Srirangam vs The Superintendent Of Police on 24 November, 2020

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Madras High Court

Srirangam vs The Superintendent Of Police on 24 November, 2020

Bench: G.K.Ilanthiraiyan

                                                                                 W.P.(MD)No.3931 of 2015


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 24.11.2020

                                                       CORAM

                          THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                             W.P.(MD)No.3931 of 2015
                                                      and
                                             MP(MD)Nos.1 & 2 of 2015

                Srirangam                                ... Petitioner

                                                          Vs.

                The superintendent of Police,
                Pudukkottai.                             ... Respondent

                PRAYER:- Petition filed under Article 226 of the Constitution of India seeking
                a Writ of Certiorari, calling for the records relating to the impugned order in
                Na.Ka.No.L2/05885/15 dated 04.03.2015 passed by the respondent and quash
                the same.


                                      For Petitioner     : Mr.R.P.Ramachanthiran

                                      For Respondent     : Mrs.Anandhadevi
                                                          Government Advocate (Crl.Side)

                                                       ORDER

This petition has been filed to challenge the police protection granted by the respondent herein.

http://www.judis.nic.in 1/4 W.P.(MD)No.3931 of 2015

2. Heard the learned counsel appearing for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondent.

3.The learned Government Advocate (Crl.Side) would submit that nothing survives in this writ petition since police protection already been provided as directed by the respondent herein.

4. Recording the said submission, this Writ Petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.

5.However, the petitioner is at liberty to lodge a complaint as against the counter party, on fresh cause of action, if so advised.




                                                                             24.11.2019
                Index        :Yes/No
                Internet     :Yes/No

Speaking order / Non-Speaking order dss Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

http://www.judis.nic.in 2/4 W.P.(MD)No.3931 of 2015 To The superintendent of Police, Pudukkottai.

http://www.judis.nic.in 3/4 W.P.(MD)No.3931 of 2015 G.K.ILANTHIRAIYAN,J dss W.P.(MD)No.3931 of 2015 and MP(MD)Nos.1 & 2 of 2015 24.11.2019 http://www.judis.nic.in 4/4

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