Madras High Court
K.Prabakaran vs The Superintendent Of Police on 20 December, 2022
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.No.34109 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.12.2022
CORAM:
THE HONOURABLE MR. JUSTICE G.CHANDRASEKHARAN
W.P.No.34109 of 2022
K.Prabakaran ... Petitioner
Vs.
1. The Superintendent of Police,
Office Superintendent of Police,
Namakkal, Namakkal District.
2. The Deputy Superintendent of Police,
Office of Deputy Superintendent of Police,
Paramathi Velur, Paramathi Velur Taluk,
Namakkal District.
3. The Inspector of Police,
Nallur Police Station,
Paramathi Velur Taluk,
Namakkal District.
4. Viswanathan ... Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, directing the respondents 1 to 3 to provide with
police protection to the petitioner to take the harvested sugar cane crops and
other goods through the public pathway comprised in SF.No.290/2 at
E.Nallagoundampalayam Village, Paramathi Velur Taluk, Namakkal District
by considering the representation of the petitioner herein dated 08.12.2022.
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https://www.mhc.tn.gov.in/judis
W.P.No.34109 of 2022
For Petitioner : Mr.R.Nalliyappan
For R1 to R3 : Mr.S.Santhosh
Government Advocate (crl.side)
ORDER
This Writ Petition has been filed to direct the respondents 1 to 3 to provide with police protection to the petitioner to take the harvested sugar cane crops and other goods through the public pathway comprised in SF.No.290/2 at E.Nallagoundampalayam Village, Paramathi Velur Taluk, Namakkal District by considering the representation of the petitioner herein dated 08.12.2022.
2. Learned Counsel appearing for the petitioner submitted that though the petitioner gave a representation to the respondents with regard to giving police protection to the petitioner to take the harvested sugar cane crops and other goods planted, in a path way comprised in SF.No.290/2, the same has not been considered so far. Hence, the present petition has been filed.
3. Learned Government Advocate (Crl.Side) appearing for the respondent Police submitted that the representation of the petitioner dated 2/4 https://www.mhc.tn.gov.in/judis W.P.No.34109 of 2022 08.12.2022 is available with the third respondent and they are ready to consider the petitioner's representation.
4. Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) for the respondent Police.
5. It is seen from the records produced by the petitioner that the land comprised in SF.No.290/2 is a public cart track. Therefore, the respondent Police is directed to consider the representation of the petitioner dated 08.12.2022., on merits and pass appropriate orders in accordance with law, within a period of 10 days from the date of receipt of a copy of this order.
6. With the above observation and direction, this Writ Petition stands disposed of. No costs.
20.12.2022 Internet:Yes Index:Yes/No Speaking/Non speaking order ham 3/4 https://www.mhc.tn.gov.in/judis W.P.No.34109 of 2022 G.CHANDRASEKHARAN, J.
ham To
1. The Superintendent of Police, Office Superintendent of Police, Namakkal, Namakkal District.
2. The Deputy Superintendent of Police, Office of Deputy Superintendent of Police, Paramathi Velur, Paramathi Velur Taluk, Namakkal District.
3. The Inspector of Police, Nallur Police Station, Paramathi Velur Taluk, Namakkal District.
4. The Public Prosecutor, High Court of Madras.
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