M.Aranganathan vs The District Collector on 10 February, 2021

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Madras High Court

M.Aranganathan vs The District Collector on 10 February, 2021

Bench: N.Anand Venkatesh

                                                                      CRL.OP.No.12445 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 10.02.2021

                                                     CORAM

                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                            CRL.OP.No.12445 of 2018


                   1. M.Aranganathan

                   2. V.Poongodi                                             ...Petitioners
                                                       Vs.

                   1. The District Collector,
                      Villupuram,
                      Villupuram District.

                   2. The Executive Officer,
                      Gingee Town Panchayat,
                      Gingee, Villupuram District.

                   3. The Inspector of Police,
                      Gingee Police Station,
                      Gingee, Villupuram District.

                   4. A.K.Chinnu

                   5. A.Gomathi                                           ....Respondents


                   PRAYER: Criminal Original Petition filed under Section 482 of Criminal
                   Procedure Code, to direct the 1st to 3rd Respondents herein to give
                   appropriate and necessary protection to the property bearing survey
                   No.42/2, 5.86, situated at Kamarajar Street, Gingee which is a street
                   running east to west 20 feet and north to south 54 feet, named as
                   Elangovan Street which is part and parcel of re-survey No.236/2,



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                                                                           CRL.OP.No.12445 of 2018


                   pursuant to decree passed in O.S.No.339 of 2006 on 27.07.2015 on
                   the file of the Additional District Munsif, Gingee, Villupuram District
                   thereby taking action of the complaint made by the petitioners on
                   22.01.2018 and 18.02.2018.


                                   For Petitioners   : Mr.J.Selvarajan
                                   For Respondents   : Mr.C.Raghavan
                                                       Government Advocate for R1 to R3


                                                       ORDER

This Criminal Original Petition has been filed seeking for police protection.

2. The petition was filed in the year 2018. By efflux of time, the cause of action that has been projected to seek for the relief of police protection, may not survive at this length of time and this Court is not inclined to grant any police protection.

3. If and when the petitioner encounters a situation wherein he requires police protection, a fresh representation can be made to the respondent police and the same shall be considered and a proper action shall be taken in accordance with law.

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https://www.mhc.tn.gov.in/judis/ CRL.OP.No.12445 of 2018

4. In the result, the Criminal Original Petition is closed.

Consequently, connected miscellaneous petition is closed.

10.02.2021 Index: Yes/No Internet: Yes/No ssr To

1. The Additional District Munsif, Gingee, Villupuram District.

2. The District Collector, Villupuram, Villupuram District.

3. The Executive Officer, Gingee Town Panchayat, Gingee, Villupuram District.

4. The Inspector of Police, Gingee Police Station, Gingee, Villupuram District.

5. The Public Prosecutor, High Court, Madras.

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https://www.mhc.tn.gov.in/judis/ CRL.OP.No.12445 of 2018 N.ANAND VENKATESH.J., ssr CRL.OP.No.12445 of 2018 10.02.2021 Page 4 of 4 https://www.mhc.tn.gov.in/judis/

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