Madras High Court
H.Ghyaz Ahmed vs A.K.Khaja Nazeemudeen on 24 July, 2018
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 24.07.2018
CORAM
THE HONOURABLE MR. JUSTICE G.R.SWAMINATHAN
Crl.O.P.(MD).SR.No.19364 of 2017
H.Ghyaz Ahmed ...Petitioner
Vs.
1.A.K.Khaja Nazeemudeen
2.A.K.Khaja Ziyaudeen
3.Chairman, Tamil Nadu Wakf Board,
Jaffor Sarong Street, Mannady,
Chennai.
4.K.K.Asma
5.K.K.Abdul Kareem
6.K.K.Haffil
7.K.K.Zahira
8.S.Haroon Rasheed
9.S.Fathima Bee
10.T.M.Shamshudeen
11.P.T.Rajan
12.Periya Thambi
13.Perumal
14.D.Shanmugasundaram
15.K.M.S.Hakeem @ S.Hakkim
16.Meera Hussin
17.Azeez
18.A.Mohammed Ismail
19.O.Shahabudeen
20.B.Syed Tajudeen Madani
21.C.Lawrence
22.K.Saravanan
23.K.Suresh Kumar
24.Om Prakash
25.M.Kannan
26.A.N.Vairavan
27.The Chief Secretary to Government of Tamil Nadu
Fort St.George, Chennai 600 009.
28.Secretary to Home Department,
Government of Tamilnadu
Fort St.George, Chennai 600 009
29.Secretary to Municipal Corporation
Government of Tamilnadu
Fort St.George, Chennai 600 009
30.The Inspector General of Registration
No.100, Santhome High Road,
Chennai 28
31.The Director General of Police,
No.601, Dr.Radhakrishnan Salai
Mylapore, Chennai 600 004
32.The Director General of Police,
TNEB-Vigilance
Dr.Radhakrishnan Salai,
Mylapore, Chennai 600 004
33.The Commissioner of Police,
Subramaniyapuram, Trichy 620 020
34.Mr.Sivakumar,
The Inspector of Police,
Gandhi Market Police Station
Trichy 620 008
35.The Sub-Registrar, Cantonment
Trichy Court Campus
Trichy 620 001
36.The Trichy District Collector
Collector Office Road,
Trichy 620 001
37.The Trichy City Municipal Corporation Commissioner
Bharathidasan Road (Promenade Road)
Cantonment, Trichy 620 001.
38.The Tahsildar
Trichy Taluk, Palakkari
Ariyamangalam Zone
Bharathidasan Road, Cantonment,
Trichy 620 001
39.The Trichy Corporation Chief Engineer,
Town Planning Department
Bharathidasan Road (Promenade Road)
Cantonment, Trichy 620 001.
40.V.S.Krishnamurthy
The Assistant Trichy Corporation Commissioner
Palakkarai-Ariyamangalam Zone, Palakkarai
Trichy 620 008
41.Raghuram, Junior Assistant
Trichy City Municipal Corporation
Palakkarai, Ariyamangalam Zonal Office
Palakkarai, Trichy -8
42.G.Kumaresan
Executive Engineer
Trichy City Municipal Corporation
Palakkarai, Ariyamangalam Zone
Palakkarai, Trichy -8
43.T.Srinivasan
Zonal Chairman
Trichy City Municipal Corporation
Palakkarai, Ariyamangalam Zone
Palakkarai, Trichy -8
44.Mustafa
Councilor,
Trichy City Municipal Corporation
Palakkarai, Ariyamangalam Zone
Palakkarai, Trichy -8
45.The Chairman, TNEB
No.144/800, Anna Salai
Chennai 600 002
46.The Superintending Engineer
TNEB, TEDC/METRO/URBAN
TNEB Complex, Mannarpuram,
Trichy 620 020
47.The Divisional Engineer,
TNEB, TEDC/METRO/URBAN
Tennur, Trichy 620 017
48.The Executive Engineer,
TNEB, TEDC/METRO/URBAN
Tennur, Trichy 620 017
49. The Inspector
TNEB, Vigilance, Palakkarai
M.K.Street, Tennur, Trichy 620 017
50.The Inspector, TNEB
Palakkarai, Tennur Division
M.K.Street, Tennur, Trichy -8
51.Mr.Kirubakaran,
The Assistant Engineer, TNEB
M.K.Street, Palakkarai Division,
O &M/TANGEDCO,
Tennur, Trichy ? 620 017
52.Arul Devaraj
The Assistant Engineer,
TNEB, Palakkarai, Tennur Divisional
M.K.Street, Tennur, Trichy 17
53.Sekar
Foreman, TNEB,
Palakkarai, Tennur Division
M.K.Street, Tennur, Trichy-17
54.Gurunathan, Wireman
TNEB, Palakkarai
Palakkarai, Tennur Division
M.K.Street, Tennur, Trichy-17
