Madras High Court
Ilaiyaraja vs The Superintendent Of Police on 8 January, 2026
Author: S.Srimathy
Bench: S.Srimathy
WP CRL.(MD). No.99 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 08/01/2026
CORAM
THE HONOURABLE MRS. JUSTICE S.SRIMATHY
WP CRL.(MD). No.99 of 2026
Ilaiyaraja, ... Petitioner
Vs
1. The Superintendent of Police,,
Office of the Superintendent of Police,
Thenkasi District..
2. The Deputy Superintendent of Police,
Sankarankovil Sub Division,
Thenkasi District..
3. State of Tamilnadu Rep by
Inspector of Police,
Kuruvikulam Police Station,
Thenkasi District.. ... Respondents
PRAYER :- Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus, directing the
respondents to provide adequate police protection to the petitioner
property survey No.896/16 and in Survey No. 896/16 and in Survey No.
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 01:16:03 pm )
WP CRL.(MD). No.99 of 2026
896/17 situated at Kuruvikulam Village, Sankarankovil Taluk, Thenkasi
District, based upon the petitioner's representation dated 20.11.2025.
For Petitioner : K.Anbumanikandantamilsooriyan,
For Respondents: Mr.A.S.Abul Kalaam Azad
Government Advocate (Crl.Side)
ORDER
This writ petition has been filed seeking direction to the respondents to provide adequate police protection to the petitioner's property in survey No.896/16, in Survey No. 896/16 and in Survey No. 896/17 situated at Kuruvikulam Village, Sankarankovil Taluk, Thenkasi District, based upon the petitioner's representation dated 20.11.2025.
2. The contention of the learned counsel for the petitioner is that the petitioner is the owner of the land.
3. The learned Government Advocate (Crl.Side) appearing for the respondent police would submit that the assignment patta was issued to the petitioner with specific terms and conditions; however, the petitioner failed to fulfill some conditions. As a result, the assignment 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 01:16:03 pm ) WP CRL.(MD). No.99 of 2026 patta was cancelled. This fact was recorded in W.P(MD) No. 24137 of 2023 dated 26.03.2024.
4. In the above said order, it is stated that if the cancellation order is not available, a survey can be conducted. However, this alone will not grant any right to the petitioner, as the petitioner must ascertain and prove that the property belongs to him as on date. The revenue records still show the property in the name of the Government. Therefore, this writ petition cannot be entertained. Hence, this writ petition is dismissed and the petitioner is at liberty to approach competent civil Court.
08.01.2026 TTA TO
1. The Superintendent of Police,, Office of the Superintendent of Police, Thenkasi District..
2. The Deputy Superintendent of Police, Sankarankovil Sub Division, Thenkasi District..
3. State of Tamilnadu Rep by Inspector of Police, Kuruvikulam Police Station, Thenkasi District..
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 01:16:03 pm ) WP CRL.(MD). No.99 of 2026 S.SRIMATHY,J TTA ORDER IN WP CRL.(MD) No.99 of 2026 Date : 08/01/2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/02/2026 01:16:03 pm )