Madras High Court
Raja vs The Commissioner Of Police on 15 December, 2023
Author: G.Ilangovan
Bench: G.Ilangovan
W.P(MD)No.26968 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.12.2023
CORAM :
THE HONOURABLE MR.JUSTICE G.ILANGOVAN
W.P(MD)No.26968 of 2023
Raja ... Petitioner
Vs.
1.The Commissioner of Police,
City Commissioner's Office,
Tirunelveli City,
Tirunelveli.
2.The Inspector of Police (L&O),
Melappalayam Police Station,
Melappalayam,
Tirunelveli District.
3.S.Kannan
4.P.M.Highcourt Raja
5.Poorna Lingam
6.D.Subbaiah
7.Ramachandran
8.Kannaiah
9.Thangapandi
10.Saravanan
11.Maharajan
12.Mariappan
1/4
https://www.mhc.tn.gov.in/judis
W.P(MD)No.26968 of 2023
13.Sudalaikannu
14.Ganesan ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the 2nd
respondent to consider my representation dated 09.12.2022 as against 2
to 14 respondents and subsequently pass an order to conduct all
investigation and enquiry as per law as against their illegal activities and
various criminal acts forthwith.
For Petitioner : Mr.S.Palanivelayutham
For Respondents : Mr.R.M.Anbunithi for R1 and R2
Additional Public Prosecutor
Mr.M.Jerin Mathew for R3 to R14
ORDER
This writ petition has been filed seeking issuance of Writ of Mandamus, directing the 2nd respondent to consider the petitioner's representation dated 09.12.2022 as against 2 to 14 respondents and subsequently pass an order to conduct enquiry as per law as against their illegal activities.
2.When the matter is taken up for hearing, the learned Additional Public Prosecutor would submit that on the basis of the representation 2/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.26968 of 2023 made by the petitioner enquiry was undertaken in C.S.R.No.24 of 2023 dated 22.01.2023. During the course of enquiry both sides appeared, enquiry conducted and closed on 30.04.2023, since the parties agreed to workout their remedy through appropriate proceedings.
3.In view of the above said submissions, nothing survives for further consideration in this petition. The matter has become infructuous.
4.Accordingly, this writ petition stands disposed of as infructuous.
No costs.
15.12.2023 NCC :Yes/No Index :Yes/No Internet : Yes/ No TM To
1.The Commissioner of Police, City Commissioner's Office, Tirunelveli City, Tirunelveli.
2.The Inspector of Police (L&O), Melappalayam Police Station, Melappalayam, Tirunelveli District.
3/4https://www.mhc.tn.gov.in/judis W.P(MD)No.26968 of 2023 G.ILANGOVAN, J TM
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Order made in W.P(MD)No.26968 of 2023 Dated : 15.12.2023 4/4 https://www.mhc.tn.gov.in/judis