Madras High Court
V.Manjula vs The Superintendent Of Police on 4 March, 2026
Author: M. Nirmal Kumar
Bench: M. Nirmal Kumar
WP Crl. No. 475 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-03-2026
CORAM
THE HONOURABLE MR JUSTICE M. NIRMAL KUMAR
WP Crl. No. 475 of 2026
V.Manjula
W/o.Venu,
No. 842, 14th Cross Street,
22nd Main Road, HSR Layout,
Bengaluru District,
Karnataka State - 560 102.
Petitioner(s)
Vs
1. The Superintendent of Police
Krishnagiri District, Krishnagiri.
2.The Inspector of Police
Berigai Police Station,
Krishnagiri District.
3.K.Ramachandrappa
S/o.Kempanna, residing at Mudgurgi
Village and Post, Shoolagiri Taluk,
Krishnagiri District.
4.K.Chandrasekar
S/o.Kempanna, residing at Mudgurgi
Village and Post, Shoolagiri Taluk,
Krishnagiri District.
5.R.Krishnamurthy
S/o.Ramachandrappa, residing at
Mudgurgi Village and Post, Shoolagiri
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WP Crl. No. 475 of 2026
Taluk, Krishnagiri District.
6.Govindamma
D/o.Kammakka, residing at Mudgurgi
Village and Post, Shoolagiri Taluk,
Krishnagiri District.
7.Anjamma
D/o.Kammakka, residing at Mudgurgi
Village and Post, Shoolagiri Taluk,
Krishnagiri District.
8.Sarasamma
D/o.Kammakka, residing at Mudgurgi
Village and Post, Shoolagiri Taluk,
Krishnagiri District.
Respondent(s)
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
praying to issue a writ of mandamus, directing the 1st and 2nd respondents/police
to provide adequate police protection to the petitioner and her family members
to enable them to peacefully access petitioners property measuring Hectare
0.07.50 (or) 0.18 ½ cents in Survey No.13/1A, situated at Meenan Thotti
Village, Shoolagiri Taluk, Krishnagiri District and to put up fencing around the
said property without any interference on the basis of the petitioner’s
representation dated 28.01.2026.
For Petitioner : Mr.M.Abi
For Respondents Mr.Leonard Arul Joseph Selvam
1&2 : Additional Public Prosecutor
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WP Crl. No. 475 of 2026
ORDER
The petitioner had filed this writ of mandamus seeking a direction to the first and second respondents/police to provide adequate police protection to the petitioner and her family members to enable them to peacefully access petitioner’s property measuring Hectare 0.07.50 (or) 0.18½ cents in Survey No.13/1A, situated at Meenan Thotti Village, Shoolagiri Taluk, Krishnagiri District and to put up fencing around the said property without any interference on the basis of the petitioner’s representation dated 28.01.2026.
2.The petitioner purchased a petition mentioned property in Krishnagiri under a registered sale deed. The petitioner is residing in Bengaluru. When she visited the property to construct a compound wall, some third parties who have no right, title or interest in the property, restrained her claiming that the property belongs to them and also criminally intimidated the petitioner. Hence, the petitioner lodged a complaint and CSR No.05 of 2026 assigned. Thereafter no action taken. Hence, the petitioner sent a representation dated 28.01.2026 to the respondents to provide adequate police protection to the petitioner and her family members to have access to the petitioner’s property and to put up fencing around the said property without any interference. But there was no response. Hence the present writ petition is filed.
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3.The learned Additional Public Prosecutor submitted that on the complaint of the petitioner, CSR No.05 of 2026 assigned on 07.01.2026. The petitioner was called for enquiry but the petitioner not co-operating for the enquiry.
4.Considering the submissions made and on perusal of the material it is seen that the petitioner had sent a complaint on 28.01.2026 to the first and second respondents stating that though CSR No.5 of 2026 assigned, thereafter no action taken. From the report it is seen that the petitioner purchased the property in S.No.13/1A from the legal heirs of one Venkatesappa and the same registered in Doc.No.3971 of 2024 on 20.06.2024 in Shoolagiri Sub-Registrar Office. The petitioner, a resident of Bengaluru came to her property and when she was making arrangements for putting up a compound wall, at that time the respondents 3 to 8 obstructed and threatened her and also chased her away. Thereafter complaint lodged by the petitioner, CSR assigned but no action has been taken. Thereafter the representation dated 28.01.2026 sent to the respondents. It is seen that though CSR assigned, no enquiry conducted in this case. The petitioner in support of her contention produced Sale deed, photographs, Encumbrance Certificate and other documents. 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/03/2026 04:03:42 pm ) WP Crl. No. 475 of 2026
5.In view of the same, the petitioner is directed to appear before the second respondent on 10.03.2026 along with supporting documents. The respondents 3 to 8 to be summoned on that day. If they have objections or supporting documents, produce the same before the second respondent. Thereafter the second respondent to decide and complete the enquiry in CSR No.5 of 2025 within a period of two weeks. If found that the respondents 3 to 8 without any legal right or orders of Court obstructing and threatening the petitioner, then appropriate police protection to be granted to the petitioner and also ensure that the petitioner’s right of enjoyment of the property is not obstructed by any means.
6.With the above directions, the Writ Petition stands disposed of.
04.03.2026 Index : Yes/No Speaking order/Non-speaking order Neutral citation : Yes/No rsi 5/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/03/2026 04:03:42 pm ) WP Crl. No. 475 of 2026 M. NIRMAL KUMAR, J.
rsi To
1. The Superintendent of Police Krishnagiri District, Krishnagiri.
2.The Inspector of Police Berigai Police Station, Krishnagiri District.
3.The Public Prosecutor, High Court, Madras.
WP Crl. No. 475 of 2026
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