55.Harikrishnan,Wireman
TNEB, Palakkarai
Palakkarai, Tennur Division
M.K.Street, Tennur, Trichy-17 ...Respondents
PRAYER: Criminal Original Petition filed under Section 482 of the Criminal
Procedure Code, to direct the respondents for restitution and restoration of
possession of the petition/suit land premises of the petitioner, to the
petitioner, due to subsequent preplanned illegal demolition Under Section 436
I.P.C committed by respondents 1,2, 4 to 26, 34, 38, 40, 44, 48 to 55 and
other culprits, in spite of LIS PENDENS above petition and suit in O.S.No.189
of 2013 filed on 30.08.2010 on the file of the I Additional Sub Court,
Trichy, Hearing dated 11.07.2016 and 03.07.2017, as per Section 144 and 151
of C.P.C r/w Section 451, 456 and 482 of Cr.P.C and as per Section 52 and 53
of transfer of property Act and as per Section 5,6,7 & 8 of Specific Relief
Act and as per citation 1998-1-L.W 288 and 1998 (I) MLJ 746 to 756 and for
directions to the Trichy City Municipal Corporation Commissioner, Trichy and
the TNEB -Divisional Engineer, Tennur, Trichy under the aegis of TN-Govt to
pay the sustenance and subsistence allowance of Rupees one lakh each, pending
disposal of the petition, to the petitioner, from the date of illegal
demolition as per Section 436 of I.P.C of the petition/suit schedule property
dt:26.12.2015 and 09.01.2016 to till the date of restoration of the
petition/suit schedule property and rehabilitation of the petitioner land and
building and pending disposal of the petition/suit.
!For Petitioner :Mr.H.Ghyaz Ahmed
Advocate-Party in person
For Respondent :
:ORDER
This petition has been filed to direct the respondents for restitution and restoration of possession of the petition/suit land premises of the petitioner, to the petitioner, due to subsequent preplanned illegal demolition Under Section 436 I.P.C committed by respondents 1,2, 4 to 26, 34, 38, 40, 44, 48 to 55 and other culprits, in spite of LIS PENDENS above petition and suit in O.S.No.189 of 2013 filed on 30.08.2010 on the file of the I Additional Sub Court, Trichy, Hearing dated 11.07.2016 and 03.07.2017, as per Section 144 and 151 of C.P.C r/w Section 451, 456 and 482 of Cr.P.C and as per Section 52 and 53 of transfer of property Act and as per Section 5,6,7 & 8 of Specific Relief Act and as per citation 1998-1-L.W 288 and 1998 (I) MLJ 746 to 756 and for directions to the Trichy City Municipal Corporation Commissioner, Trichy and the TNEB -Divisional Engineer, Tennur, Trichy under the aegis of TN-Govt to pay the sustenance and subsistence allowance of Rupees one lakh each, pending disposal of the petition, to the petitioner, from the date of illegal demolition as per Section 436 of I.P.C of the petition/suit schedule property dt:26.12.2015 and 09.01.2016 to till the date of restoration of the petition/suit schedule property and rehabilitation of the petitioner land and building and pending disposal of the petition/suit.
2.Heard the learned counsel appearing for the petitioner.
3.In view of the direction made in Crl.O.P(MD).No.5533 of 2011 mandating registration of First Information Report and conduct of investigation by the concerned Assistant Commissioner of Police, no further orders are necessary in Crl.O.P(MD).No.19364 of 2017.
4.With this direction, this Criminal Original Petition is closed.
To The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
.