Dharmichand vs The District Collector Of on 6 May, 2026

                                                                        WP Crl. No. 1114 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 06-05-2026
                                                    CORAM
                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI
                                             WP Crl. No. 1114 of 2026
                 Dharmichand
                 S/o.Sampath Raj,
                 No.12 and 13,
                 Old Mandi Street,
                 Arcot,
                 Ranipet District.
                                                                              ..Petitioner(s)
                                                       Vs
                 1. The District Collector of
                    Ranipet District,
                    Ranipet.

                 2. The Superintendent of Police,
                    Ranipet,
                    Ranipet District.

                 3. The Joint Director,
                    District Rural Development,
                    Ranipet,
                    Ranipet District.

                 4. The Block Development Officer,
                    Arcot,
                    Ranipet District.

                 5. The Inspector of Police
                    Arcot Taluk Police Station,
                    Ranipet District.

                 6. Balakrishnan
                    S/o.Thamba,
                    Ration Shop Street,
                    Krishnapuram,
                    Arcot Taluk,
                    Ranipet district.

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                                                                             WP Crl. No. 1114 of 2026




                 7. Karthik
                    S/o.Thiyagarajan,
                    Bajanai Koil Street,
                    Krishnagpuram,
                    Arcot Taluk,
                    Ranipet District.

                 8. Krishnamoorthy
                    M/o.Pushparani,
                    Residing at New Quarters Street,
                    Krishnapuram,
                    Arcot Taluk,
                    Ranipet District.

                 9. Santhosh
                    S/o.Rajendiran,
                    Residing at New Quarters Street,
                    Krishnapuram,
                    Arcot Taluk,
                    Ranipet District.

                                                                                 ..Respondent(s)

                PRAYER: This Writ Petition filed under Section                   To issue a Wife
                of Mandamus or any other writ or order or direction in the nature of writ
                directing the respondents 1 to 4 to consider my representation dated 20.04.2026
                and consequently direct the 5th respondent to give police protection for
                construction of compound wall around the petitioners land in Survey Nos.
                No.249/3, to the extent of 8.01 acres in 248/1B to the extent of 2.70 acres to the
                total amount of 10.71 acres situated at Thajpura Village, Arcot Taluk, Ranipet
                District and pass such further or other orders as this Honble court.
                                  For Petitioner(s):   Mr. E.Kannadasan

                                  For Respondent(s):   Mr.A.Gopinath
                                                       Government Advocate (Crl.Side)




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                                                                                WP Crl. No. 1114 of 2026


                                                       ORDER

This Writ Petition has been filed seeking a direction to respondents 1 to 4

herein to consider the petitioner’s representation dated 20.04.2026 and

consequently direct the 5th respondent to provide adequate police protection for

the construction of a compound wall around the petitioner’s land to the total

extent of 10.71 acres situated at Thajpura Village, Arcot Taluk, Ranipet District.

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

Government Advocate (Crl.Side) appearing for the State and perused the

materials available on record.

3. Considering the facts and circumstances of the case, the fifth

respondent is directed to issue notice to the petitioner as well as to respondents

6 to 9. After affording an opportunity of hearing to all the parties concerned,

the fifth respondent shall pass appropriate orders on the petitioner’s