunction in his favour on 09.04.2025. Despite the

judgment and decree, the second respondent is trying to trespass into the

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subject property and hence, the petitioner gave a representation dated

11.04.2025 to the first respondent seeking police protection. Since there

was no response from the first respondent-Police, the present petition is

filed. If at all there is any violation, it is for the petitioner to file appropriate

execution petition and proceed as against the second respondent for penal

action.

4. In view of the above, this Writ Petition is dismissed. There shall be

no order as to costs.

09.09.2025

Index: Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No ms

To

1. The Inspector of Police H-2, Guduvanchery Police Station Chengalpattu District.

2. The Public Prosecutor, High Court, Madras.

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N.SATHISH KUMAR, J.

ms

09.09.2025

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