Madras High Court
A.V.Saha, S/O. S.Arumugam vs Member Secretary, on 10 April, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.(MD)No.566 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.04.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P.(MD)No.566 of 2019
A.V.Saha ...Petitioner
Vs.
1. Member Secretary,
Tamil Nadu State Legal Services Authority,
North Fort Road,
High Court Campus,
Chennai-600 104.
2. The Principal Secretary To Government,
State of Tamil Nadu,
Home, Prohibition and Excise Department,
Fort St.George, Chennai-600 009.
3. The Director General of Police,
Office of the Director General of Police,
Dr.Rathakrishnan Road, Chennai-600 001.
4. The Tamil Nadu State Legal Services Authority,
Chennai.
(R4 is Suo Motu Impleaded Vide Court Order
dated 01.02.2019) ... Respondents
1/4
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.566 of 2019
PRAYER:- Writ Petition – filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus, direct the respondents to take
action to identify all the Rape victims, Gang Rape victims, Acid attack
victims and other victims in Tamil Nadu that have left out under Tamil
Nadu Victim Compensation Scheme, 2013 and Tamil Nadu Victim
Compensation Scheme 2018 and to award them Victim compensation
amount within the time stipulated by this Court.
For Petitioner : Mr.R.Alagumani
For Respondents : Mr.S.P.Maharajan,
Spl. Govt. Pleader for R2
Mr.K.Gnanasekaran,
Govt. Advocate (Crl. Side) for R3
Mr.J.Alaguram Jothi for R1 & R4
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.) The Tamil Nadu Legal Services Authority is required to file a status report on how the Tamil Nadu Victim Compensation Scheme, 2013 and the Tamil Nadu Victim Compensation Scheme, 2018 are being handled by the District Legal Services Authority. The report should also indicate whether FIRs have been forwarded by the Station House Officer in accordance with the circular stated to have been issued by the 2/4 https://www.mhc.tn.gov.in/judis W.P.(MD)No.566 of 2019 Inspector General of Police dated 19.02.2019 to all Commissioners of Police and Superintendents of Police.
2. Post the matter on 12.06.2026.
[N.S.K., J.] & [M.J.R., J.] 10.04.2026 Index :Yes/No Internet :Yes vsm To
1. Member Secretary, Tamil Nadu State Legal Services Authority, North Fort Road, High Court Campus, Chennai-600 104.
2. The Principal Secretary To Government, State of Tamil Nadu, Home, Prohibition and Excise Department, Fort St.George, Chennai-600 009.
3. The Director General of Police, Office of the Director General of Police, Dr.Rathakrishnan Road, Chennai-600 001.
4. The Tamil Nadu State Legal Services Authority, Chennai.
3/4https://www.mhc.tn.gov.in/judis W.P.(MD)No.566 of 2019 N.SATHISH KUMAR, J.
AND M.JOTHIRAMAN, J.
vsm W.P.(MD)No.566 of 2019 10.04.2026 4/4 https://www.mhc.tn.gov.in/judis