Vijayakumari S vs The District Collector
2026 Latest Caselaw 2321 Mad

Madras High Court

Vijayakumari S vs The District Collector on 6 May, 2026

                                                                              W.P.Crl.No.241 of 2026
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 06.05.2026

                                                      CORAM:

                              THE HON'BLE MRS. JUSTICE L.VICTORIA GOWRI

                                             W.P.(Crl.)No.241 of 2026

                 Vijayakumari.S                                             ... Petitioner
                                                         Vs.
                 1.      The District Collector,
                         First Floor, Collectorate, Tiruvallur – 602 001.

                 2.      The Revenue Divisional Officer,
                         Bharathiyar St., SP Nagar,
                         Tiruvallur, Kakkalur,
                         Tamil Nadu – 602 001.

                 3.      The Tahsildar,
                         No.3, 2nd Floor, Gangai Amman Nagar,
                         Pallikuppam, Thiruverkadu.
                         Tiruvallur.

                 4.      The Avadi Police Commissionerate,
                         Police Commissionerate,
                         Chennai, Tamil Nadu – 600 054.

                 5.      The Inspector of Police,
                         T-5 Thiruverkadu Police Station,
                         Thiruverkadu.                                      ... Respondents

                 PRAYER: Writ Petition (Criminal) is filed under Article 226 of the
                 Constitution of India, to issue a writ of Mandamus or direction in the nature
                 of writ, to consider the representation dated 13.12.2025 and the petitioner
                 may be permitted along with the assistance of the 5 th respondent police
                 immediately to break open the petitioner’s house at Sundaracholapuram.
                 1/5


https://www.mhc.tn.gov.in/judis
                                                                                 W.P.Crl.No.241 of 2026



                                       For Petitioner    : Mr.N.Pradeep Kumar
                                       For Respondents : Mr.A.Damodaran
                                                         Additional Public Prosecutor


                                                        ORDER

The present Writ Petition (Criminal) has been filed seeking a

direction to consider the petitioner’s representation dated 13.12.2025 and to

permit her to break open her house with the assistance of the fifth

respondent police.

2. Learned counsel appearing for the petitioner submitted that

the petitioner was accused in the murder of her husband and during her

arrest in the said case, her house was illegally locked by some unknown

persons and was not allowed to enter into her house. Thereupon, the

petitioner has lodged a complaint dated 22.11.2025 before the fifth

respondent. Despite the registration of a case in C.S.R.No.1397 of 2025, no

further steps have been taken by the fifth respondent police. Thereupon, the

petitioner sent a representation dated 13.12.2025 to respondents 1 to 4 to

take appropriate action and a direction to the fifth respondent. As no action

was taken on the said representation, the present petition has been filed.

https://www.mhc.tn.gov.in/judis

3. Learned Additional Public Prosecutor appearing for the

respondents submitted that based on the complaint given by the petitioner,

the fifth respondent police are conducting an enquiry. He further submitted

that the enquiry would be completed at the earliest.

4. Heard both sides and perused the materials available on

record.

5. In view of the above, the fifth respondent is directed to

consider the petitioner’s representation and dispose of the same in

accordance with law within a period of four weeks from the date of receipt

of a copy of this order, after affording sufficient opportunity to the petitioner

and other rival parties. It is made clear that the petitioner shall not be

harassed during the course of the enquiry.

6. Accordingly, this Writ Petition (Criminal) stands disposed of.

No costs.

06.05.2026 ham Neutral Citation: Yes/No

https://www.mhc.tn.gov.in/judis

Note:

1. Registry is directed to forthwith upload this order on the Official Website of this Court.

2. All concerned to act on this order being uploaded on Official Website of this Court without insisting on certified hard copies.

To be noted, this order, when uploaded on the official website of this Court, will be watermarked and will also have a QR code.

To

1. The District Collector, First Floor, Collectorate, Tiruvallur – 602 001.

2. The Revenue Divisional Officer, Bharathiyar St., SP Nagar, Tiruvallur, Kakkalur, Tamil Nadu – 602 001.

3. The Tahsildar, No.3, 2nd Floor, Gangai Amman Nagar, Pallikuppam, Thiruverkadu.

Tiruvallur.

4. The Avadi Police Commissionerate, Police Commissionerate, Chennai, Tamil Nadu – 600 054.

5. The Inspector of Police, T-5 Thiruverkadu Police Station, Thiruverkadu.

6. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis

L.VICTORIA GOWRI, J.

ham

06.05.2026

https://www.mhc.tn.gov.in/judis